Bombay High Court
Sandeep Chandrprakash Goenka And Anr vs State Of Maharashtra And Anr on 2 January, 2023
Author: Prithviraj K. Chavan
Bench: Revati Mohite Dere, Prithviraj K. Chavan
NISHA Digitally signed by NISHA
SANDEEP CHITNIS
SANDEEP Date: 2023.01.04 14:23:32
CHITNIS +0530
27-aplst.20729.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION (STAMP) NO.20729 OF 2022
Sandeep Chandrprakash Goenka and Anr. ...Applicants
Versus
The State of Maharashtra and Anr. ...Respondents
Ms. Sonal Parab i/b Rajeev Sawant and Associates, for the Applicants.
Ms. S. S. Kaushik, A.P.P for the Respondent No.1- State.
Mr. Dhwani Jariwala, for the Respondent No.2.
API - Viraj Jagadale, Kandivali Police Station, Mumbai, is present.
CORAM : REVATI MOHITE DERE &
PRITHVIRAJ K. CHAVAN, JJ.
DATE : 2nd JANUARY 2023
P.C. :
1. At the outset, learned counsel for the applicants seeks leave to amend to comply with Section 74 of the Juvenile Justice (Care and Protection of Children) Act, 2015. Leave granted. Amendment to be carried out forthwith.
2. Heard learned counsel for the applicants. N. S. Chitnis 1/2
27-aplst.20729.2022.doc
3. Issue notice to the respondents. Learned APP waives notice on behalf of the respondent No.1-State and seeks time to take instructions. Mr. Jariwala, waives notice on behalf of the respondent No.2. He states that he has not been served with a copy of the aforesaid application.
4. Learned Counsel for the applicants assures to serve a copy of the aforesaid application on the learned counsel for the respondent No.2, during the course of the day, after carrying out the necessary amendment in the copy to be served on the learned counsel for the respondent No.2. Statement accepted.
5. Stand over to 16th January 2023.
PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J. N. S. Chitnis 2/2