Anwar Abdul Aziz Pathan vs The State Of Maharashtra And Ors
2021 Latest Caselaw 11618 Bom

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.08.23
            18:11:01 +0530                                                 (928) cri.wp-1428.21.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL WRIT PETITION NO.1428 OF 2021

             Anwar Abdul Aziz Pathan                              : Petitioner
                   versus
             The State of Maharashtra and ors.                    : Respondents.

Mr. M N Gawankar i/by Mr. Manas N Gawankar for the Petitioner. Mr. J P Yagnik, APP for the Respondents/State.

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

                                          DATE     :   23rd August 2021

             P.C.



             1                 The learned counsel appearing for the Petitioner seeks leave to

amend. Leave granted. Amendment to be carried out during the course of the

day.

2 Heard the learned counsel for the Petitioner and the learned APP

for the Respondent/State.

3 Reserved for orders/judgment.

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


             lgc                                                                               1 of 1