Nijamuddin Nazim Shaikh vs The State Of Maharashtra
2024 Latest Caselaw 25395 Bom

Bombay High Court

Nijamuddin Nazim Shaikh vs The State Of Maharashtra on 4 September, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

                        Gokhale                             1 of 2                           1-ia-67-24 (DB)


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                         INTERIM APPLICATION NO. 67 OF 2024
                                                         IN
                                           CRIMINAL APPEAL NO. 462 OF 2018

                      Nijamuddin Nazim Shaikh                                         ..Applicant
                           Versus
                      The State of Maharashtra                                        ..Respondent
                                                       __________

                      Mr. Prashant Gurav for Applicant.
                      Ms. Sangita D. Shinde, APP for State/Respondent.
                                                 __________

                                                    CORAM : SARANG V. KOTWAL &
                                                            R. M. JOSHI, JJ.

DATE : 4 SEPTEMBER 2024 PC :

1. The operative part of the impugned Judgment shows

that, compensation was awarded to the victim. The offence

involved is under the Protection of Children from Sexual Offences

Act, 2012. Therefore, the victim is a necessary party in this

application.

2. Therefore, learned counsel for the Applicant is directed

to add the victim, through her parents, as the Respondent No.2;

without disclosing the victim's or her parents' identity. Amendment Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2024.09.05 11:18:29 +0530

2 of 2 1-ia-67-24 (DB)

shall be carried out forthwith.

3. After the amendment is carried out, issue notice to the

added Respondents, returnable on 19.09.2024.

4. Learned counsel shall supply spare copies with the

Registry for service on the added respondents. The Senior

Inspector of Police of the concerned police station shall inform the

added respondents regarding the pendency of this application and

the next date of listing, and shall make a statement to that effect

before the Court on the next occasion.

5. Stand over to 19.09.2024; at 2:30p.m.

(R. M. JOSHI, J.) (SARANG V. KOTWAL, J.)