Ashok @Bhausaheb S/O. Kisan Kasar ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 17218 Bom

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                                                            crappln630.20.odt

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                  CRIMINAL APPLICATION NO. 630 OF 2020

 Ashok @ Bhausaheb s/o Kisan Kasar
 and others                                           Applicants

          Versus

 The State of Maharashtra & another                   Respondents


 Mr. S. R. Zambare, advocate for the applicants
 Mr. K. S. Patil, APP for Respondent No.1.
 Mr. R. R. Karpe, advocate for Respondent No.2.


                               CORAM : V. K. JADHAV AND
                                       SANDIPKUMAR C. MORE, JJ.

DATE : 09th December, 2021.

PC :

1 We have heard learned Counsel for the applicants for

some time.

2 Learned Counsel for the applicants submits that

inadvertently, incorrect prayers have been made. The learned

Counsel submits that the applicants are seeking quashing of the

proceedings post conviction on settlement.

3 The learned Counsel has also brought to our notice

that in the pending Criminal Appeal preferred against the

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judgment and order of conviction, the appellate Court has rejected

the compromise for the reason that the offences alleged to have

been committed, for which conviction is recorded, are non

compoundable.

4 Learned Counsel for the applicants, thus, seeks leave

to amend and correct the prayer clause.

 5                Leave granted.



 6                Learned Counsel for Respondent No.2 seeks time to fle

 affdavitiinireply.



 7                Stand over to 20th January, 2022.




  (SANDIPKUMAR C. MORE)                        (V. K. JADHAV)
      JUDGE                                       JUDGE

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