Amol @ Avikumar Dhondiram Dhule vs The State Of Maharashtra And Anr
2021 Latest Caselaw 9923 Bom

                      Shubhada S Kadam                                          4 wp 2071.2021.doc

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                                           WRIT PETITION NO.2071 OF 2021

                      Amol @ Avikumar Dhondiram Dhule                         ....Petitioner
                          Versus
                      The State of Maharashtra and anr.                       ....Respondents



                      Mr. Vinod Gangwal, advocate for the petitioner.
                      Mr. Arfan Sait, APP for the State.


                                                   CORAM : PRASANNA B. VARALE &
                                                           N. R. BORKAR, JJ.

                                                   DATE     : 28th JULY, 2021.

                      P.C. :

1. Learned counsel for the petitioner submitted that a copy of the

amended petition would be served upon learned APP via email. Learned

counsel for the petitioner is permitted to serve copy of the amended

petition upon learned APP via email. Learned counsel for the petitioner

further submitted that he has prepared notes of submissions and annexed

the copies of judgments to it upon which he would like to rely upon at the

time of hearing. Learned counsel is permitted to handover compilation of

notes of submission along with copies of the judgment to the Court Officer

by tomorrow. Needles to state that the copy of the compilation of notes of

Digitally signed by submission along with copies of the judgments be supplied to learned SHUBHADA SHUBHADA SHANKAR SHANKAR KADAM KADAM Date:

APP as well by tomorrow.

2021.07.29 16:26:20 +0530

Shubhada S Kadam 4 wp 2071.2021.doc

2. We post the above petition for hearing on 6th August, 2021.

( N. R. BORKAR, J.) (PRASANNA B. VARALE, J.)