Nijamuddin Kazim Shaikh vs The State Of Maharashtra
2024 Latest Caselaw 25396 Bom

Bombay High Court

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

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

                        Gokhale                            1 of 2                       1-apeal-462-18 (DB)


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                            CRIMINAL APPEAL NO. 462 OF 2018

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

                      Mr. Prashant Gurav for Appellant.
                      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 of Rs.25000/- was directed to be given to the

victim. However, the victim is not made a party in this Appeal.

2. Therefore, learned counsel for the Appellant is directed

to add the victim, through her parents, as the party Respondents.

Care should be taken not to reveal the names of the victim or her

parents. Amendment shall be carried out forthwith.

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

Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2024.09.05 11:18:30 +0530

2 of 2 1-apeal-462-18 (DB)

added Respondents, returnable on 19.09.2024.

4. The spare copies shall be supplied for service on the

added respondents. The Senior Inspector of Police of the

concerned police station shall inform the added respondents

regarding pendency of this Appeal.

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