Bombay High Court
Yogesh @ Charu Ananda Chandane vs The State Of Maharashtra on 28 September, 2021
Author: C. V. Bhadang
Bench: Nitin Jamdar, C. V. Bhadang
14-ia-2188-2021 in apeal-1103-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2188 OF 2021
IN
CRIMINAL APPEAL NO.1103 OF 2019
Yogesh @ Charu Ananda Chandane ...Applicant
V/s.
The State of Maharashtra ...Respondent
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Mr.Nasreen Sajid K. Ayubi for the Applicant.
Mrs.M.M. Deshmukh, APP, for the Respondent-State.
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CORAM : NITIN JAMDAR AND
C. V. BHADANG, JJ.
DATE : 28 September 2021 P.C. . The learned counsel for the Applicant seeks leave to join the complainant/victim who has been joined in the Appeal, as party Respondent. Leave to amend is granted. Amendment to be carried out forthwith.
2. Concerned Police Station will inform the added Respondent regarding the pendency of the Application so that the Respondent can represent himself in this Application. Stand over to 6 October 2021.
(C. V. BHADANG, J.) (NITIN JAMDAR, J.) NILAM Digitally signed by N.S. Kamble page 1 of 1 NILAM SANTOSH SANTOSH KAMBLE Date: 2021.09.28 KAMBLE 16:13:00 +0530