Bharati W/O Maroti Shivarkar And ... vs State Of Maharashtra Thr. Police ...
2021 Latest Caselaw 3545 Bom

                                                      1                           appp328.21.odt

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    BENCH AT NAGPUR

                      CRIMINAL APPLICATION (APPP) NO. 328 OF 2021
                                          IN
                       CRIMINAL APPLICATION (APL) NO. 33 OF 2021
   (SAU. BHARATI MAROTI SHIVARKAR & ANR...VS..STATE OF MAH.THR.PSO PS AKOT CITY)

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Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri G.N.Shinde, Advocate for Applicants.
                            Shri S.P.Deshpande, A.P.P. for Non-applicant No.1.


                                    CORAM : Z.A.HAQ & AMIT B. BORKAR, JJ.

DATED : FEBRUARY 24, 2021.

By this application the applicants have sought correction in paragraph No.8 of judgment dated 18/01/2021 in Criminal Application (APL) No.33 of 2021 to substitute words "Crime No.0291/2020 " by words "Crime No.0292/2020"

The order shall be corrected to replace " Crime No.0291/2020" by "Crime No.0292/2020".

The Criminal Application is disposed accordingly.

(AMIT B. BORKAR, J) ( Z.A.HAQ, J.)

RRaut..