Shoeb Arif Memon And Ors vs The State Of Maharashtra And Anr
2021 Latest Caselaw 2748 Bom

                                    1/1                       3 APLST-3132-20.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
             CRIMINAL APPLICATION (ST) NO.3132 OF 2020
Shoeb Arif Memon & Ors.                     ..   Applicants
      Versus
The State of Maharashtra & Anr.     ..           Respondents
                               ...
Mr.Satyaram R. Gaud for the Applicants.
Mr.J.P.Yagnik, APP for the Respondent/State.
PSI Santosh Jadhav attached to Dongri Police Station, Mumbai
present.
Ms.Arshi Mohammad Ibrahim Shaikh-original informant present.
                  CORAM:         S.S.SHINDE &
                                 MANISH PITALE, JJ.

DATED : 10th FEBRUARY, 2021

P.C:-

1. Pursuant to the directions issued by this Court on earlier occasion, the Investigating Officer and the original informant are present.

2. Heard.

3. The original informant is satisfied with the arguments advanced by Mr.Yagnik, learned APP appearing for the Respondent/ State.

4. Reserved for Judgment.

5. Till the pronouncement of Judgment, the Investigating Officer shall not file the charge-sheet qua the applicants.

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

M.M.Salgaonkar