Bombay High Court
Amit Sampatlal Maru And Anr vs The State Of Maharashtra on 25 September, 2023
Author: Sharmila U. Deshmukh
Bench: A. S. Gadkari, Sharmila U. Deshmukh
Osk 35-Wp-3187-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3187 OF 2023
Amit Sampatlal Maru & Anr. ... Petitioners
V/s.
The State of Maharashtra ... Respondent
Mr. Sachin Daga a/w. Mr.Nitin Kamble for Petitioners.
Mrs.S.D. Shinde, A.P.P. for Respondent-State.
CORAM : A. S. GADKARI AND
SHARMILA U. DESHMUKH, JJ.
DATE : 25th September 2023.
P.C. :
1) Leave to amend to implead first informant/complainant as Respondent No.2 granted.
2) Amendment be carried out within a period of one week from today.
3) After the amendment is carried out, issue notice to newly added Respondent No.2, returnable on 16th October 2023. Humdast permitted.
4) Stand over to 16th October 2023.
5) Till the returnable date, through the investigation of present crime to continue, however Investigating Agency is directed not to file chargesheet, if it is not filed till today.
( SHARMILA U. DESHMUKH, J. ) ( A.S. GADKARI, J. ) Signed by: Omkar S. Kumbhakarn Designation: PA To Honourable Judge 1/1 Date: 26/09/2023 15:10:37