The State Of Maharashtra vs Rahimuddin Mohfuz Shaikh @ John ...
2021 Latest Caselaw 17100 Bom

                                                                       conf-1-2017-speaking.doc


                Shailaja
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
                                          CONFIRMATION CASE NO.1 OF 2017
                The State of Maharashtra                        ]     Appellant
                                                                (Original Complainant)
                              Vs.
                1. Rahimuddin Mohfuz Shaikh @                   ]
                     John Anthony D'Souza @ Babu                ]
                    @ Baba                                      ]


                2. Sandip Samadhan Shirsath @                   ]
                      Raghu Rokda                               ]      Respondent
                                                           (Orig. Accused No.1 and 2)
                                                        .....
                Ms. M.M Deshmukh A.P.P for Appellant-State.

                Ms. Rebecca Gonsalvez i/b Dr. Yug Chaudhry, appointed Advocate
                for Respondents.
                                    ....
                                           CORAM            : SMT. SADHANA S. JADHAV &
                                                              PRITHVIRAJ K. CHAVAN, JJ.

                                           DATE            : 8th DECEMBER, 2021.

                P.C

This matter is moved by the office for speaking to minutes of of the judgment dated 25th November, 2021.

2. On Page No.52 in 8th line of paragraph No.94 of the judgment, the word "failed" be substituted by the word "fell".

SHAILAJA Digitally signed by SHAILAJA SHRIKANT HALKUDE SHRIKANT Date: 2021.12.09 17:58:15 HALKUDE +0530

1 of 2 conf-1-2017-speaking.doc

3. Judgment stands corrected accordingly.

4. After carrying out correction, corrected judgment be uploaded on the website.

[PRITHVIRAJ K. CHAVAN, J.] [SMT. SADHANA S. JADHAV, J.]

2 of 2