The State Of Maharashtra vs Sikandar Salim Khan
2021 Latest Caselaw 12260 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPLICATION NO.91 OF 2019
                             (For Leave to file Appeal)

    The State of Maharashtra                            .... Applicant
                                                      (Orig. Complainant)

              versus

    Sikandar Salim Khan                                  .... Respondent
                                                       (Orig. Accused)
                                       .......

    •       Ms.Veera Shinde, APP for the State.

                                  CORAM    : SARANG V. KOTWAL, J.
                                  DATE     : 31st AUGUST, 2021

    P.C. :


    1.               In this matter, notice was issued to the Respondent.

         The Applicant State of Maharashtra has filed affidavit regarding

         service of notice. The affidavit is dated 02/01/2020 affirmed by

         API Sudarshan Chavan.



    2.               With the assistance of learned APP I have perused the

         impugned Judgment and Order. The reasons for acquittal are


Nesarikar




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    mentioned from paragraph Nos.10 onwards. The matter requires

    consideration. Hence following order:



                                       ORDER

1. Leave to file Appeal is granted.

2. Appeal is admitted.

3. Record and proceedings be called for.

4. Action u/s 390 of Cr.P.C. be taken.

5. Appeal be numbered.

(SARANG V. KOTWAL, J.)