Bombay High Court
Darpan Narendra Thakur vs State Of Maharashtra Thr The Urban ... on 5 May, 2026
Author: A. S. Gadkari
Bench: A. S. Gadkari
2026:BHC-AS:21873-DB
bgd 1-wp-887-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.887 OF 2024
BHALCHANDRA
Darpan Narendra Thakur ... Petitioner
GOPAL
DUSANE
V/s.
Digitally signed by
BHALCHANDRA
GOPAL DUSANE
Date: 2026.05.07
18:53:28 +0530 State of Maharashtra & Ors. ... Respondents
Ms. Nancy Kanungo a/w Afsar Ansari i/b Shambhu Jha for the Petitioner.
Mr. A.I. Patel, Additional GP a/w Mrs. Tanu N. Bhatia, AGP, for the
Respondent No.1-State.
Mr. Vishwanath Patil a/w Pritam Aherkar for Respondent Nos. 2 and 3.
CORAM : A. S. GADKARI AND
KAMAL KHATA, JJ.
DATE : 5th May 2026 P.C.:-
1) Praecipe dated 4th May, 2026 is submitted by learned Advocate for Petitioner for Speaking to the Minutes of Judgment dated 22 nd April, 2026.
2) In the cause title, the first name of the learned counsel for the Petitioner has been erroneously typed as 'Mr. Murataza Najmi' instead of 'Mr. Murtaza Najmi'. The correct name is 'Mr. Murtaza Najmi'.
3) In paragraph No.8, the citation of the decision in the case of 'Chetan & Ors. vs. State of Maharashtra & Ors.' has been erroneously typed 1/2 ::: Uploaded on - 07/05/2026 ::: Downloaded on - 08/05/2026 01:02:50 ::: bgd 1-wp-887-2024.doc as '2024 SCC OnLine Bom 2791' instead of '2024 SCC OnLine Bom 3946 equivalent citation is 2024 3 AIR Bombay R 208'. The correct citation is '2024 SCC OnLine Bom 3946 and equivalent citation is 2024 3 AIR Bombay R 208'.
4) The Judgment dated 22nd April, 2026 be corrected accordingly and a corrected copy of Judgment be uploaded on the official website of High Court, Bombay.
5) Praecipe dated 4th May, 2026 is accordingly disposed off.
(KAMAL KHATA, J.) (A.S. GADKARI, J.) 2/2 ::: Uploaded on - 07/05/2026 ::: Downloaded on - 08/05/2026 01:02:50 :::