Hitesh Natwarlal Baxi vs V.S. Bhosale Assistant Collector ...
2023 Latest Caselaw 11467 Bom

                                                           11-REVN-367-2023.doc


Shailaja


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

        CRIMINAL REVISION APPLICATION NO.367 OF 2023

Hitesh Natwarlal Baxi                       ]     Applicant
      Vs.
V.S. Bhosale Assistant Collector            ]
of Customs (P) and another                  ]     Respondents

                          .....
Mr. Samir Vaidya a/w Mr. Kaivalya Raul a/w Mr. Prathamesh
Sarang, for Applicant.

Ms. G.P. Mulekar, for Respondent No.2-State.
                              .....
                       CORAM : PRITHVIRAJ K. CHAVAN, J.

                                DATE       : 7th November, 2023
P.C.

1. Learned Counsel for the applicant, seeks leave to amend the

application to implead Assistant Collector/Commissioner of

Customs as party respondent No.3.

2. Leave granted. Amendment to be carried out forthwith.

3. After carrying out amendment, issue notice to the respondents

returnable on 5th December, 2023.

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11-REVN-367-2023.doc

4. Learned A.P.P waives service on behalf of respondent No.2-

State.

5. Liberty to the applicant to serve respondent No.1 and newly

added respondent by private notice.

6. Hamdast is granted.

7. Till the respondents are served, there shall be interim stay to

clause-5 of the impugned order passed by the Additional Sessions

Judge in the impugned judgment dated 30th September, 2023, which

reads thus;

"5. The Ld. Metropolitan Magistrate is directed to issue non-bailable warrant against accused, as he is absent today before this Court and execute and implement the judgment and order as per rules".

[PRITHVIRAJ K. CHAVAN, J.]

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