Dr. Tukaram Ramkrishana Karde vs The State Of Maharashtra And ...
2023 Latest Caselaw 10005 Bom

                                   1                               CrRn-183-21.odt



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

             CRIMINAL REVISION APPLICATION NO.183 OF 2021
                  WITH APPLICATION NO.2726 OF 2022

                  DR. TUKARAM S/O. RAMKRISHNA KARDE
                                 VERSUS
                THE STATE OF MAHARASHTRA ANDANOTHER
                                     ...
                  Advocate for Applicant : Mr. V. M. Maney
                                     ...


                                       CORAM :        S. G. MEHARE, J.

                                       DATE       : 27-09-2023

PER COURT :-

1. The matter pertains to the speaking to the minutes of the

judgment dated 25.09.2023.

2. Learned counsel for the applicant submits that in paragraph

No.4, at line No.6 of the said judgment, inadvertently the word

"Parbhani" has appeared instead of "Osmanabad". The said word

"Parbhani" be substituted by the word "Osmanabad".

3. Necessary correction be carried out and corrected order be

uploaded.

4. Motion for speaking to the minutes stands disposed of.

( S. G. MEHARE ) JUDGE rrd