Hema Suresh Ahuja And Ors vs The State Of Maharashtra And Anr
2024 Latest Caselaw 13924 Bom

Bombay High Court

Hema Suresh Ahuja And Ors vs The State Of Maharashtra And Anr on 3 May, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

2024:BHC-AS:20650


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                                                                            APEAL-911-2019-SPKNG.odt




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPEAL NO.911 OF 2019

            Dr. Hema Suresh Ahuja
            and others                                                          ....Appellants
                       Versus
            The State of Maharashtra
            and another                                                         ... Respondents
                                               ......
            Ms. Pooja A. Dongre, Advocate for the Respondent No.2.
                                                         .....


                                           CORAM :      DEVENDRA KUMAR UPADHYAYA, CJ. &
                                                        SARANG V. KOTWAL, J.

                                           DATE     :   03rd MAY, 2024
            P.C.

1. A praecipe dated 3.5.2024 is moved pointing out that

Advocate Mr. Amit Katarnaware had appeared for the Respondent

No.2/victim, which is correctly recorded in the appearances in the

title cause. However, in paragraphs No.6 & 17, his appearance is

incorrectly shown for the interveners.

2. Accordingly, in the judgment dated 13 th March, 2024 in

paragraph No.6 the sentence "In the interest of justice, we have

heard learned counsel Shri Katarnaware and Shri Kirpekar for the

Deshmane(PS)

APEAL-911-2019-SPKNG.odt

Interveners." stands corrected to read as "In the interest of justice,

we have heard learned counsel Shri Katarnaware for the

Respondent No.2/Victim and Shri Kirpekar for the Intervener."

3. Further in paragraph No.17 the words "appearing for one

of the interveners" stands corrected to read as "appearing for the

Respondent No.2/Victim".

4. This order shall be read together with judgment dated

13th March, 2024.

               (SARANG V. KOTWAL, J.)                                  (CHIEF JUSTICE)




         Deshmane (PS)







PRADIPKUMAR PRAKASHRAO
PRAKASHRAO DESHMANE
DESHMANE    Date:
            2024.05.06
            13:40:41
            +0530