Niraj Omprakash Waghmare vs State Of Maharashtra, Thr. Pso, ...
2022 Latest Caselaw 4846 Bom

                                                                                                                                       apeal142.22 1
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                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                  NAGPUR BENCH, NAGPUR
                        CRIMINAL APPEAL NO.142/2022
                          Niraj Omprakash Waghmare
                                     ..vs..
State of Mah., thr.PSO PS Awadhootwadi, Yavatmal, Taluka and District Yavatmal
                                   and anr
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri A.M.Jaltare, Counsel for the Appellant.
                                 Shri S.M.Ghodeswar, Addl.P.P. for the State.
                                                           CORAM                    : V.M.DESHPANDE &
                                                                                      AMIT B.BORKAR, JJ.

                                                           DATED                    : MAY 05, 2022
                               1.                          Heard.

2. Office has placed this matter with a note that, in operative part (ii) of judgment and order dated 12.4.2022 passed by the Court there is a typing mistake about order of date "03.02.2021."

3. In operative part (ii) of judgment and order dated 12.4.2022 passed by the Court it is typed as, " The order passed by the learned Additional Sessions Judge, Yavatmal dated 03.02.2021......" The said dated "03.02.2021" should have been "03.02.2022".

4. In this view of the matter, date " 03.02.2021" appearing in operative part (ii) of judgment and order dated 12.4.2022 passed by the Court should be read as " 03.02.2022".

5. The correction be carried out accordingly.

                                                           JUDGE                                                            JUDGE
                                !! BRW !!                          Digitally signed
                                                                   by BHUSHAN
                               BHUSHAN                             RANA
                               RANA                                WANKHEDE
                               WANKHEDE                            Date:
                                                                   2022.05.05
                                                                   17:38:44 +0530                                                                        ...../-