Khandu Vishwanath Kamble vs The State Of Maharashtra And ...
2023 Latest Caselaw 2717 Bom

                                   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/