Ashvajeetkumar Babasaheb Nisargan And ... vs The State Of Maharashtra And Anr
2024 Latest Caselaw 23521 Bom

Bombay High Court

Ashvajeetkumar Babasaheb Nisargan And ... vs The State Of Maharashtra And Anr on 9 August, 2024

Bench: A. S. Gadkari, Neela Gokhale

Talwalkar                                                          14.APL.1037.2023.doc

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                CRIMINAL APPELLATE JURISDICTION

                             CRIMINAL APPLICATION NO. 1037 OF 2023

Ashvajeetkumar Babasaheb Nisargan & Ors.                  .....Applicants.

              Vs.

The State Of Maharashtra & Anr..                          .....Respondents


Mr. Naranjan Kandade, Advocate for Applicants (through V.C).

Smt. M.H. Mhatre, APP, for the Respondent No.1-State.

Mr. Prathamesh Naik i/b. Mr. Meghashyam Kocharekar, Advocate for
Respondent No. 2.

                                          CORAM :    A. S. GADKARI AND
                                                     DR. NEELA GOKHALE, JJ.

DATE : 9th AUGUST, 2024.

P.C.:-

1) By an Order dated 7th August 2024, the Application was closed for

Judgment/Order. However, while dictating the Judgment/Order, we noticed

an avernment made by the Applicants that they have filed Application for

discharge (Exh.E) before the trial Court and therefore for clarification, the

Application is listed today.

2) Necessary clarification is offered by the learned Advocate for the

Applicants.

3)            Closed for Judgment.

 (DR. NEELA GOKHALE, J.)                                (A.S. GADKARI, J.)

     ARUNA
     SANDEEP
     TALWALKAR