Arjun Kishanrao Malge vs The State Of Maharashtra And Ors
2021 Latest Caselaw 6440 Bom

Citation : 2021 Latest Caselaw 6440 Bom
Judgement Date : 9 April, 2021

Bombay High Court

Arjun Kishanrao Malge vs The State Of Maharashtra And Ors on 9 April, 2021

Bench: G. S. Kulkarni

                                                         P1.CRPILNo.52021.docx

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION

               PUBLIC INTEREST LITIGATION NO.5 OF 2021

 Arjun Kishanrao Malge       ...           Petitioner
            versus
 State of Maharashtra & Ors. ...    Respondents
                                  .....
 Ms.Kanchi Trivedi i/b. Saziya Mukadam, Advocate for the Petitioner.
 Adv.Wesley Menezes a/w. Adv.Waqar Nasir Pathan & Adv.Rajdeep
 Lahir, Advocate for the Respondent No.1.
                                  .....

                                CORAM :- DIPANKAR DATTA, CJ &
                                         G. S. KULKARNI, J.

                                DATE :-    APRIL 9, 2021
 PC :

 1       Not on board. Taken on board upon mentioning for speaking

to the minutes of the judgment and order dated 8th April 2021.

2 In the said judgment, at page No.1, the following appearance :

"Mr.H.I.Sirguroh and Mr.Waqar Nazir Pathan i/b. Mr.Wesley Menezes," for Respondent No.3. be deleted and be substituted by "Mr.Wesley Menezes with Mr.Waqar Nasir Pathan, Mr.Rajdeep Lahri".

3. Also in paragraph No.10 at page 9 name "Mr.Sirguroh" be deleted and substituted by "Mr.Wesley Menezes".

4 Pages No.1 and 9 of the judgment dated 8th April 2021 only be accordingly corrected and substituted.




        (G. S. KULKARNI, J.)                            (CHIEF JUSTICE)

 Gaikwad RD                                                                         1/1