Bombay High Court
Tukaram Limbajhi Kamble And Anr vs The State Of Maharashtra on 29 August, 2018
Author: Sadhana S. Jadhav
Bench: Sadhana S. Jadhav
NOB - ABA 1585 of 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION No. 1585 OF 2018
1. Tukaram Limbaji Kamble
2. Matabadal Ratnapratap Tiwari ...Applicants
Vs.
State of Maharashtra ...Respondents
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Mr. Vishal Navale i/b. Niranjan Bhavake for Applicants
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CORAM : SMT. SADHANA S. JADHAV, J.
DATE: AUGUST 29, 2018 P.C.
1. Not on Board. Upon mentioning, the matter is taken on the board.
2. An application is made for speaking to the minutes of the order dated 8 th August, 2018. It is submitted that in paragraphs 2 and 5 (i) of the said order, the Crime No. is wrongly typed as 115 of 2018 instead of 115 of 2017. The same may be corrected accordingly.
V.A. Tikam 1/2 ::: Uploaded on - 29/08/2018 ::: Downloaded on - 30/08/2018 23:38:45 :::3. Order is accordingly modified and in paragraphs 2 and 5(i), instead of Crime No. 115 of 2018, the Crime No. 115 of 2017 be substituted.
[SMT. SADHANA S. JADHAV, J.] V.A. Tikam 2/2 ::: Uploaded on - 29/08/2018 ::: Downloaded on - 30/08/2018 23:38:45 :::