Piyush S/O Chandu Gudhadhe And ... vs State Of Mah. Thr. Pso Ps Nandgaon ...
2022 Latest Caselaw 12239 Bom

01.wp.168.2022.odt                                                                                1


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

                     CRIMINAL WRIT PETITION NO.168 OF 2022
                (Piyush s/o Chandu Gudadhe & anr. Vs. State of Mah. and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                         CORAM:- VINAY JOSHI AND URMILA JOSHI-PHALKE, JJ.

DATED :- NOVEMBER 28, 2022.

Petition is placed before us for clarification in the operative part of the judgment delivered on 18/10/2022.

2. By this judgment, the FIR vide Crime No.489/2021 registered at police station Nandgaon Peth, Amravati is quashed and set aside against petitioner No.2. While passing the judgment, inadvertently in paragraph No.13(iii) it is mentioned that "petitioner No.1 is at liberty to move for appropriate petition" instead of "the criminal writ petition in respect of petitioner No.1 is disposed of as withdrawn."

3. Being it is a typographical error it can be corrected and the corrected copy of judgment is to be uploaded accordingly.

4. The operative part of judgment in paragraph No.13(iii) is corrected as follows :

"(iii) The criminal writ petition in respect

of petitioner No.1 is disposed of as withdrawn."

(URMILA JOSHI-PHALKE, J.) (ROHIT B. DEO,J.) *Divya

Signed By:DIVYA SONU BALDWA Personal Assistant Signing Date:29.11.2022 11:14