Renuka D/O. Pashupati Gawarkar vs The State Of Maharashtra And Anr
2021 Latest Caselaw 183 Bom

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                                                    criappln3983.19.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                 CRIMINAL APPLICATION NO. 3983 OF 2019

Renuka d/o Pushupati Gawarkar                              Applicant

       Versus

The State of Maharashtra & another                         Respondents

Mr. P.N. Mule, Advocate for the applicant.
Mr. P.G. Borade, APP for respondent No. 1.
Mr. A.D. Pawar, Advocate for respondent No. 2.

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

                                DATE    : 5th January, 2021.


PER COURT :

1. Heard Shri Mule, learned counsel for the applicant.

Learned counsel Shri Mule submits that in paragraph no. 12 of the

judgment dated 14.10.2020, the authority is mis-quoted. In

paragraph no. 12 words "In Praveen Pradhan Vs State of Uttaranchal

and Another (2012) 9 Supreme Court Cases 734" are mentioned.

They need to be deleted.

2. Accordingly, in paragraph No. 12 of the judgment the

words "In Praveen Pradhan Vs State of Uttaranchal and Another

criappln3983.19.odt

(2012) 9 Supreme Court Cases 734" be deleted. Necessary

corrections be carried out.

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

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