Someshwar S/O. Bhashkar ... vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 15950 Bom

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

       CRIMINAL APPLICATION (APPP) NO. 1841 OF 2021 IN
        CRIMINAL APPLICATION (APL) NO.148 OF 2019 (D)
Someshwar s/o Bhashkar Chichghare and another Vs. State of Maharashtra,
                    through PSO, PS, Gadchiroli
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                  Ms Nupur Bhide, Advocate h/f Shri R.M. Tahaliyani, Advocate for applicants.
                  Shri T.A. Mirza, APP for non-applicant/State.


                  CORAM : M.S. SONAK & PUSHPA V. GANEDIWALA, JJ.

DATE : 17th NOVEMBER, 2021.

At the outset learned counsel for the applicants points out that this Criminal Application (APL) No.148 of 2019 has already been disposed. She, however, submits that the Registry has expressed certain difficulties on account of error on the part of applicants in indicating correct Taluka and District. She accordingly seeks leave to amend the petition so that record can be set straight.

2. In the aforesaid circumstances, leave is granted to the applicant to amend the application, even though, the application is already disposed of.

3. Based on the amendment carried out to the application, necessary correction to be made in the judgment and order dated 20.09.2021 and accordingly corrected judgment and order be uploaded on the official website of the Court.

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4. Learned counsel for the parties states that if they have taken certified copies of the earlier order, they will return the same to the Registry forthwith.

5. The application stands disposed of.

(Pushpa V. Ganediwala, J.) (M.S. Sonak, J.)

Wagh