Bhikaji Vishnu Patil vs The State Of Maharashtra
2022 Latest Caselaw 6010 Bom

                      rpa                            1/1                 8apeal1512of2004.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION


                                      CRIMINAL APPEAL NO.1512 OF 2004


                      Bhikaji Vishnu Patil                               .. Appellant
                            Versus
                      State of Maharashtra                               .. Respondent

                                                     ......

Mr.Shekhar A. Ingawale, Advocate for the Appellant. Mr.S.R. Agarkar, APP for the Respondent - State.

......

CORAM : PRAKASH D. NAIK J.

DATED : JUNE 28, 2022.

P.C. :

The Appeal is listed on Board for Speaking to the Minutes

of the order dated 20th June, 2022. In paragraph (I) of the operative

part of the judgment and order dated 20th June, 2022, the number of

"Criminal Appeal No.1512 of 2014", be corrected as "Criminal Appeal

No.1512 of 2004". The order dated 20th June, 2022, stands corrected

to that extent only. Necessary corrections be carried out in order

dated 20th June, 2022, and, corrected order be uploaded on the offcial

Website.

Digitally signed by (PRAKASH D. NAIK, J.) RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2022.06.30 11:11:13 +0530