MUSHTAK ISAK TANDEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned counsel for the Applicants seeks leave to implead the First Informant as Respondent No.2. Cause title be amended forthwith. Learned counsel for the Applicants to furnish spare copy in the Registry. Registry, thereafter to issue notice to Respondent No.2, returnable on 11/07/2023.

(2.) Learned APP shall also make an endeavour to intimate the next date of hearing to Respondent No.2 through the officer of the concerned police station.

(3.) The Applicants apprehend their arrest in C.R. No. 26 of 2023 registered with Guhagar Police Station, District-Ratnagiri, for the offences punishable under Ss. 406 and 420 r/w 34 of the IPC .