SHAILYAMANYU SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The instant appeal is preferred against the judgment and order dtd. 12/4/2023 passed by the High Court of Judicature at Bombay[Hereinafter, being referred to as the 'High Court'.] whereby the Criminal Application No. 1422 of 2019 filed by the appellant under Sec. 482 of Code of Criminal Procedure, 1973[For short "CrPC".] came to be rejected.