Arun S/O Shankarrao Lokhande And 3 ... vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 4528 Bom

                                                           1           41.Cri.APPP No.463.21 & 464.21

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH AT NAGPUR

                             CRIMINAL APPLICATION (APPP) NO.463/2021
                                                  IN
                             CRIMINAL APPLICATION (APL) NO.330/2014
               Arun Shankarrao Lokhande and Ors. Vs. The State of Maharashtra and Anr.
                                                 AND
                             CRIMINAL APPLICATION (APPP) NO.464/2021
                                                  IN
                             CRIMINAL APPLICATION (APL) NO.331/2014
                    Vilas Babanrao Kharwade Vs. The State of Maharashtra and Anr.
            ----------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
           appearances, Court's orders or directions
           and Registrar's orders
           ----------------------------------------------------------------------------------------------
                              Shri N. S. Rao, A.P.P. for Non-applicant No.1/State.

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

DATE : 11/03/2021.

1. By these applications, the non-applicant No.1 has prayed for Speaking to the Minutes of the judgment and order passed by this Court on 23.11.2020.

2. For the reasons stated in the applications, we direct that wherever there is mention of Crime No. "3094/2014" the same be substituted by Crime No. "3004/2014" and wherever there is mention of Section "135 of the Representation of the People Act, 1951", the same be substituted by Section "134 of the Representation of the People Act, 1951"

3. The correction be carried out accordingly.

4. The applications stand disposed of.

                                                       JUDGE                                     JUDGE
RGurnule