Bilal Ahmed Abdul Latif Shaikh vs The State Of Maharashtra
2021 Latest Caselaw 10891 Bom

                        rpa                           1/2                  8 ia 1663 2021.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION


                                   INTERIM APPLICATION NO.1663 OF 2021
                                                   IN
                                     CRIMINAL APPEAL NO.176 OF 2010


                        Bilal Ahmed Abdul Latif Shaikh             .. Applicant/ Appellant
                                 Versus
                        State of Maharashtra                      .. Respondent

                                                       ......
                        Mr.S.G. Kudle, Advocate for the Applicant/Appellant.
                        Mr.Y.Y. Dabake, APP for the Respondent - State.
                                                      ......

                                                      CORAM : PRAKASH D. NAIK, J.

DATED : AUGUST 11, 2021.

P.C. :

This is an application for fiing early date of hearing.

The applicant has preferred Appeal challenging the judgment of

conviction passed by learned Additional Sessions Judge No.1,

Niphad, Nashik, in Sessions Case No.116 of 2006. The applicant

has been convicted under the provisions of Bombay Money

Lenders Act, 1946. Hence, Criminal Appeal No.176 of 2010, be Digitally signed by RAJESHRI added to fnal hearing Board in the week commencing from 17 th RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2021.08.12 17:37:35 August, 2021.

           +0530
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2           Interim Application No.1663 of 2021, stands disposed

of accordingly.



                                  (PRAKASH D. NAIK, J.)