Khalid Ismain Hatodkar And vs State Of Maharashtra And Anr
2022 Latest Caselaw 7489 Bom

                                     Ethape                   1                   40-REVN-302-2022.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                         REVISION APPLICATION NO. 302 OF 2022

                                Khalid Ismail Hatodkar                            ...Applicant
                                     Versus
                                State Of Maharashtra & Anr                        ...Respondents

                                                                  ....
                                Mr. M. S. Adenwala a/w Mr. Bipin Kumar Darad, Advocate for
                                the Applicant.
                                Mr. A. D. Kamkhedkar, APP for the Respondent - State.

             Digitally signed
                                                                  ....
             by
DNYANESHWAR DNYANESHWAR
ASHOK ETHAPE ASHOK ETHAPE
             Date: 2022.08.02
             19:01:20 +0530


                                                        CORAM : PRAKASH D. NAIK, J.

                                                        DATE      : 1st AUGUST, 2022
                                PC :

                                1.     Issue   notice   to   respondent   No.2,     returnable           on

                                05.09.2022.

2. Leave to amend to annex the copy of judgment and

order dated 15.02.2018 passed by learned JMFC, Ratnagiri.

3. Amendment may be carried out within one week from

today.

(PRAKASH D. NAIK, J.)