Amit S/O Prakash Takbhavre vs State Of Mha. Thr. Dig Prisons East ...
2023 Latest Caselaw 2331 Bom

Order                                                                                      1003wp774.22
                                                    1


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


                         CRIMINAL WRIT PETITION NO. 774/2022.
                                         Amit Prakash Takbharve
                                                -VERSUS-
                                   The State of Maharashtra and another.

Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders
or directions and Registrar's orders.


                                         Shri I.V. Tambi, Advocate for the Petitioner.
                                         Shri A.M. Kadukar, A.P.P. for Non-applicants.



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

                                              DATE        : MARCH 10, 2023.



                                                        Heard.

2. Vide order dated 03.03.2023, certain

corrections were ordered to be carried out in

judgment dated 24.02.2023. However, there

appears to be some error apparent in order dated

03.03.2023 also, therefore, the same is recalled

and now the corrections sought vide Criminal

Application No.44/2023, be carried out by

substituting the words "respondent no.2

Superintendent of Jail" by "respondent no.1 D.I.G.

Rgd.

Order 1003wp774.22

Prisons, Nagpur" appearing in para no.2 of the

judgment and the words "Superintendent of Jail"

appearing in 2nd last line of paragraph no.2 of the

judgment be also substituted by words "D.I.G.

Prisons, Nagpur". Similarly, the words

"Superintendent of Jail, Gadchiroli" appearing in

clauses [ii] and [iii] of the operative order of the

judgment be also substituted by words "D.I.G.

Prisons, Nagpur".

3. Necessary corrections be carried out.

JUDGE JUDGE

Signed By:RAKESH GANESHLAL DHURIYA Private Secretary High Court of Bombay, at Nagpur Signing Date:13.03.2023 10:49 Rgd.