Jaywant Shinde vs Jalil Ahemad Shaikh And Anr
2023 Latest Caselaw 6928 Bom

                                                                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

certain pleadings and prayer clause. In the light of the evidence recorded

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

said case.

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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.)




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