Ravi Kumar Rajkishore Gupta vs State Of Mah. Thr. Pso Ps Ambazari ...
2023 Latest Caselaw 3825 Bom

                                             1                               11-APPP-631-23.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.
                       CRIMINAL APPLICATION (APPP) NO. 631 OF 2023
                                           IN
                       CRIMINAL APPLICATION (APL) NO. 462 OF 2023

                              RAVI KUMAR RAJKISHORE GUPTA
                                          Vrs.
                           STATE OF MAHARASHTRA AND ANOTHER
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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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                          Shri I.M. Ghongade, Advocate for applicant.
                          Shri V. A. Thakare, A. P. P. for respondent No.1.


                                                   CORAM: VINAY JOSHI AND
                                                          BHARAT P. DESHPANDE, JJ.

DATE : 18/04/2023.

1. Read application for speaking to minutes.

2. The applicant's learned counsel would submit that due to inadvertence, applicant has quoted incorrect case number pending before the Trial Court in prayer clause (a) of the application. In that regard, he orally requested to correct the case number in prayer clause (a) of the application as Special Case No.45/2020 instead of Special Atrocity Case No.6/2020.

3. We have perused the case status report and find that inadvertently, mistake has occurred.

4. In view of above, same correction be carried out in Para No.9 of the Judgment of this Court dated 29/03/2023 as "Special Case No.45/2020" instead of "Special Atrocity Case No.06/2020".

2 11-APPP-631-23.odt

5. Application stands disposed accordingly.

[BHARAT P. DESHPANDE, J.] [VINAY JOSHI, J.]

Choulwar