LAWS(BOM)-2023-7-289

VIKRANT TANAJI BHAGAT Vs. STATE OF MAHARASHTRA

Decided On July 04, 2023
Vikrant Tanaji Bhagat Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Leave to amend so as to enable counsel for the petitioners to place on record copy of charge-sheet with an appropriate amendment in the prayer clause for quashing of the charge-sheet.

(3.) Amendment to be carried out forthwith.