Bombay High Court
Alnesh Akil Somji And Anr vs The State Of Maharashtra And Ors on 12 June, 2019
Author: Bharati H. Dangre
Bench: Ranjit More, Bharati H. Dangre
2. wp 1302.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.1302 of 2019
Shri. Alnesh Akil Somji and anr. .....Petitioners
versus
The State of Maharashtra and ors. .....Respondents
Mr. Prathamesh Bhargude, advocate for the petitioners.
Dr. F. R. Shaikh, APP for the State.
CORAM : RANJIT MORE &
SMT. BHARATI H. DANGRE, JJ.
DATE : 12th JUNE, 2019. P. C. :
Learned counsel for the petitioners, at the outset, seeks leave to amend the petition so as to annex the charge-sheet. Since the petition is at the admission stage, leave as prayed for, is granted. Necessary amendment be carried out within a period of one week from today.
2. The Registry is directed to place the petition on board on 18th July, 2019.
[SMT. BHARATI H. DANGRE, J.] [RANJIT MORE, J.] Shubhada S Kadam 1/1 ::: Uploaded on - 18/06/2019 ::: Downloaded on - 21/07/2019 04:34:00 :::