Puja W/O Rahul Ninave And 3 Others vs State Of Mah. Thr. Pso Umarkhed ...
2021 Latest Caselaw 7353 Bom

appp647.21                                                                                                  1
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR


                       CRIMINAL APPLICATION (APPP) NO. 647/2021
                                          IN
                       CRIMINAL APPLICATION (APL) NO. 135/2021

                                           Puja R. Ninave & ors.
                                                ...VERSUS...
                                                    State
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Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                              Shri D.R. Bhoyar, Advocate for the applicant(s)
                              Ms. M. Deshmukh, APP for the non-applicant

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

MAY 06, 2021

For the reasons stated in the application, the applicants are permitted to incorporate the proposed amendment in prayer clause (1) of the Criminal Application (APL) No. 135/2021.

As we have permitted the applicants to amend the prayer clause of the Criminal Application (APL) No. 135/2021 to correct the number of proceedings, it is directed that the consequential amendment be carried out in para nos. 3 and 6 of the judgment dated 27/01/2021 and "R.C.C. No. 32/2017" be substituted by "R.C.C. No. 32/2016".

Criminal Application (APPP) No. 647/2021 is allowed accordingly.

                                                (JUDGE)                                  (JUDGE)


ANSARI