Suhas S/O Nandakishor Chauhan vs The State Of Mha. Thr. Pso Ps City Kotwali ...
2024 Latest Caselaw 1614 Bom

Bombay High Court

Suhas S/O Nandakishor Chauhan vs The State Of Mha. Thr. Pso Ps City Kotwali ... on 19 January, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                                       1                                    5 wp 123.23

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH : NAGPUR
                                             CRIMINAL WRIT PETITION NO. 123/2023
                                          (Rahul s/o Rajendra Jain Vs. State of Maharashtra & ors.)
                                                                    with
                                          CRIMINAL APPLICATION (APL) NO. 259/2023
                                      (Suhas s/o Nandakishor Chauhan Vs. State of Maharashtra & ors.)
                                                                  with
                                          CRIMINAL APPLICATION (APL) NO. 258/2023
                                       (Ajay s/o Rambhau Vinchurkar Vs. State of Maharashtra & ors.)

                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 --------------------------------------------------------------------------------------
                                             Mr. S.J. Kadu, Advocate for petitioner/applicant
                                             Mr. S.S. Doifode, APP for State (respondent/non-applicant).

                                             CORAM: VINAY JOSHI AND
                                                    MRS. VRUSHALI V. JOSHI, JJ.

DATED : 19/01/2024.

Heard.

2. It is brought to the notice of this Court that though application for intervention is allowed, name of the intervenor is not included in the cause title of the petition as well as applications and therefore, his name does not find place in the cause title of the judgment.

3. Necessary amendment be carried out within a period of one week. Thereafter, name of intervenor be included in the cause title of the judgment and corrected judgment be uploaded.

(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Gohane

Signed by: Mr. J. B. Gohane Designation: PA To Honourable Judge Date: 22/01/2024 11:13:36