Sanjay Laxman Patil vs Mohan Raghunath Kambli And Ors
2022 Latest Caselaw 9615 Bom

Citation : 2022 Latest Caselaw 9615 Bom
Judgement Date : 21 September, 2022

Bombay High Court

Sanjay Laxman Patil vs Mohan Raghunath Kambli And Ors on 21 September, 2022

Bench: A.S. Gadkari, Milind N. Jadhav

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                     CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPEAL NO.694 OF 2021

Sanjay Laxman Patil                                .....Appellant

         Vs.

Mohan Raghunath Kambli & Ors.                      .....Respondents



Mr. Vikrant V. Phatate for the Appellant.
Mr. H.J. Dedhia APP, for the Respondent-State.
Ms. Neha Maru for the Respondent Nos.1 to 6.


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

                                   DATE :    21st SEPTEMBER, 2022.


P.C.:-

Learned Advocate for the Appellant submitted that, thought the

Respondent No.1 has been convicted under Section 307 of the Indian Penal

Code by impugned Judgment and Order dated 14 th May, 2019, he has been

inadvertently added as a Respondent No.1 herein. He therefore, seeks

leave to delete the name of Respondent No.1 from the array of

Respondents.

Leave granted.

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

and simultaneously in the copy served upon the learned Advocates

appearing for the respective Respondents within a period of two weeks

from today.

Stand over to 12th October, 2022.



                 (MILIND N. JADHAV, J.)                          (A.S. GADKARI, J.)

            Digitally signed
SANJIV      by SANJIV
            SHARNAPPA
SHARNAPPA   MASHALKAR
MASHALKAR   Date: 2022.09.23
            11:15:23 +0530