Ramesh @ Chhotu Ramchandra ... vs The State Of Maharashtra
2021 Latest Caselaw 15698 Bom

                                                                    4-APPEAL-221-2016.doc


            Shailaja


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
                                          CRIMINAL APPEAL NO.221 OF 2016


            Ramesh @ Chhotu Ramchandra Prajapati                    ]      Appellant
                        Vs.
            The State of Maharashtra                                ]      Respondent
                                                        .....
            None for Appellant.
            Ms. M.M. Deshmukh, A.P.P, for Respondent-State.
                                                ....
                                            CORAM         : SMT. SADHANA S. JADHAV &
                                                            PRITHVIRAJ K. CHAVAN, JJ.

                                            DATE          : 29th OCTOBER, 2021.


            P.C.

Office has moved this matter for speaking to minutes of the judgment and order dated 26th October, 2021.

2. On the first page of the judgment, in the appearance column, name of 'Ms. Vaishali Thorat, A.P.P, for the appellant" be substituted with "Ms. Vaishali Thorat, Counsel for the appellant". So also, in the operative part of the order in para (ii) in line No.3, "Sessions Case No.201 of 2013" be substituted with "Sessions Case No.20 of 2013".

SHAILAJA Digitally signed by SHAILAJA SHRIKANT HALKUDE SHRIKANT 1 of 2 Date: 2021.10.29 16:04:19 HALKUDE +0530 4-APPEAL-221-2016.doc

3. The judgment dated 26th October, 2021 be corrected accordingly.

4 After carrying out necessary corrections, corrected judgment be uploaded on the website.

[PRIHVIRAJ K. CHAVAN, J.] [SMT. SADHANA S. JADHAV, J.]

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