Citation : 2023 Latest Caselaw 2716 Bom
Judgement Date : 20 March, 2023
1 aba195.23 speaking to minute
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
933 CRIMINAL APPLICATION NO.937 OF 2023
IN APEAL/195/2023
Khandu Vishwanath Kamble. ...Applicant
VERSUS
1. The State of Maharashtra.
2. Vijay Sanjay Kalbande. ...Respondents
...
Advocate for Applicants : Mr.Salunke Sheetal Vilas
APP for Respondents-State : Mr.K.N.Lokhande
...
AND
934 CRIMINAL APPLICATION NO.1013 OF 2023
IN APEAL/223/2023 WITH APEAL/223/2023
Laxman s/o Baliram Dhawale. ...Applicant
VERSUS
1. The State of Maharashtra.
2. Angad s/o Dharan Kamble. ...Respondents.
...
Advocate for Applicant : Sushant Baburao Choudhari
APP for respondent-State : Mr. K.N.Lokhande
...
CORAM : R. G. AVACHAT, J.
DATE : 20.03.2023. PER COURT :
1. In operative part of the order dated 17.03.2023, the date
2 aba195.23 speaking to minute
of judgment and order passed by the Additional Sessions Judge,
Osmanabad in Sessions Case No. 02 of 2019 is inadvertently
mentioned as 08.09.2022. The same be corrected as 13.02.2023.
2. Motion for speaking to minute stands disposed of.
( R. G. AVACHAT ) JUDGE
mahajansb/
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