Khurshid Mubbashar Asgar Ali Mir vs State Of Maharashtra And Anr
2021 Latest Caselaw 18033 Bom

Citation : 2021 Latest Caselaw 18033 Bom
Judgement Date : 24 December, 2021

Bombay High Court

Khurshid Mubbashar Asgar Ali Mir vs State Of Maharashtra And Anr on 24 December, 2021

Bench: Madhav J. Jamdar

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                                                               66-IAST-20121-2021.doc
                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CRIMINAL APPELLATE JURISDICTION
                      INTERIM APPLICATION (ST) NO. 20121 OF 2021
                                             IN
                        CRIMINAL APPEAL (ST) NO. 20120 OF 2021

           Khurshid Mubbashar Asgar Ali Mir                ... Applicant
                      V/s.
           The State of Maharashtra & Anr.                 ... Respondents

                                         ........
           Mr. Hasnain Kazi with Ms. Shraddha Vavhal and Zeeshan Khan
           i/b. Mr. Sameer Shaikh for the Applicant.
           Mrs. S. S. Kaushik, APP for the Respondent-State.
                                         ........

                                    CORAM: MADHAV J. JAMDAR, J.

(VACATION COURT)

DATE : 24th DECEMBER, 2021 P.C:-

1. Not on board. Mentioned. Taken on board.

2. Heard Mr. Hasnain Kazi, learned counsel for the Applicant and Mrs. S. S. Kaushik, APP for the Respondent-State.

3. Mr. Kazi, learned counsel for the Applicant states that in Appeal challenge is to the judgment and order dated 30 th November, 2021 passed by the learned Special Judge (CBI-ACB), Pune in Special Case (ACB) No. 20 of 2018. She further points out that order dated 30th November, 2021 passed below Exhibit-

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66-IAST-20121-2021.doc 105 in Special Case (ACB) No. 20 of 2018 by which, the substantive sentences of imprisonment awarded to the accused persons were suspended till 31st December, 2021. Thus, the order dated 30th November, 2021 passed by the learned Special Judge (CBI-ACB), Pune below Exhibit-105 in Special Case (ACB) No. 20 of 2018 is extended till 14th January, 2022.

4. Stand over to 12th January, 2022.

[MADHAV J. JAMDAR, J.]

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