Randhir Singh Maniram Singh vs The State Of Maharashtra
2022 Latest Caselaw 334 Bom

                                                                              7. REVN. 213-2021.doc
           Digitally signed
           by RUPALI
           RAJESH
 RUPALI    WAKODIKAR
 RAJESH
 WAKODIKAR Date:
           2022.01.11
           15:33:47
           +0530                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION
                                    INTERIM APPLICATION NO. 2791 OF 2021
                                                   WITH
                                    INTERIM APPLICATION NO. 2792 OF 2021
                                                    IN
                                CRIMINAL REVISION APPLICATION NO. 213 OF 2021

                        Randhir Singh Maniram Singh                      ...Applicant
                            Versus
                        The State of Maharashtra                         ...Respondent

                        Ms. Poonam Utekar for the Applicant.

                        Mr. A.D.Kamkhedkar, A.P.P for the Respondent-State.


                                                  CORAM : REVATI MOHITE DERE, J.

DATE : 10th JANUARY, 2022 (Through Video Conferencing)

P.C. :

1. This is for speaking to the minutes of the order dated 3 rd

January, 2022.

2. Learned Counsel for the applicant requests to add proceeding

number in para 3 of the order dated 3 rd January, 2022 since the papers are

not before the trial Court and the Court has no details with respect to the

case in which, the applicant was convicted.

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7. REVN. 213-2021.doc

3. Accordingly, proceeding number being 'Criminal Case No.

1372/PS/2008' be added in para 3, after the word 'passed'. The first line of

para 3 shall now read as under:

"The applicant, vide judgment and order dated 29 th August, 2011 passed in Criminal Case No. 1372/PS/2008, by the learned Metropolitan Magistrate, 17th Court, Borivali, Mumbai, has been convicted for the offence punishable under Sections 279, 338, 304(a) of the Indian Penal code ('IPC') and Section 185(B) of the Motor Vehicles Act."

4. Rest of the order dated 3rd January, 2022 to remain as it is.

REVATI MOHITE DERE, J.

Wakodikar                                                                               2/2