Bombay High Court
Mohd. Islam Urf Babbu Urf Shahrukh Gulam ... vs The State Of Maharashtra on 6 August, 2021
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
18-BA-392-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 392 OF 2021
Mohd. Islam Urf Babbu Urf Shahrukh
Gulam Husain Idrsi .... Applicant
Versus
The State of Maharashtra .... Respondent
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Mr.Salman A. Khan, for the applicant.
Mr. Ajay Patil, APP for the State/Respondent.
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CORAM :SARANG V. KOTWAL, J.
DATE :6th AUGUST, 2021 (Through Video Conferencing) P.C. :
1. In this case, provisions of POCSO are invoked.
Therefore pursuant to the directions of Division Bench of this Court issued in Public Interest Litigation No.5 of 2021, vide order dated 08/04/2021, it is necessary to add the first informant as a party respondent.
2. Leave to amend for that purpose is granted. Amendment shall be carried out within a period of two y.s.patil 1 of 2 ::: Uploaded on - 06/08/2021 ::: Downloaded on - 07/08/2021 06:48:50 ::: 18-BA-392-2021.odt weeks from today. While carrying out amendment, care should be taken to conceal identity of the informant and the victim.
3. After the amendment is carried out, issue notice to added Respondent returnable on 21/09/2021.
4. In addition to regular service through court, learned counsel for the applicant is permitted to serve the added respondent through private service. Afdavit of service to that efect shall be filed.
5. The investigating ofcer is directed to inform the added respondent about the pendency of this application and to make a statement before this court on the next occasion.
6. Stand over to 21/09/2021 (SARANG V. KOTWAL, J.) y.s.patil 2 of 2 ::: Uploaded on - 06/08/2021 ::: Downloaded on - 07/08/2021 06:48:50 :::