Akbar Jamil Khan vs The State Of Maharashtra And Anr
2021 Latest Caselaw 10900 Bom

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LAXMIKANT   LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.08.12
            10:10:05 +0530              (951) cri.IA-1679.21-aw-cri.wp-2346.21.odt




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL INTERIM APPLICATION NO.1679 OF 2021
                                                       IN
                                     CRIMINAL WRIT PETITION NO.2346 OF 2021
                                                  ALONG WITH
                                     CRIMINAL WRIT PETITION NO.2346 OF 2021

              Akbar Jamil Khan                                      : Petitioner/Applicant
                    versus
              The State of Maharashtra and ors.                     : Respondents.

Mr. Harshal Mirashi a/w Mr. Mitesh Parmar for the Petitioner/Applicant Mr. J P Yagnik, App for the Respondent/State.

Mr. Palande, PSI, Dr. D B Marg Police Station present.

                                             CORAM :     S. S. SHINDE,
                                                         N. J. JAMADAR, JJ

                                             DATE    :   11th August 2021

              P.C.

              1                   Heard. Reserved for judgment/order.



              [N. J. JAMADAR, J]                                            [S. S. SHINDE , J]




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