Amol Vithal Sonkamble vs The State Of Maharashtra
2021 Latest Caselaw 17220 Bom

                      Megha                           501_IA_2635_2021 IN APEAL_890_2021.doc

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

MEGHA
S PARAB
                                   INTERIM APPLICATION NO.2635 OF 2021
Digitally signed by
MEGHA S PARAB
                                                   IN
Date: 2021.12.10
11:51:52 +0530                       CRIMINAL APPEAL NO.890 OF 2021

                      Amol Vithal Sonkamble                         ...Applicant
                                    Versus
                      The State of Maharashtra                    ...Respondent
                                                       ....
                      Mr. Sagar Tambe i/b. Mr. Ritesh Thobde for the Applicant.
                      Mr. P.H. Gaikwad, APP for Respondent -State.


                                                 CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 9th DECEMBER, 2021.

P.C.:-

Not on board. Taken on board.

2 It has been brought to my notice that there are

typographical errors in the order dated 23/11/2021 wherein date of

judgment is wrongly typed as "23.11.2017" instead of "29.09.2021"

and Sessions Case number is wrongly typed as "46 of 2010" instead

of "100 of 2014".

Megha 501_IA_2635_2021 IN APEAL_890_2021.doc

3. Hence, in the third line of first paragraph and in the

second line of clause (i) of second paragraph of the order dated

23/11/2021 the words "judgment dated 23.11.2017 in Sessions Case

No.46 of 2010" shall be corrected to read as "judgment dated

29.09.2021 in Sessions Case No.100 of 2014".

4. The order dated 23/11/2021 stands modified accordingly.

(SMT. ANUJA PRABHUDESSAI, J.)