Vivek Surendra Gupta And Others vs State Of Mah., Thr. P.S.O. P.S. ...
2021 Latest Caselaw 5841 Bom

                                           1                                   59-APPP-570-21.odt


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

                  CRIMINAL APPLICATION (APPP) NO. 570 OF 2021
                                      IN
                   CRIMINAL APPLICATION (APL) NO.909 OF 2019

                      VIVEK S/O SURENDRA GUPTA AND OTHERS
                                                   Vrs.
                       STATE OF MAHARASHTRA AND ANOTHER
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri S. D. Sirpurkar, APP for non-applicant No.1-State.

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

DATED : 31/03/2021.

1. By this application, the applicants have sought Speaking to Minutes of the judgment dated 10/03/2021.

2. For the reasons stated in the application, the office is directed to carry out correction as under :-

i] In paragraph No.1, the First Information Report No.278/2014 be substituted as "First Information Report No.278/2018".

ii] In paragraph Nos.1, 2, 4 and 5 of the judgment, Regular Criminal Case No.802/2018 be substituted as "Regular Criminal Case No.802/2019".

2 59-APPP-570-21.odt

iii] In paragraph No.5 of the judgment, the date "16/11/2008" be substituted as date "16/11/2018".

iv] In paragraph No.5, Section 506 be substituted as "Section 504".

3. The criminal application (APPP) No.570/2021 is allowed in above terms.

                                JUDGE                              JUDGE

Choulwar