Bombay High Court
Hemendra Haridas Mapara vs The State Of Maharashtra And Anr on 13 January, 2020
Author: A. M. Badar
Bench: A. M. Badar
26-WP-2961-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.2961 OF 2019
HEMENDRA HARIDAS MAPARA )...PETITIONER
V/s.
THE STATE OF MAHARASHTRA AND ANR. )...RESPONDENTS
Mr.Murtuza Najmi a/w. Mr.Ashish Sharma i/b. Mr.Sanjay
Prabhala, Advocate for the Petitioner.
Mr.S.V.Gavand, APP for the Respondent - State.
CORAM : A. M. BADAR, J.
DATE : 13th JANUARY 2020 P.C. : 1 The learned counsel appearing for the petitioner submits
that he wants to urge non-compliance of provisions of section 82 of the Code of Criminal Procedure while issuing of proclamation against the petitioner and therefore, he wants to amend the petition to that effect. He, therefore, prays for leave to amend the petition suitably.
avk 1/2 ::: Uploaded on - 14/01/2020 ::: Downloaded on - 15/01/2020 00:12:15 :::26-WP-2961-2019.doc 2 Leave as prayed is granted. Amendment be effected by 17 th January 2020.
3 Put up on 20th January 2020.
4 Verification dispensed with.
(A. M. BADAR, J.) avk 2/2 ::: Uploaded on - 14/01/2020 ::: Downloaded on - 15/01/2020 00:12:15 :::