Bharadwaj @ Bala Kishor Londhe vs State Of Maharashtra And Anr
2022 Latest Caselaw 11660 Bom

                                                                       11. cri wp 3630-22.doc

RMA
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CRIMINAL APPELLATE JURISDICTION

                                    WRIT PETITION NO. 3630 OF 2022

      Bharadwaj @ Bala Kishor Londhe                   .. Petitioner
                 Vs.
      State of Maharashtra & Anr.                      .. Respondents

      Mr. N.N. Gawankar a/w Mr. Shreyas N. Gawankar i/by Mr. Manas N.
      Gawankar for Petitioner
      Mr. Ajay Patil, APP for State

                                            CORAM : A.S. GADKARI &
                                                    MILIND N. JADHAV, JJ.

DATE : 15th November, 2022. P.C.:

. Mr. Gawankar, learned counsel for Petitioner seeks leave to

amend the Petition thereby annexing copies of both the Judgments

passed in Sessions Case Nos. 108 of 2014 and 159 of 2015.

Leave granted.

2. Necessary amendment be carried out in the record of the Court

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

Petition be served upon learned APP within the same stipulate period.

3. Stand over to 29th November 2022.

[ MILIND N. JADHAV, J. ] [ A.S. GADKARI, J.]

Digitally signed by RAVINDRA RAVINDRA MOHAN AMBERKAR MOHAN Date:

AMBERKAR 2022.11.16 14:05:32 +0530