Bombay High Court
Swararaj @ Raj Shrikant Thackeray vs The State Of Maharashtra on 24 June, 2024
Author: R.G.Avachat
Bench: R.G.Avachat
3-crappln1945.2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.1945 OF 2024
Swaraj @ Raj Shrikant Thackeray
vs.
State of Maharashtra
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Mr.Rajendra Shirodkar, Senior Advocate along with Mr.Sayaji Nangre
and Mr.A.R.Shejwal, Advocates for applicant
Mr.A.R.Kale, Addl. PP for respondent
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CORAM : R.G.AVACHAT AND
NEERAJ P. DHOTE, JJ.
DATE : JUNE 24, 2024
ORDER :-
Not on board. Upon mentioning, taken on board.
2. Leave granted to add the driver of the vehicle as party respondent, within one week. After addition, issue notice to the added respondent, returnable on 10.07.2024. Private services is permitted.
[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.] KBP