Mohammed Rizwan Umar Siddiqui vs The State Of Maharashtra And Anr
2018 Latest Caselaw 1248 Bom

Citation : 2018 Latest Caselaw 1248 Bom
Judgement Date : 14 September, 2018

Bombay High Court

Mohammed Rizwan Umar Siddiqui vs The State Of Maharashtra And Anr on 14 September, 2018

Bench: Ranjit More

                                                                                                                               14 wp 4948.17.doc

                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION
                                                        WRIT PETITION NO. 4948 OF 2017
                      Mohammed Rizwan Umar Siddiqui                                                                   ......Petitioner
                      versus
                      The State of Maharashtra and anr.                                                               ......Respondents

                      Mr. S. R. Phanse i/b. Mr. S. H. Khalife, advocate for the petitioner.
                      Mr. F. R. Shaikh, APP for the State.

                                                                    CORAM : RANJIT MORE &
                                                                            A. M. BADAR, JJ.

DATE : 14th SEPTEMBER, 2018.

P. C. :

Mr.Phanse, learned counsel for the petitioner, fairly concedes

that the petition pertains to the jurisdiction of learned Single Judge. In

view of the statement, we direct the Registry to verify and place it before

an appropriate Bench.

[A. M. BADAR J.] [RANJIT MORE, J.]

Shubhada Shankar Kadam Digitally signed by Shubhada Shankar Kadam Shubhada S Kadam 1/1 Date: 2018.09.18 14:24:30 +0530