Tushar Tanaji Nimhan And Anr vs The State Of Maharashtra
2024 Latest Caselaw 3220 Bom

Bombay High Court

Tushar Tanaji Nimhan And Anr vs The State Of Maharashtra on 2 February, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

RVC                                                                    1 IA-1325-2022.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                           CRIMINAL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.1325 OF 2022
                                         IN
                           CRIMINAL APPEAL NO. 1176 OF 2019

Tushar Tanaji Nimhan & Anr.                                   ... Applicants
         V/s.
The State of Maharashtra                                      ... Respondent



Mr. Digvijaqy S. Kachare a/w Mr. Karan Gajra and Mr. Vijay Singh for
Applicants.
Mr. J.P. Yagnik, APP for Respondent-State.


                                        CORAM : A. S. GADKARI AND
                                                SHYAM C. CHANDAK, JJ.

DATE : 2nd February 2024

P.C. :

1) Praecipe dated 1st February 2024 is moved by the learned

Advocate for the Applicants for Speaking to the Minutes Order dated 25 th

January 2024.

2) In line No.2 of para-1, the year "2023" has been erroneously

typed instead of "2013". The correct year is "2013".

3) After effecting the said correction in line No.2 of para-1, the

para-1 of Order dated 25th January 2024 would read as under :

"1) It is an admitted fact on record that, the Applicants are behind bars since the date of their arrest

RVC 1 IA-1325-2022.doc

i.e. on 14th April, 2013 and have undergone more than 10 years and 10 months in incarceration. Co-accused namely Munna @ Digvijay Sambhaji Nimhan has been released on bail by the Co-ordinate Bench of this Court vide its Judgment and Order dated 13th May, 2021."

4) The Order dated 25th January 2024 be corrected accordingly and

the correct Order be uploaded on the official website of High Court of

Bombay.

5) Rest of Order dated 25th January 2024 remains as it is.

6) Praecipe dated 1st February 2024 is disposed off.

( SHYAM C. CHANDAK, J. ) ( A.S. GADKARI, J. )