Bombay High Court
Prakash Chimanlal Sheth vs T. Ramalingam Nadar @ Ramalingam ... on 21 February, 2023
Author: Prakash D. Naik
Bench: Prakash D. Naik
Ethape 1 1-APL-490-2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 490 OF 2020
Prakash Chimanlal Sheth ...Applicant
Versus
T. Ramalingam Nadar @ Ramalingam
Thirivium Nadar and Ors. ...Respondents
....
Ms. Rashi i/by Mr. Rahul Kadam, Advocate for the Applicant.
Ms. Veera Shinde, APP for the Respondent - State.
....
Digitally signed
by
DNYANESHWAR DNYANESHWAR
ASHOK ETHAPE ASHOK ETHAPE
Date: 2023.02.21 CORAM : PRAKASH D. NAIK, J.
DATE : 21st FEBRUARY 2023
19:41:19 +0530
PC :
1. The matter is listed for speaking to minutes of order dated 14 th September 2022.
2. In paragraph No.1, line No.4, Paragraph No.2, line No.1, as well as in operative part of order clause (ii), line No.3 and clause No.
(iii) line No.2, C.C. No. 5658/SS/2005 be corrected as "C.C. No.5658/SS/2015".
3. In paragraph No.7, page No.5, line No.14, "presumption under Section 138 of the Act" be corrected as "presumption under Section 139 of the Act".
4. In paragraph No.7, page No.6, 1st line "from appear once" be corrected as "from appearance".
Ethape 2 1-APL-490-2020.doc
5. In paragraph No.7, page No.7, line No.13, "called upon the appear" be corrected as "called upon to appear".
6. In paragraph No.32, page No.31, line No.12, "there is no reason for dispensing the recording of statement of the accused" be corrected as "there is no reason for not dispensing the recording of statement of the accused".
7. No other correction is sought. Rest of the order dated 14 th September 2022 remains intact. Corrected order be uploaded on the official website of the High Court of Bombay.
(PRAKASH D. NAIK, J.)