Bombay High Court
Vinay Sabhajit Tripathi vs The State Of Maharashtra And Anr on 18 March, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
apeal.871.14.group.10.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 871 OF 2014
Shyamjibhai Govindbhai Patel @
Satuba J. Zala ...Appellant
Versus
The State of Maharashtra & Anr. ...Respondents
WITH
CRIMINAL APPEAL NO. 33 OF 2016
Guruappa Narsing Ingle,
Since deceased through legal heirs ...Appellants
Versus
The State of Maharashtra ...Respondents
WITH
CRIMINAL APPEAL NO. 537 OF 2014
Jainarayan Omprakash Agarwal ...Appellant
Versus
Union of India ...Respondent
WITH
CRIMINAL APPLICATION NO. 412 OF 2015
IN
CRIMINAL APPEAL NO. 537 OF 2014
Jainarayan Omprakash Agarwal ...Appellant
Versus
Union of India ...Respondent
WITH
CRIMINAL APPEAL NO. 547 OF 2014
Kanhaiyalal Laxmandas Adnani ...Appellant
Versus
Union of India & Anr. ...Respondent
SQ Pathan 1/4
::: Uploaded on - 20/03/2019 ::: Downloaded on - 20/03/2019 22:46:10 :::
apeal.871.14.group.10.doc
WITH
CRIMINAL APPEAL NO. 584 OF 2014
Valentino Saldin Alias Md. Vali Alias Vally ...Appellant
Versus
Union of India & Anr. ...Respondents
WITH
CRIMINAL APPEAL NO. 588 OF 2014
Jatin Jayantilal Shah ...Appellant
Versus
Union of India & Anr. ...Respondents
WITH
CRIMINAL APPEAL NO. 606 OF 2014
Bhupendra Ramniklal Parekh ...Appellant
Versus
The State of Maharashtra ...Respondent
WITH
CRIMINAL APPEAL NO. 607 OF 2014
Ghevarchand Laxmanday Chajer Vally ...Appellant
Versus
The State of Maharashtra ...Respondent
WITH
CRIMINAL APPEAL NO. 627 OF 2014
Vinay Sabhajit Tripathi ...Appellant
Versus
The State of Maharashtra & Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO. 476 OF 2016
IN
CRIMINAL APPEAL NO. 871 OF 2014
SQ Pathan 2/4
::: Uploaded on - 20/03/2019 ::: Downloaded on - 20/03/2019 22:46:10 :::
apeal.871.14.group.10.doc
Shyamjibhai Govindbhai Patel @
Satuba J. Zala ...Applicant
Versus
The State of Maharashtra & Anr. ...Respondents
Mr. N. M. Nadar I/b Mr. S. V. Marwadi for the Appellant in
Appeal/871/2014
Mr. Satyajit Shirke I/b Mr. Uday Warunjikar for the Appellant in
Appeal/33/2016
Mr. P. H. Gaikwad, A.P.P for the Respondent-State
Mr. H. S. Venegavkar for the Respondent-CBI
CORAM : REVATI MOHITE DERE, J.
MONDAY. 18th MARCH 2019 P.C. :
1 It appears that whilst convicting the appellants, the learned Special Judge has awarded compensation to Dena Bank, Gujarat. Hence, it is necessary that Dena Bank, Gujarat be impleaded as party-respondent.
2 Accordingly, the appellants are granted leave to amend the title clause and implead Dena Bank, Gujarat as party-respondent.
Amendment be carried out within one week.
SQ Pathan 3/4 ::: Uploaded on - 20/03/2019 ::: Downloaded on - 20/03/2019 22:46:10 :::apeal.871.14.group.10.doc 3 Issue notice to the added respondent i.e. Dena Bank, Gujarat, returnable on 29th April 2019. In addition to Court notice, appellants to serve the added respondent by Advocate's notice and file an affidavit of service before the returnable date.
REVATI MOHITE DERE, J.
SQ Pathan 4/4 ::: Uploaded on - 20/03/2019 ::: Downloaded on - 20/03/2019 22:46:10 :::