Vivek Vasantrao Shende vs The State Of Maharashtra And Ors
2023 Latest Caselaw 6909 Bom

Citation : 2023 Latest Caselaw 6909 Bom
Judgement Date : 12 July, 2023

Bombay High Court

Vivek Vasantrao Shende vs The State Of Maharashtra And Ors on 12 July, 2023

Bench: Prakash Deu Naik

501-REVN-397-2019.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION

CRIMINAL REVISION APPLICATION NO. 397 OF 2019

Vivek Vasantrao Shende ...Applicant
Versus
The State Of Maharashtra And Ors. ...Respondents

WITH
CRIMINAL WRIT PETITION NO. 2960 OF 2019

Jaywant Shinde ...Petitioner
Versus
Jalil Ahemad Shaikh And Anr. ...Respondents
WITH

CRIMINAL REVISION APPLICATION NO. 311 OF 2019

Janita Bhosale ...Applicant
Versus
The State Of Maharashtra And Anr. ...Respondents
....
Ms. Shreya Tiwari a/w Ms. Megha Patil i/by Dharini Nagda
Mr. Y.Y. Dabake, APP for the Respondent-State.

....
CORAM : PRAKASH D. NAIK, J.

DATE : 12th JULY, 2023.

P.C.:-

1. Not on board. Taken on board.

2. Learned Advocate for Applicant seeks leave to amend to add Digitally signed by SUNNY SUNNY ANKUSHRAO ANKUSHRAO THOTE THOTE Date:

2023.07.14 certain pleadings and prayer clause. In the light of the evidence recorded 12:33:45 +0530

by the trial Court against the other Accused and the Judgment passed in the

said case.

Sunny Thote 1/2

501-REVN-397-2019.doc

3. In view of submissions, leave to amend is granted. Requisite

amendment may be carried out withing one week. Amendment copy may

be served upon other side.

4. Stand over to 17th July, 2023.




                                                  (PRAKASH D. NAIK, J.)




Sunny Thote                                                                             2/2