Vinay@ Vasant Patil vs State Of Maharashtra And Ors
2024 Latest Caselaw 114 Bom

Bombay High Court

Vinay@ Vasant Patil vs State Of Maharashtra And Ors on 3 January, 2024

Bench: Revati Mohite Dere, Gauri Godse

                                                                       1-WP-3288-2023.doc


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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                        CRIMINAL WRIT PETITION NO. 3288 OF 2023

           Mr. Vinay @ Vasant Patil                   ...      Petitioner
                   Versus
           State of Maharashtra and Others            ...      Respondents


           Mr. Prabhakar Pandey for the petitioner
           Mr. J. P. Yagnik, Additional PP for the State.


                                           CORAM : REVATI MOHITE DERE &
                                                   GAURI GODSE, JJ.

DATE : 3rd JANUARY 2024 P .C.

1. On 22nd December 2023 after hearing the learned counsel for

the respective parties we had reserved the aforesaid petition for

judgment. Accordingly, we passed the following order :

"1. Arguments concluded. Judgment reserved."

2. Whilst going through the order of detention, we are of the

opinion that a ground which ought to have been taken has not been

1-WP-3288-2023.doc

taken and hence in the interest of justice matter was listed today under

the caption for direction to enable the learned counsel for the

petitioner to amend the petition and take up the said ground.

3. Accordingly, we grant leave to amend to the petitioner.

Amendment to be carried out during the course of the day. After the

amendment is carried out, learned APP is at liberty to file affidavit of

service on or before 10th January 2024.

4. Considering that the matter has been heard, the aforesaid

petition to be treated as part-heard. Registry to take appropriate steps

to list the matter, on next date.

5. Stand over to 11th January 2024 at 10.30 pm.

GAURI GODSE, J. REVATI MOHITE DERE, J.