Atul S/O Shamrao Kumatkar vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 15049 Bom

                      1                                    apeal nos. 257, 262, 334 and 336.2021

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

                               CRIMINAL APPEAL NO. 257/2021

                              Yogesh alias Chotu s/o Vijay Bhandakkar
                                                ..vs..
                              State of Maharashtra, thr. P.S.O and anr.

                                                 AND

                               CRIMINAL APPEAL NO. 262/2021

                                    Syed Mansorr s/o Syed Dawood
                                                 ..vs..
                               State of Maharashtra, thr. P.S.O and anr.

                                                 AND

                               CRIMINAL APPEAL NO. 334/2021

                                      Atul s/o Shamrao Kumatkar
                                                  ..vs..
                               State of Maharashtra, thr. P.S.O and anr.

                                                 AND

                               CRIMINAL APPEAL NO. 336/2021

                                     Sachin s/o Manohar Mahalle
                                                 ..vs..
                               State of Maharashtra, thr. P.S.O and anr.

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Office Notes, Office Memoranda of Coram,                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                           CORAM : VINAY JOSHI, J.

DATED : 14/10/2021

Not on board.

2. Perusal of office note date 14.10.2021 reveals that in Clause (c) of the judgment and order dated 08.10.2021, there is typographical mistake regarding date of impugned order relating to one of the

2 apeal nos. 257, 262, 334 and 336.2021

appellant/accused namely Atul s/o Shamrao Kumatkar.

3. Perused entire record. In view of that Clause

(c) of paragraph 18 of the judgment and order be deleted and substituted by following clause :

"(c)The common impugned order dated 21.06.2021 as regards to appellants Yogesh alias Chotu s/o Vijay Bhandakkar (Criminal Bail Appln. No.154/2021) and Syed Mansoor s/o Syed Dawood (Criminal Bail Appln. No.163/2021) and impugned order dated 06.08.2021 as regards to appellant Atul s/o Shamrao Kumatkar (Criminal Bail Appln.No.238/2021), passed by the Additional Sessions Judge, Yavatmal are hereby quashed and set aside."

4. Necessary correction be carried out.

JUDGE Trupti