Purnima Gupta And Anr vs The State Of Maharashtra And Anr
2021 Latest Caselaw 13379 Bom

                                                                    12-wp-3032-2021.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO. 3032 OF 2021

Purnima Gupta
& Anr.                                      ... Petitioners
           vs.
The State of Maharashtra
& Anr.                                      ...Respondents

Ms. Racheeta R. Dhuru for petitioners.
Mr. V.B. Kondedeshmukh, APP for respondent No.1-State.
Ms. Aarti Suvarna i/b Mr. Omprakash Parihar for respondent No.2.

                          CORAM :       S. S. SHINDE &
                                        N. J. JAMADAR, JJ.

                          DATE      :   17th SEPTEMBER, 2021
P.C.:

1. Heard the learned counsel for the petitioners.

2. The learned counsel for the petitioners submits that there is a

mistake in mentioning section numbers in the prayer clause (a) of

the petition, which came to be allowed by this Court by judgment

and order dated 13th September 2021.

3. Since we have quashed MECR/FIR No. I-65 of 2020 registered

with Kasarwadavali Police Station, Thane, by judgment and order

dated 13th September 2021, an inadvertent mistake in mentioning

the numbers of sections is of little significance. Hence, we do not

Shraddha Talekar, PS 1/2

12-wp-3032-2021.doc

find any justification to now allow the petitioner to amend the

petition as the FIR itself has been quashed by the said judgment.

    (N. J. JAMADAR, J.)                         (S. S. SHINDE, J.)




Shraddha Talekar, PS                                                           2/2