Bhushan Pravin Bhandarkar And Ors vs The State Of Maharashtra And Anr
2022 Latest Caselaw 2634 Bom

Citation : 2022 Latest Caselaw 2634 Bom
Judgement Date : 16 March, 2022

Bombay High Court

Bhushan Pravin Bhandarkar And Ors vs The State Of Maharashtra And Anr on 16 March, 2022

Bench: S.S. Shinde, S. V. Kotwal

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2022.03.16                                                 (901) apl-191.22.odt
            16:34:12 +0530


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                    CRIMINAL APPLICATION NO.191 OF 2022

               Bhushan Pravin Bhandarkar and ors.                : Applicants.
                     Versus
               The State of Maharashtra and anr.                 : Respondents.

Mr. Mukesh Gupta for the Applicants. Ms. Veera Shinde, APP for the Respondent/State.

                                          CORAM :     S. S. SHINDE,
                                                      SARANG V. KOTWAL, JJ
                                          DATE    :   16th March 2022
               P.C.

               1               A praecipe has been moved for speaking to the minutes of the

               order dated 24/02/2022.



               2               Inadvertently the name of Applicant No.4 - Farzana Tambe Mohd.

Salim Begum has not been typed in the cause title of the Judgment dated

24/02/2022.

3 The name of :-

4] Farzana Tambe Mohd. Salim Begum Aged 31 years, Occu - Service, R/a. Room No.27, Mohd. Nabi Chawl, Hariyanawala Lane, Station Road, Kurla (West), Mumbai - 070.

be inserted in the cause title of the judgment dated 24/02/2022, as Applicant

No.4.

               lgc                                                                      1 of 2
                                                            (901) apl-191.22.odt

4           This order shall be read along with the judgment dated

24/02/2022.



5           The praecipe for speaking to the minutes of order stands disposed

of accordingly.



[SARANG V. KOTWAL, J]                                 [S. S. SHINDE , J]




lgc                                                                        2 of 2