Akash Dashrath Khanzode vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 12975 Bom

                                                             1                                      47-apl-1076-22.odt

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                               NAGPUR BENCH, NAGPUR.

                                      CRIMINAL APPLICATION (APPP) NO. 1968 OF 2022
                                                                        IN
                                      CRIMINAL APPLICATION (APL) NO. 1076 OF 2022
                                                        Akash Dashrath Khanzode
                                                                        Vs.
                                               The State of Maharashtra and another
                         ------------------------------------------------------------------------------------------------
                         Office Notes, Office Memoranda of                         Court's or Judge's Order
                         Coram, appearances, Court's Orders
                         or directions and Registrar's order
                                        Shri V. D. Darne, Advocate for applicant.
                                        Shri S. M. Ghodeswar, APP for non-applicant no. 1/State.



                                                   CORAM :-         SUNIL B. SHUKRE &
                                                                    M. W. CHANDWANI, JJ.

DATED :- 13.12.2022

Heard.

2. For the reason stated in application, the application is allowed. The necessary amendment to be carried out forthwith.

3. Criminal Application No. 1076/2022 is closed for judgment.

(M. W. CHANDWANI, J.) (SUNIL B. SHUKRE, J.)

Digitally signed by JAISWAL JAISWAL RAJNESH RAMESH RAJNESH Date:

RAMESH 2022.12.13 17:19:01 +0530

RR Jaiswal