Bargalsiddha Dharmanna Padwale ... vs The State Of Maharashtra
2022 Latest Caselaw 1929 Bom

                                                               1_APEAL1026_17.doc

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION
                   CRIMINAL APPEAL NO.1026 OF 2017
                               WITH
                 INTERIM APPLICATION NO.1723 OF 2021
                                 IN
                   CRIMINAL APPEAL NO.1026 OF 2017

Bargalsiddha Dharmanna Padwale and others                ...       Appellants
Vs.
State of Maharashtra                                     ...       Respondent

Mr. Kamran Shaikh i/b. Mr. Ritesh Thobde for Appellants.
Mr. S. S. Hulke, APP for Respondent-State.


                                    CORAM : S. S. SHINDE &
                                            N. R. BORKAR, JJ.

                                    DATE        : FEBRUARY 24, 2022

P.C. :

The praecipe is moved for Speaking to Minutes of the judgment

dated 21st February 2022.

2. In the judgment dated 21st February 2022, the following bracketed

portion mentioned in the cause title, after the array of respondent No.5,

stands deleted:

[At present in Solapur Jail, Dist. Solapur]

and shall be substituted with the following:-

[At present in Yerwada Jail, Dist. Pune]

3. In the operative part of the judgment, in clause (f), the amount

mentioned in words (Rupees Twenty Five Thousand) shall be replaced with

the words (Rupees Fifteen Thousand).

1_APEAL1026_17.doc

4. This order shall be read along with the judgment dated 21 st February,

2022.

5. Praecipe is disposed of.

(N. R. BORKAR, J.) (S. S. SHINDE, J.)

Minal Parab