Balu S/O Rupaji Damodar And 4 ... vs State Of Mah. Thr. Pso Ps Nandura ...
2021 Latest Caselaw 14517 Bom

                                                                                                                                     appp1668.21 4
                                                                                1

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

                 CRIMINAL APPLICATION (APPP) NO.1668/2021
                                          IN
                 CRIMINAL APPLICATION (APL) NO.779/2021(D)
                      Shri Balu s/o Rupaji Damodar and ors
                                        ..vs..
        The State of Mah., thr. PSO Nandura Police Station, Tahsil Nandura,
                                  District Nagpur
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri A.R.Prasad, Counsel for Applicants.
                                 Shri S.S.Doifode, Addl.P.P. for the State.

                                                           CORAM                    : V.M.DESHPANDE &
                                                                                      AMIT B.BORKAR, JJ.
                                                           DATED                    : OCTOBER 05, 2021
                               1.                          This is an application for correction in the cause
                               title of the non-applicant in judgment and order dated
                               17.8.2021 passed by this Court in Criminal Application
                               (APL) No.779/2021.
                               2.                          Heard learned counsel Shri A.R.Prasad for
                               applicants.
                               3.                          In the cause title, name of the non-applicant is
                               written as :
                                                          "The State of Mah., thr.Police Station Officer,
                                                          Nandura Police Station, Tahsil Nandura, District
                                                          Nagpur."
                               4.                          Perusal of Criminal Application No.779/2021,
                               in which the judgment and order is delivered, shows that
                               learned counsel for applicants himself has typed as:
                                                          "The State of Mah., thr.Police Station Officer,

                                                                                                                                                       .....2/-


                  ::: Uploaded on - 05/10/2021                                                                   ::: Downloaded on - 06/10/2021 07:41:15 :::
                                                                appp1668.21 4
                                    2

                         Nandura Police Station, Tahsil Nandura, District
                         Nagpur."


                          Thus, it was mistake on the part of learned
        counsel for applicants and he never cared to correct the
        same during the pendency of this application.
        5.                After hearing learned counsel for applicants, he
        submitted that it is his mistake and he is ready to deposit
        costs Rs.1000/- with the High Court Legal Services Sub
        Committee at Nagpur. Hence, we pass following order
                                        ORDER

(1) The criminal application is allowed.

(2) In the cause title of the non-applicant in judgment and order dated 17.8.2021 passed by this Court in Criminal Application (APL) No.779/2021 instead of district "Nagpur" word district "Buldhana" should be incorporated.

(3) Learned counsel for applicants to pay costs Rs.1000/- with the High Court Legal Services Sub Committee at Nagpur immediately and place this matter for compliance on Friday i.e. 8.10.2021.

The criminal application stands disposed of as such.

                          JUDGE                             JUDGE
         !! BRW !!



                                                                            ...../-