Mubarak Abbas Devale vs The State Of Maharashtra And Ors
2021 Latest Caselaw 11609 Bom

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         SHAGUFTA
SHAGUFTA Q PATHAN                                                            29-WP-3863-2017.doc
Q PATHAN Date:
         2021.08.24
         10:48:57
         +0530
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL WRIT PETITION NO. 3863 OF 2017


                     Mubarak Abbas Devale,
                     (Since deceased, through his legal heirs)
                     Taherabi Mubarak Devale & Ors.                    ...Petitioners
                          Versus
                     The State of Maharashtra & Ors.                   ...Respondents


                     Mr. B. G. Ligade for the Petitioners

                     Mr. A. R. Patil, A.P.P for the Respondent No.1-State
                     Mr. Adwait A.Agashe h/f Mr. Yuvraj P. Narvankar for the Respondent No. 9


                                               CORAM : REVATI MOHITE DERE, J.

(THROUGH VIDEO CONFERENCING) MONDAY, 23rd AUGUST 2021

P.C. :

1 Learned counsel for the petitioners has tendered a judgment of

the Division Bench of this Court in the case of Ashok Yeshwantrao Shinde

vs. State of Maharashtra1. He has served a copy thereof on the learned

counsel for the respondent No. 9.

     1    2018 DGLS (Bom.) 1145

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                                                                    29-WP-3863-2017.doc


            2           Learned counsel for the respondent No. 9 seeks time to go

through the same. On his request, stand over to 1st September 2021.

REVATI MOHITE DERE, J.

SQ Pathan                                                                          2/2