Riyazuddin Hisamuddin Kazi vs National Investigation Agency ...
2022 Latest Caselaw 13571 Bom

Citation : 2022 Latest Caselaw 13571 Bom
Judgement Date : 26 December, 2022

Bombay High Court

Riyazuddin Hisamuddin Kazi vs National Investigation Agency ... on 26 December, 2022

Bench: R.P. Mohite-Dere, R. N. Laddha

           Digitally
           signed by
           SHAGUFTA Q
SHAGUFTA   PATHAN
Q PATHAN   Date:
           2022.12.26                                               APEAL-357-2022-speaking.doc
           14:51:16
           +0530

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                                     CRIMINAL APPEAL NO. 357 OF 2022

                  Riyazuddin Hisamuddin Kazi                   ...Appellant
                       Versus
                  National Investigation Agency & Anr.                ...Respondents

                                             CORAM : REVATI MOHITE DERE &
                                                     R. N. LADDHA, JJ.

(IN CHAMBER) MONDAY, 26th DECEMBER 2022 P.C :

1 Registry has placed the aforesaid appeal in Chamber, for

speaking to the minutes of the judgment dated 23rd December 2022.

Accordingly, the matter is taken up in the Chamber.

2 It is pointed out that the address of the appellant mentioned in

the cause-title, is wrong. It is also pointed out that the NIA Special Case

number is wrongly mentioned in the petition and the prayer clause as `NIA

Special Case No. 190/2021' instead of `NIA Special Case No. 1090/2021'.

Hence, the same wrong number is mentioned even in the judgment. It is

further pointed out that in clause (v) of the operative order, the words

`concerned police station' needs to be substituted by the words `NIA Office

at Mumbai'.

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                                                         APEAL-357-2022-speaking.doc




            3          Accordingly, the address of the appellant and the NIA

Special Case number be corrected in the judgment dated 23.12.2022.

4 Above corrections shall be carried out in the original

judgment as well as the judgment uploaded on the server.

5 Rest of the judgment dated 23.12.2022, to remain as it is.

            R. N. LADDHA, J.                        REVATI MOHITE DERE, J.




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