The State Of Maharashtra vs Sureshchandra Kishanlal ...
2021 Latest Caselaw 2438 Bom

                                 1/2                    1-1.1 APEAL-451-20.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                     CRIMINAL APPEAL NO.451 OF 2020
Rabiai Mohd.Ismail                            ..        Appellant
      Versus
The State of Maharashtra & Anr.               ..        Respondents

                                  AND
                      CRIMINAL APPEAL NO.88 OF 2021

State of Maharashtra                          ..        Appellant
      Versus
Sureshchandra Kishanlal Vaishnav & Ors.       ..        Respondents
                               ...
Mr.Chetan Kapadia with Ms.Vidisha Rohria for the Appellant in
Cri.Appeal No.451 of 2020 and for Respondent No.6 in Cri.Appeal
No.88 of 2021.

Mr.Avinash B. Avhad, Special P.P. with Mr.J.P.Yagnik, APP for the
Appellant in Cri. Appeal No.88 of 2021 and for the
Respondent/State in Cri.Appeal No.451 of 2020.

Mr.Piyush Raheja i/b Bellator Legal Service for Respondent No.3.

Mr.Venkatesh Dhond, Senior Advocate with Mr.Piyush Raheja,
Mr.Akash Jain, Mr.Tanmay Gor i/b Mansukhlal Hiralal & Co for
Respondent No.2 in Cri. Appeal No.451 of 2020 and for Respondent
No.7 in Cri. Appeal No.88 of 2021.

                 CORAM: S.S.SHINDE &
                          MANISH PITALE, JJ.

DATED : 5th FEBRUARY, 2021

P.C:-

1. Heard the learned counsel appearing for the parties at length.

2. Reserved for Judgment.

M.M.Salgaonkar

2/2 1-1.1 APEAL-451-20.doc

3. Ad-interim relief to continue till the pronouncement of Judgment.

(MANISH PITALE, J.) (S.S.SHINDE, J.)

M.M.Salgaonkar