[email protected] Rafiq Beg vs The State Of Maharashtra And Ors
2021 Latest Caselaw 2647 Bom

            Digitally signed
Laxmikant   by Laxmikant G.
G.          Chandan
            Date: 2021.02.09
Chandan     18:59:21 +0530
                                                                   (8) cri..wp-4796.18.odt




                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL WRIT PETITION NO.4796 OF 2018

        Taleb @ Chota Rafiq Beg                   : Petitioner.
              Versus
        The State of Maharashtra and ors.         : Respondents.

Mr. Hassnain Kaazi Sayyed a/w Ms. Shraddha Vavhal for the Petitioner. Mr. Deepak Thakare, PP a/w Mr. K V Saste, APP for the Respondent/State.

                                CORAM :      S. S. SHINDE,
                                             MANISH PITALE, JJ
                                DATE     :   09th FEBRUARY 2021
        P.C.

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

for the Respondent/State at length. Reserve for judgment.

2 In the meantime, the Registrar (Judicial) to call for the status

report of RCC No.4766 of 2018 arising out of CR No.89 of 2017 registered with

Pimpri Police Station, Pimpri, Pune against the Petitioner for the offences

punishable under Sections 420, 406 of the Indian Penal Code. The Registrar

(Judicial) shall ensure that the status report is received on or before

18/02/2021.

        [MANISH PITALE, J]                                        [S. S. SHINDE , J]




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