Abdul Hafij S/O. Abdul Sattar And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 2611 Bom

                                                                       cran765.22
                                      -1-


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                  934 CRIMINAL APPLICATION NO.765 OF 2022
                                    IN
                   CRIMINAL APPLICATION NO. 903 OF 2021

               ABDUL HAFIJ S/O. ABDUL SATTAR AND OTHERS
                                     VERSUS
                THE STATE OF MAHARASHTRA AND ANOTHER
                                        .....
              Advocate for Applicants : Mr. Janakwade Shivsamb N.
                 APP for Respondent-State: Mr. R.V. Dasalkar
                                      .....

                               CORAM : V. K. JADHAV AND
                                       SANDIPKUMAR. C. MORE, JJ.

DATED : 16th MARCH, 2022

PER COURT:-

1. Heard both sides.

2. In disposed of criminal application No. 903 of 2021, the original

applicants in the said criminal application have filed this criminal

application to correct the names of applicant Nos. 5 and 7 in the title

clause and in paragraph 9 and 15(i) of the judgment and order dated

25.11.2021.

3. It appears that inadvertently the name of applicant No.5 is

mentioned as "Shaikh Rafik s/o Shaikh Sattar Kasar" instead of

"Shaikh Rafik s/o Shaikh Sattar Maniyar". Similarly, the name of

applicant No.7 is inadvertently mentioned as "Abdul Shafee s/o

Abdul Sattar Kasar" instead of "Mohammad Shafee s/o Abdul Sattar

Kasar". The counsel appearing for respondent No.2 and learned

cran765.22

A.P.P. for the respondent-State, have also accepted that the said

mistake has been done inadvertently and they have no objection if

the same is corrected by allowing the present application.

4. In view of the same and for the reasons stated in the criminal

application, this criminal application is allowed in terms of prayer

clauses "A" and "B". In the judgment and order dated 25.11.2021 the

names of applicant No.5 be read as "Shaikh Rafik s/o Shaikh Sattar

Maniyar" and the name of applicant No.7 be read as "Mohammad

Shafee s/o Abdul Sattar Kasar" in the light of the amendment carried

in the title clause and in paragraph No.3 of the present application.

The judgment and order dated 25.11.2021 passed by this Court in

criminal application No. 903 of 2021 stands corrected to that extent

only.

5. This criminal application is accordingly disposed of.

(SANDIPKUMAR. C. MORE, J.) (V. K. JADHAV, J.)

rlj/