Shaikh Asmat Abdul Razzak vs State Of Mah. Thr. Pso Ps Paratwada ...
2023 Latest Caselaw 2629 Bom

                                                         1                                    13.appa.321.2023

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

                                 CRIMINAL APPLICATION NO. 321 OF 2023 IN
                                     CRIMINAL APPEAL NO. 96 OF 2023
                                                 Shaikh Asmat Abdul Razzak
                                                            ..vs..
                                                State of Maharashtra and anr.
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            Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
            appearances, Court's orders of directions
            and Registrar's orders
            --------------------------------------------------------------------------------------
                                            Shri D.S. Shrimali, Advocate for the applicant.
                                            Shri Rode, A.P.P. for the non-applicant/State.


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

DATED : 17/03/2023.

Perused the application and the relevant record.

2. It is apparent that inadvertent mistake has been occurred in mentioning the Crime number.

3. In view of that, instead of 'Crime No.50/2023', it shall be recorded as 'Crime No.165/2023' wherever it has been referred in the judgment and order dated 02.03.2023 passed in Criminal Appeal No.96 of 2023.

4. Corrections be carried out accordingly and corrected copy of the same be uploaded.

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

TRUPTI SANTOSHJI AGRAWAL

17.03.2023 16:47