Bhaurao S/O. Balu Navthar vs The State Of Maharashtra And Anr
2021 Latest Caselaw 575 Bom

                                       1                          03-CriA-3305-19.odt



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                    3 CRIMINAL APPLICATION NO. 3305 OF 2019

                        BHAURAO S/O. BALU NAVTHAR
                                    VERSUS
                    THE STATE OF MAHARASHTRA AND ANR
                                       ...
               Advocate for Applicant : Smt. Sunita G. Sonawane
                   APP for Respondent No. 1: Mr. B.V. Virdhe
               Advocate for Respondent No. 2 : Mr. Ram S. Shinde
                                                    ...

                               CORAM       :   T. V. NALAWADE AND
                                               M.G. SEWLIKAR, JJ.

                               DATE        :   11th JANUARY, 2021
PER COURT :-

The present matter is moved for speaking to the minutes of

Judgment dated 28th September, 2020 by the learned counsel for

applicant. Learned counsel for applicant submits that this Court has

allowed the proceedings vide Judgment dated 28 th September, 2020.

However, in order clause (II) relief is granted in-terms of prayer clause

"B" instead of prayer clause "C". Such correction is necessary in the order

clause.

2. In view of aforesaid submission, in order clause (II) of Judgment

dated 28th September, 2020 instead of prayer clause "B" it should be read

as relief is granted in terms of prayer clause "C". Necessary correction be

made accordingly and correct decision be supplied to the applicant.

Motion stands disposed of.

          Sd/-                                                 Sd/-

     [ M.G. SEWLIKAR ]                               [ T. V. NALAWADE ]
          JUDGE                                             JUDGE

MTK