Sandeep S/O Purushottam Bansod vs State Of Mah. Thr. Pso Ps Bajaj ...
2022 Latest Caselaw 492 Bom

1 appp9.22.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY NAGPUR BENCH, NAGPUR.

CRIMINAL APPLICATION (APL) NO. 381/2020 Sandeep s/o Purushottam Bansod .vs. State of Maharashtra through PSO P.S. Pachpaoli, Nagpur, Tq. Dist. Nagpur _______________________________________________________________________ Office Notes, Office Memoramda of Coram, appearances, Court's orders of directions Court's or Judge's orders. and Registrar's Orders.

Mr. B. Dafle, Advocate for applicant. Mr. T. A. Mirza, A.P.P. for non applicant-State.

CORAM : V. M. DESHPANDE AND G. A. SANAP JJ.

DATED : JANUARY 13, 2022.

For the reasons stated in the application, the application is allowed. Name of non applicant no.1 be corrected as, "Police Station Officer, Police Station, Bajaj Nagar, Nagpur, Tah. Distt. Nagpur" in place of "Police Station Officer, Police Station, Pachpaoli, Nagpur, Tah. & Distt. Nagpur."

After the correction is carried out, the judgment be uploaded.

The application is disposed of.

                              JUDGE                                  JUDGE



kahale



                                                                               Digitally signed byYOGESH
                                                                               ARVIND KAHALE
                                                                               Signing Date:14.01.2022
                                                                               10:31