Bombay High Court
Dr. Omprakash Lalbaji Kingaonkar vs The State Of Maharashtra And Another on 11 March, 2026
M2-appln-1037-2023.odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.1037 OF 2023
Dr. Omprakash Lalbaji Kingaonkar
Versus T
He State Of Maharashtra And Another
...
Advocate for Applicant : Mr. Hashmi Ubaid h/f Mr. D.R. Deshmukh
...
CORAM : S. G. CHAPALGAONKAR, J.
DATED : MARCH 11, 2026 PER COURT :-
1. Not on board. Upon mentioning, taken on board.
2. Learned advocate appearing for applicant seeks leave to amend application in light of law laid Pradnya Pranjal Kulkarni vs State Of Maharashtra in Petition(s) for Special Leave to Appeal (Crl.) No.13424/2025 decided on 3rd September, 2025.
3. Leave granted. Amendment to be carried out within a period of two weeks from today. If amendment is not carried out within stipulated period, application shall stand dismissed without further reference to this Court.
(S.G. CHAPALGAONKAR, J.) Mujaheed//