Bombay High Court
Vrushali Jayesh Kore vs The State Of Maharashtra And Another on 24 February, 2022
Author: V.K.Jadhav
Bench: V.K.Jadhav
{1}
crappln625.22.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO. 625 OF 2022 IN
CRIMINAL APPLICATION NO. 1122 OF 2021
Vrushali w/o Jayesh Kore Applicant
Versus
The State of Maharashtra & another Respondents
Mr. Bhargav B. Kulkarni, advocate for the applicant
Mr. S. S. Dande, APP for Respondent Bi,1.
Mr. K. C. Sant, advocate with Mr. T. K. Sant, advocate for
Respondent No.2.
CORAM : V.K.JADHAV AND
SANDIPKUMAR C. MORE, JJ.
DATE : 24th February, 2022. PC :
Heard.
It appears that during pendency of Criminal Application No. 1122 of 2021, charge sheet has been fled. This application is fled for amendment seeking quashing of the proceedings.
In view of the same and for the reasons stated in the application, application is allowed in terms of prayer clause "B".
Criminal Application is accordingly disposed of.
(SANDIPKUMAR C. MORE) (V.K.JADHAV)
JUDGE JUDGE
adb
::: Uploaded on - 25/02/2022 ::: Downloaded on - 26/02/2022 07:05:58 :::
{2}
crappln625.22.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD CRIMINAL APPLICATION NO. 1122 OF 2021 Vrushali w/o Jayesh Kore Applicant Versus The State of Maharashtra & another Respondents Mr. Bhargav B. Kulkarni, advocate for the applicant Mr. S. S. Dande, APP for Respondent Bi,1. Mr. K. C. Sant, advocate with Mr. T. K. Sant, advocate for Respondent No.2.
CORAM : V.K.JADHAV AND SANDIPKUMAR C. MORE, JJ.
DATE : 24th February, 2022.
PC :
Charge sheet is already fled. Stand over to 24.03.2022.
(SANDIPKUMAR C. MORE) (V.K.JADHAV)
JUDGE JUDGE
adb
::: Uploaded on - 25/02/2022 ::: Downloaded on - 26/02/2022 07:05:58 :::