Shaikh Salman S/O. Shaikh Lal vs The State Of Maharashtra And Anr
2021 Latest Caselaw 665 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


        2 CRIMINAL WRIT PETITION NO.1583 OF 2019
                 SHAIKH SALMAN S/O. SHAIKH LAL
                               VERSUS
             THE STATE OF MAHARASHTRA AND ANR
                                  ...
     Advocate for Petitioner : Shri Shailendra S.Gangakhedkar
          APP for Respondent No.1-State : Shri B.V.Virdhe
      Advocate for Respondent No.2 : Shri Ramrao G. Nirmal
                                  ...
       CORAM : T.V. NALAWADE & M. G. SEWLIKAR, JJ.

Date: January 12, 2021 ...

PER COURT :-

1. The motion is moved for speaking to minutes of the Judgment

dated 15-11-2019.

2. Learned counsel for the petitioner submitted that due to

oversight, in the Judgment dated 15-11-2019, this Court has mentioned

FIR No.322 of 2019, when the actual FIR Number is 323 of 2019. He

submits that relief was claimed in respect of FIR No.323 of 2019 and

correction needs to be made accordingly in the aforesaid Judgment.

3. This Court has gone through the record. Submission made by the

learned counsel for the petitioner is correct. So correction be made in

the Judgment dated 15-11-2019 to show FIR No.323 of 2019, which is

quashed and corrected copy of the Judgment be issued. Motion is

disposed of.

( M. G. SEWLIKAR, J. ) ( T.V. NALAWADE, J. )

SPT