Ibrahim Ahmed Taja vs The State Of Maharashtra And Ors
2021 Latest Caselaw 11617 Bom

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LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.08.23
            18:11:00 +0530                                                 (930) cri.wp-1595.21.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL WRIT PETITION NO.1595 OF 2021

             Ibrahim Ahmed Taja                                     : Petitioner.
                   Versus
             The State of Maharashtra and anr.                      : Respondents.

Mr. Mithilesh Mishra i/by Mr. Pradeep Dube for the Petitioner. Mrs. S D Shinde, APP for the Respondent No.1/State. Mr. Karan Mehta i/by Karan Mehta & Associates for Respondent No.2. Respondent No.2 present in Court.

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

                                          DATE     :   23rd August 2021

             P.C.



             1                 Heard. Closed for orders/judgment.




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




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