Brijbhushan Ramsurat Nishad vs State Of Maharashtra
2023 Latest Caselaw 8361 Bom

                                                        26-revn-221-23.odt


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

           REVISION APPLICATION NO. 221 OF 2023

 Brijbhushan Ramsurat Nishad                ..Applicant
         VS.
 State of Maharashtra                       ..Respondent
                       ------------
 Mr. Shubham S. Upadhyay for the Applicant.
 Mr. Y.M. Nakhwa, APP for the State.
                         ------------

                               CORAM : M. S. KARNIK, J.

DATE : AUGUST 17, 2023

P.C. :

1. Heard learned counsel for the applicant.

2. Leave to amend the application as the judgment and

order of the learned Additional Sessions Judge (Appellate

Court) dated 28.07.2023 is now available. Amendment to

be carried out within a period of one week from today.

3. I have perused the order of conviction of the trial

Court and as confirmed by the Appellate Court.

4. Learned APP invited my attention to the concurrent

findings recorded by the Courts below to submit that the

26-revn-221-23.odt

impugned orders do not warrant any interference in the

revisional jurisdiction.

5. My attention has been invited to the complaints which

have been made by the accused prior to the registration of

the FIR. Learned counsel for the applicant contended that

possibility of the false implication cannot be ruled out.

6. I find that an arguable case is made out.

7. Admit.

(M. S. KARNIK, J.)