The State Of Maharashtra vs Shirin Shabbir Gilitwala @ Shirin ...
2021 Latest Caselaw 12261 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPLICATION NO.73 OF 2016
                                              (For Leave to file Appeal)

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

                               versus

                      Shirin Shabbir Gilitwala @
                      Shirin Auti & Ors.                                 .... Respondents
                                                                           (Orig. Accused)
                                                        .......

                      •     Ms.Tinna Patel i/b. Mr. S.S. Deshpande, Advocate for Applicant.
                      •     Ms.Veera Shinde, APP for the State.

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

                      P.C. :


                      1.            Heard learned APP. With her assistance I have gone

                           through the entire impugned judgment passed by Additional

                           Sessions Judge-4, Thane, on 30/06/2015 in Sessions Case

                           No.504/2013. In particular I have considered reasons given by
MANUSHREE
V
NESARIKAR                  the learned Judge from paragraph No.30 onwards. The matter
Digitally signed by
MANUSHREE V
NESARIKAR
Date: 2021.08.31
16:20:00 +0530
                           requires consideration.



               Nesarikar
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2.   Hence following order is passed:


                            ORDER

1. The Leave to file Appeal against the Judgment and Order of acquittal passed in Sessions Case No.504/2013 by learned Additional Sessions Judge-4, Thane, 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.)