Pavan S/O Jagdeo Survade And ... vs State Of Mah. Thr. Pso Ps ...
2023 Latest Caselaw 4022 Bom

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

              CRIMINAL APPLICATION (APPP) No.701 OF 2023
    (Pavan s/o. Jagdeo Survade and another Vs. State of Maharashtra, through PSO, PS
             Dhamangaon Badhe, Taluka and District Buldhana and another)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                             Mr. V. Awachat, Advocate for applicant.
                             Mr. K. Bhaskar, Advocate for respondent No.2.

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

DATE : 21st APRIL, 2023.

1. Read the application. Heard learned counsel of both sides.

2. The applicants have brought to the notice an inadvertent mistake occurred in final order wherein portion about quashing of charge-sheet has not been referred.

3. We have gone through the application as well as the reasoning assigned by us for quashing of the F.I.R. In fact, the matter was considered on the perspective of quashing of F.I.R. as well as charge-sheet.

4. In view of that the words 'along with related charge-sheet dated 16.1.2023 bearing No.04/2023', be added at the end of para 2 of the order. So also, at the end of para 2 of the judgment the sentence be added

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that, 'the application is also for quashing the related charge-sheet'.

(BHARAT P. DESHPANDE, J.) (VINAY JOSHI, J.)

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