Sachin Atmaram Vartak vs The State Of Maharashtra
2022 Latest Caselaw 454 Bom

                      rpa                         1/1                    3 ba 430 2021.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                  BAIL APPLICATION NO.430 OF 2021

                      Sachin Atmaram Vartak                         .. Applicant
                            Versus
                      State of Maharashtra                          .. Respondent

                                                    ......
                      Ms.Swarali Joglekar, Advocate for the Applicant.
                      Mr.S.V. Gavand, APP for the Respondent - State.
                                                    ......

                                                   CORAM : PRAKASH D. NAIK, J.

DATED : JANUARY 12, 2022.

P.C. :

The application is listed for Speaking to the Minutes

of the judgment and order dated 5th January, 2022. In paragraph

no.1, CR No. be corrected as, "II-7 of 2016", and the police

station be corrected as, "Wada Police Station, District-

Palghar". Similar corrections with regards to police station be

carried out in paragraph 36(ii) of the operative order. The

judgment and order dated 5th January, 2022, stand corrected to

that extent only. Necessary corrections be carried out in Digitally signed by judgment and order dated 5 th January, 2022, and, corrected RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date: judgment and order be uploaded on the oficial Website.

2022.01.12 16:57:54 +0530

(PRAKASH D. NAIK, J.)