Nareshkumar Rajpal Bagdi vs State Of Maharashtra And Anr
2023 Latest Caselaw 483 Bom

                              SLJ
                                                                                           41-WP-3610-2022.doc
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                   CRIMINAL APPELLATE JURISDICTION

                                               CRIMINAL WRIT PETITION NO. 3610 OF 2022

                              Nareshkumar Rajpal Bagdi                    ...Petitioner
                                    V/s.
                              State Of Maharashtra And Anr.               ...Respondents

                              Mr. Nikhil Patil for Petitioner.
                              Mrs. S.D. Shinde, A.P.P. for the Respondent-State.

                                                               CORAM :    A. S. GADKARI AND
                                                                          PRAKASH D.NAIK, JJ.

DATE : 12th JANUARY, 2023.

P.C.:-

. Leave to amend to annex the Judgment and Order dated 20.06.2016

passed by the Appellate Court convicting and sentencing the Appellant.

Amendment may be carried out within a period of one week from today

and an amended copy of Petition be served upon learned A.P.P. within same

stipulated period.

2. Stand over to 27th January 2023.

(PRAKASH D. NAIK, J.) (A.S. GADKARI, J.)

Digitally signed

by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date:

JAMADAR    2023.01.16
           11:07:46
           +0530