Bombay High Court
Bhalvani Grampanchayat Through ... vs The State Of Maharashtra And Ors on 7 October, 2021
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
9-APL-345-
2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.345 OF 2021
Bhalvani Grampanchayat
Through
Authorized Representative
Mr. Laxman A. Gaikwad ... Applicant
Vs
The State of Maharashtra
& Ors. ... Respondents
...
Mr. Govind B. Solanke for the Applicant. Mr. A.R.Patil , APP for the Respondent-State.
CORAM : SANDEEP K. SHINDE J. DATE : OCTOBER 7, 2021.
P.C. :
Leave to amend. Applicant to implead the concerned authorities under the Explosive Substance Act, 1908. Amendment to be carried out forthwith.
2 Issue notice to the added respondent returnable after three weeks, i.e., 28th October, 2021.
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