Bombay High Court
Mahesh Damu Khare vs The State Of Maharashtra And Anr on 3 April, 2019
Author: Bharati H.Dangre
Bench: Ranjit More, Bharati H.Dangre
1/1 (41) WP 331-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 331 of 2018
Mahesh Damu Khare .. Petitioner
Versus
The State of Maharashtra & Anr .. Respondents
...
Ms.Khushbu Marwadi i/b Jay & Co. for the petitioner.
Mr.S.R. Shinde, APP for the State.
CORAM: SHRI RANJIT MORE &
SMT. BHARATI H.DANGRE, JJ.
DATED : 3rd APRIL 2019 P.C:-
1 Learned counsel for the petitioner seeks leave to amend the petition. Leave granted. 2 Necessary amendment to be carried out within a period of two weeks from today.
3 Stand over to 30th April 2019.
(SMT. BHARATI H. DANGRE, J.) (RANJIT MORE, J.) Tilak ::: Uploaded on - 04/04/2019 ::: Downloaded on - 05/04/2019 01:05:29 :::