Bombay High Court
Chetan S/O Ramkrushna Ghate vs The State Of Maharashtra Thr. Pso ... on 11 June, 2024
Author: V. V. Kankanwadi
Bench: V. V. Kankanwadi
1 30-apl-578-24.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Criminal Application (APL) No. 578 of 2024
Chetan S/o Ramkrushna Ghate
Versus
The State of Maharashtra through PSO Imamwada, Nagpur and another
Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
None for the applicant.
Shri S.M.Ukey, APP for the non-applicant/State.
CORAM : SMT. VIBHA KANKANWADI &
MRS. VRUSHALI V. JOSHI, JJ.
DATED : 11th JUNE, 2024.
Learned advocate for the applicant is absent. It appears that he has not supplied the copy of the application for serving the non-applicant no.2.
2. The offence against the applicant is under Section 377 of Indian Penal Code. Taking into consideration the nature of the allegations and settled position of law that the name of the victim in case of offence under Section 377 of Indian Penal Code cannot be disclosed. In the similar way, we direct the applicant to masks the name of the non-applicant no.2.
3. Amendment be carried out within one week and then the copy of the application with annexures be supplied to the other SKNair 2 30-apl-578-24.odt side in advance on or before 28th June 2024. Thereafter, issue notice to the non-applicant no.2 to be made returnable on 9th July, 2024.
[ MRS. VRUSHALI V. JOSHI, J.] [SMT. VIBHA KANKANWADI, J.] Signed by: Mr. S.K. NAIR SKNair Designation: PA To Honourable Judge Date: 11/06/2024 18:33:50