Shrikant S/O Shrikishan Tayde vs State Of Mah. Thr. Pso Gadgenagar ...
2023 Latest Caselaw 3971 Bom

                                                  1/1                           12.apl565.2022

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

               CRIMINAL APPLICATION (APL) NO. 565 OF 2023
                            Shrikant s/o Shrikishan Tayde
                                          Vs.
            State of Maharashtra, Thru. PSO Gadgenagar, Amravati and anr.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                  Court's or Judge's Orders.
or directions and Registrar's orders.
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                            Ms. Naina Dhoke, Advocate for applicant.
                            Mr. A.V. Thakare, APP for respondent No.1.

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

                                           DATE         : 20.04.2023.


                                           It    is   brought     to     the      notice       that

inadvertent mistake has occurred in mentioning Crime number in the judgment and order dated 13.04.2023.

2. Perused the copy of FIR and noted the contents.

3. In view of that, Crime No.2403/2023 shall be corrected as Crime No.2403/2021, wherever it has referred in the judgment. Correction be made accordingly.

                                         JUDGE                             JUDGE

Prity