LAWS(BOM)-2023-1-129

MANSUKH LEERA VERAT Vs. STATE OF MAHARASHTRA

Decided On January 03, 2023
Mansukh Leera Verat Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) At the outset, learned Counsel for the petitioner seeks leave to amend to mask the name of the prosecutrix, not only in the clause title but wherever it appears in the petition and replace it with an alphabet.

(2.) Leave granted. Amendment to be carried out forthwith.

(3.) Heard learned Counsel for the parties.