Bombay High Court
Sanjay D. Jain And 3 Others vs State Of Mah. Thr. Pso Ps Bajaj Nagar Ps ... on 18 August, 2023
Author: Vinay Joshi
Bench: Vinay Joshi
1 913.appp.1287.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION NO. 1287 OF 2023 IN
CRIMINAL APPLICATION NO. 741 OF 2022
Shri Sanjay D. Jain and ors.
..vs..
State of Maharashtra and ors.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri K. Shukul, Advocate for the applicants.
Shri Thakare, A.P.P. for the non-applicant/State.
CORAM : VINAY JOSHI AND VALMIKI SA MENEZES, JJ.
DATED : 18/08/2023.
. Heard.
2. This is an application seeking permission to amend the application on account of filing of charge- sheet post filing application for quashing of the First Information Report.
3. The application is allowed. Necessary amendment be carried out within one week from today.
4. The applicant is permitted to file a copy of charge-sheet on or before the next date.
5. Stand over to 01.09.2023.
(VALMIKI SA MENEZES, J.) (VINAY JOSHI, J.) Trupti Signed by: Trupti D. Agrawal Designation: PA To Honourable Judge Date: 18/08/2023 18:10:18