Devendra Parshuram Shirke vs State Of Mah. Thr. Pso Ps Sadar ...
2022 Latest Caselaw 6651 Bom

                                                         1                          23.APPR.193-2022.odt




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

          CRIMINAL APPLICATION (APPR) NO. 193 OF 2022
                              IN
    CRIMINAL REVISION APPLICATION (REVN) NO. 129 OF 2021(D)
                                    ( Devendra Parshuram Shirke
                                                 Vs.
                                        State of Maharashtra )

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. Digvijay Singh, Advocate h/f Mr. V.R. Deshpande, Advocate for the
                                  Applicant/s.
                                  Mr. S.M. Ghodeswar, A.P.P. for the Non-Applicant/State.



                                  CORAM:       AVINASH G. GHAROTE, J.

DATED : 13th JULY, 2022.

Heard.

2. By the present application, the judgment dated 23.12.2021, is sought to be clarified insofar as the crime number is stated in para 19 thereof. It is contended, that the correct crime number is 70/2018 which has been incorrectly recorded as 68/2018. Mr. Ghodeswar, learned APP for the non-applicant/State has no objection, in view of the charge-sheet indicating the crime number to be 70/2018, considering which, the application is allowed.

of the judgment dated 23.12.2021 be deleted and replaced by Crime No. 70/2018.

2 23.APPR.193-2022.odt

4. The judgment be corrected and the corrected judgment be uploaded.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:13.07.2022 18:43