GOPICHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard learned counsel for the parties.

(2.) At the outset, Shri R. M. Daga, learned counsel appearing for the appellant sought permission to amend the prayer clause so as to state the details of order passed by District Judge-2 and Additional Sessions Judge, Gondia, whereby application for bail filed on behalf of the appellant was rejected.

(3.) Leave to amend the prayer clause a) is granted in the above terms. Amendment be carried out forthwith.