Rehanabi W/O. Mushoroddin Kazi ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 2155 Bom

                                  -1-
                                                      criappln150.20.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                  CRIMINAL APPLICATION NO. 150 OF 2020

Rahanabi w/o Mushoroddin Kazi & others                     Applicants

       Versus

The State of Maharashtra & another                         Respondents

Mr. H.F. Pawar, Advocate for applicants.
Mrs. V.N. Patil Jadhav, APP for respondent No. 1.
Mr. Sk. Shamshoddin, Advocate for respondent No. 2.

                                CORAM : T.V. Nalawade &
                                         M.G. Sewlikar, JJ.

                                DATE    : 2nd February, 2021.
PER COURT :

1. During speaking to minutes, learned counsel for the

applicants submitted that due to oversight a mistake is committed in

the operative order of the judgment dated 12.01.2021. He submitted

that in part 3 of the operative order, relief needs to be granted in

terms of prayer clause 'B1' as prayer clause 'B' was amended and

prayer clause 'B1' was added. This was done to claim relief for

quashing of the case itself.

2. This Court has gone through the amendment which was

already made. Correction is to be made accordingly and in place of

criappln150.20.odt

prayer clause 'B' in the operative order, prayer clause 'B1' be

mentioned.

3. Similarly, due to oversight, in part 2 of the operative

order, in place of word 'Application of applicant', 'Applicant of

applicant' is mentioned. Necessary correction be made.

4. Motion stands disposed of.

( M. G. SEWLIKAR )                            ( T.V. NALAWADE )
        Judge                                         Judge

dyb