Kishor S/O Chintaman Tarone vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 7106 Bom

                                     1                                    30-apl-573-16.odt

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

            CRIMINAL APPLICATION (APL) NO. 573 OF 2016 (D)
                             Kishor S/o. Chintaman Tarone
                                                Vs.
    The State of Mah. through P.S.O., P.S. Arjuni-Morgaon, Dist. Gondia
                                         and another
 ------------------------------------------------------------------------------------------------
 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Shri T. A. Mirza, A.P. P. for non-applicant no. 1/State.



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

DATED :- 04.05.2021

The applicant, who is accused no. 2 had challenged charge-sheet bearing No. 26/2016 by way of filing the present application. This Court on 01.03.2021 allowed the application. Though, the application was filed at the instance of the applicant- accused no. 2, in operative part of the judgment it remained to be incorporated that the benefit of the judgment shall be available only to the applicant.

2. To clarify the said position, the present application has been placed on board today. Since, the First Information Report came to be quashed at the instance of the applicant- accused no. 2, the benefit of the judgment shall be available only to the present applicant.

2 30-apl-573-16.odt

3. We, therefore, direct the office to modify paragraph no. 14(i) of the judgment and to add the words "qua the applicant- Kishor Chintaman Tarone" after the words "are quashed and set aside."

4. The judgment be corrected accordingly and to be uploaded afresh.

                                       JUDGE                                JUDGE



RR Jaiswal