Yuvraj Lahu Patil vs The State Of Maharashtra
2021 Latest Caselaw 6830 Bom

Tandale                                                                     1.Revn-113-2021.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL REVISION APPLICATION NO. 113 OF 2021

Yuvraj Lahu Patil                                             ... Applicant
      V/s.
The State of Maharashtra and Anr.                             ... Respondents


Mr. Aditya S. Raktate for Applicant.
Mr. Sooraj Hulke, A.P.P. for Respondent No.1-State.
Mr. K. K. Jadhav for Respondent No.2.


                                          CORAM : A.S. GADKARI, J.

DATE : 28th April 2021.

(Through Video Conferencing)

P.C. :

1. Heard.

2. Admit.

3. Mr.Hulke, learned A.P.P. waives notice for and on behalf of Respondent No.1-State.

Mr. Jadhav, learned counsel waives notice for and on behalf of Respondent No.2.

4. Leave to amend to annex complete legible copy of Judgment and Order dated 6th June 2008 passed by the Trial Court in Summary Criminal Case No.1747 of 2007.

Amendment be carried out within a period of six weeks from today.

[A.S. GADKARI, J.]