Bombay High Court
Nilesh Sukhedevrao Madankar(In Jail) & ... vs The State Of Maharashtra Thr. P.S. ... on 6 December, 2018
Author: S.B. Shukre
Bench: S.B. Shukre
apeal708.18.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPEAL No.708 OF 2018
(Nilesh Sukhedevrao Madankar and others Vs. The State of Maharashtra, through PS
Nandgaon Peth, Amravati)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri J.B. Kasat, Advocate for the Appellants.
Shri N.B. Jawade, APP for the Respondent.
CORAM : S.B. SHUKRE & S.M. MODAK, JJ.
DATE : 6th DECEMBER, 2018.
Learned A.P.P. to inform the victim of pendency of this proceeding to the Investigating Officer, in terms of the provisions of Section 15-A, sub-Sections (3)and (5) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 so that, if the victim desires to be heard, he could be heard by this Court. The acknowledgment of receipt of intimation by the victim shall be placed on record by the Investigating Officer.
Stand over to 13.12.2018.
In the meanwhile, respondent/State may file its reply.
Authenticated copy of this order be supplied to the learned counsel appearing for the parties. Criminal Application (APPA) No.1162/2018.
In view of above order, Criminal Application 1162/2018 is disposed of.
JUDGE JUDGE
DWW
::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 08:16:08 :::