Chandrakant Gopal Chougule vs The State Of Maharashtra
2021 Latest Caselaw 3315 Bom

                                  ssm                        1                207-revn218.02.doc

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                              CRIMINAL APPELLATE JURISDICTION

                                    CRIMINAL REVISION APPLICATION NO.218 OF 2002

                  Chandrakant Gopal Chougule                                      ....Applicant.

                                        Vs.

                The State Of Maharashtra                                          ....Respondent.

                Mr. Prashant Badole for the Applicant.
                Mr. A. R. Patil, APP for the Respondent-State.

                                                                 CORAM : A. S. GADKARI, J.

DATE : 22nd FEBRUARY, 2021.

P.C.:-

Leave to amend to annex Judgment and Order dated 15 th

September, 1999 passed by the learned Metropolitan Magistrate, 25 th

Court, Mazgaon Mumbai in Criminal Case No.70/P/99. Amendment be

carried out within a period of two weeks from today and an amended copy

of the Application be served upon the learned APP within the same

stipulated period.

Place the present Revision Application on final hearing board

from the week commencing from 15th March, 2021.

(A.S. GADKARI, J.) Digitally signed by Sanjiv S. Sanjiv S. Mashalkar Mashalkar Date: 2021.02.23 18:30:45 +0530