Farhan Abdul Khalid Kharbe vs The State Of Maharashtra
2021 Latest Caselaw 6681 Bom

Citation : 2021 Latest Caselaw 6681 Bom
Judgement Date : 23 April, 2021

Bombay High Court

Farhan Abdul Khalid Kharbe vs The State Of Maharashtra on 23 April, 2021

Bench: Bharati Dangre

                                 1/1                       7 BA-3595-19.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION
          CRIMINAL BAIL APPLICATION NO.3595 OF 2019


Farhan Abdul Khalid Kharbe                    ..        Applicant
        Versus
The State of Maharashtra                      ..        Respondent
                                       ...

Mr.Anil Lalla for the Applicant.
Mr.R.M.Pethe, APP for the State.
                              ...
          CORAM: BHARATI DANGRE, J.

DATED : 23rd APRIL, 2021

P.C:-

Since the learned counsel Mr.Lalla rely upon certain judgments and in particular, recent judgment of the Apex Court deliberating the issue about the contraband being seized from the vehicle and whether it is a public place or a private place, re-notify for 28th April, 2021.

SMT. BHARATI DANGRE, J

M.M.Salgaonkar

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