Suresh Walchandra Rajput And Ors vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3719 Bom

                                  1/1                    905 WP-703-21.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                CRIMINAL WRIT PETITION NO.703 OF 2021


Suresh Walchandra Rajput & Ors.   ..           Petitioners
      Versus
The State of Maharashtra & Anr.   ..           Respondents
                                ...
None for the Petitioners.
Mr.J.P.Yagnik, APP for the Respondent/State.
                                 ...

                          CORAM: S.S.SHINDE &
                                  MANISH PITALE, JJ.

DATED : 26th FEBRUARY, 2021

P.C:-

1. This matter is moved by the Registry for speaking to minutes of judgment and order dated 23rd February, 2021.

2. It appears that Criminal Writ Petition No.703 of 2021 is disposed of in terms of prayer clause (a) instead of prayer clause (b). The said mistake appears to be inadvertent. In that view of the matter, in the judgment and order dated 23rd February, 2021, in second line of para 8, words "prayer clause (a)" be substituted with words "prayer clause (b)".

3. After necessary corrections, fresh order be uploaded and writ be issued.

4. Motion for speaking to minutes stands disposed of.

(MANISH PITALE, J.) (S.S.SHINDE, J.)

M.M.Salgaonkar