Bombay High Court
Amol Bhagwan Nehul vs State Of Maharashtra And Anr on 19 October, 2023
Author: N. R. Borkar
Bench: Nitin W. Sambre, N. R. Borkar
15-cr-wp-3181-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 3181 OF 2023
Amol B. Nehul ...Petitioner
Versus
State of Maharashtra & Anr ...Respondents
Mr. Narayan Rokade for the Petitioner.
Mr. S.V. Gavand, APP for the Respondent/State.
CORAM : NITIN W. SAMBRE &
N. R. BORKAR, JJ.
DATE : 19 OCTOBER, 2023.
PC:-
1. Leave to amend so as to enable the petitioner to question the charge-sheet. Amendment to be carried out within two weeks.
2. In case, if the amendment is carried out, issue fresh notice to the respondent No.2, to be served through respondent No.1, returnable on 4 January 2024.
3. Amended copy be served on the ofce of APP and additional copy be furnished for efecting service on respondent No.2 within a period of two weeks from the date of carrying out amendment, failing which the petition shall stand dismissed without further reference to the Court.
4. Learned APP waives service for respondent/State.
(N.R. BORKAR, J.) (NITIN W. SAMBRE, J.) Dinesh S. Sherla 1/1 Signed by: Dinesh S. Sherla Designation: PS To Honourable Judge Date: 20/10/2023 10:57:34