Taya Machhindra Lokhande vs The State Of Maharashtra And Anr
2021 Latest Caselaw 15134 Bom

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LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.10.21                                                      cri.wp-3128.21.odt
            14:38:34 +0530




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL WRIT PETITION NO.3128 OF 2021

               Taya Machhindra Lokhande                                     :    Petitioner.

                       Versus

               The State of Maharashtra & anr.                              :    Respondents.

None for the Petitioner.

Mrs. S D Shinde, APP for the Respondent/State.

                                           CORAM :      S. S. SHINDE,
                                                        N. J. JAMADAR, JJ

                                           DATE     :   20th October 2021
               P.C.

               1               Today, the Registry has placed this matter on board for speaking to

the minutes of the order/judgment dated 28th September 2021.

2 In the said judgment on the first page above paragraph No.1,

inadvertently, the words "ORAL JUDGMENT : [PER N. J. JAMADAR, J]"

remained to be typed.

3 The words "ORAL JUDGMENT : [PER N. J. JAMADAR, J]" to be

inserted above paragraph No.1 of the said judgment. The said judgment dated

28th September 2021, stands corrected accordingly. Necessary corrections to be

carried out accordingly. After necessary corrections, fresh judgment to be

lgc 1 of 2 cri.wp-3128.21.odt

uploaded on the official website. Certified copy of the corrected judgment be

furnished to the parties, if applied for.

[N. J. JAMADAR, J]                                    [S. S. SHINDE , J]




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