Vandana W/O Ashok Thaware vs State Of Mah. Thr. Pso Ps Ramnagar ...
2022 Latest Caselaw 168 Bom

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IN THE HIGH COURT OF JUDICATURE AT BOMBAY NAGPUR BENCH : NAGPUR MISC. CRIMINAL APPLICATION NO.1272 OF 2020 (APPP) IN CRIMINAL APPLICATION (APL) NO.448 OF 2020 Sau. Vandana w/o Ashok Thaware VS.

State of Maharashtra through its PSO, Ramnagar PS Gondia and another Office Notes, Office Court's or Judge's orders Memoranda of Coram, Appearances, court's orders or directions and Registrar's orders Shri H.P. Lingayat, Advocate for the applicant. Shri M.K. Pathan, APP for the non-applicant No.1/State. Shri A. Malke, Advocate for the non-applicant No.2.

                                  CORAM :      V.M. DESHPANDE AND
                                               G.A. SANAP, J.J.
                                   DATE :      05.01.2022

This is an application moved by the original non- applicant No.2 for mentioning the name of her advocate Shri S.D. Malke, in the judgment and order dated 24.11.2020.

2. Shri H.P. Lingayat, learned counsel for the original applicant submits that Shri S.D. Malke, learned counsel was present when the Criminal Application was decided by this Court. It appears that due to typing mistake, the name of Shri Malke is not appearing in the judgment, therefore, his name will have to be included in the judgment. Resultantly, in paragraph No.5 in the last line where it is typed that none for the applicant No.2 though served will have to be removed and

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instead of that the name of Shri S.D. Malke, will be typed as counsel for the non-applicant No.2. The application is allowed. The fresh complete order depicting the name of Shri S.D. Malke be uploaded.

3. The application is disposed of.

                                   JUDGE                                JUDGE
manisha