Ramrao Kashinath Rathod vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4502 Bom

                                                                                     501-apeal-229-2022.doc




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                             CRIMINAL APPEAL NO. 229 OF 2022

                          Ramrao Kashinath Rathod                         ...Appellant
         Digitally
         signed by
         SHRADDHA
                               Vs.
SHRADDHA KAMLESH
KAMLESH TALEKAR
TALEKAR  Date:
         2022.04.27
                          1. The State of Maharashtra
         19:18:41
         +0530            & Anr.                                          ... Respondents

                                                      ****
                          Mr.Aniket Nikam i/b Icham Amit Ratankumar for appellant.
                          Mr.A.R. Patil, APP for respondent No.1-State.
                          Ms.Savita Yadav, Advocate appointed by Court.

                                                CORAM : N. J. JAMADAR, J.

DATE : 27th APRIL, 2022 P.C.:

1. The matter is taken on Production Board for Speaking to the

Minutes of Judgment dated 26th April 2022.

2. In Paragraph No.17 of the Judgment, in the 7 th line, the

words 'does not fall' be substituted with the word 'falls'.

3. Rest of the judgment remains unaltered.

4. The Original Judgment be corrected and the corrected

Judgment be uploaded.

                                                                     (N. J. JAMADAR, J.)




           Shraddha Talekar, PS                                                                       1/1