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Syed Sharin W/O Rafiq Ahmed vs State Of Maharashtra, Thr. P.S.O. ...
2016 Latest Caselaw 6433 Bom

Citation : 2016 Latest Caselaw 6433 Bom
Judgement Date : 27 October, 2016

Bombay High Court
Syed Sharin W/O Rafiq Ahmed vs State Of Maharashtra, Thr. P.S.O. ... on 27 October, 2016
Bench: B.P. Dharmadhikari
                                                                                                                      27.10.apl.663.16
                                                                          1




                                                                                                                                   
                              THE  COURT OF JUDICATURE AT BOMBAY
                                    NAGPUR BENCH, NAGPUR




                                                                                                 
                            CRIMINAL APPLICATION (APL) NO.663/2016
                (Syed  Sharin w/o  Rafiq Ahmed   vs.  The State of Maharashtra and  another )
    ..............................................................................................................................................
    Office Notes, Office Memoranda of




                                                                                                
    Coram, appearances, Court's orders                                                  Court's or Judge's order 
    of directions and Registrar's orders
    ..............................................................................................................................................
                Mr.R.S. Akbani,  Advocate for the applicant 
                Mr. N.B.Jawade, Assistant Public Prosecutor for Respondent-State 




                                                                             
                                                                 CORAM :   B.P. DHARMADHIKARI 
                                                ig                           & A.S. CHANDURKAR, JJ.

DATED : 27th October, 2016.

Heard.

Notice, returnable on 5th December, 2016. Learned A.P.P. waives notice for respondent no.1.

No coercive steps if the applicant cooperates with police in investigation.

                                                    JUDGE                                               JUDGE
    sahare






 

 
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