Gazanfar Mohammed Saleh Navdekar ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3106 Bom

Citation : 2021 Latest Caselaw 3106 Bom
Judgement Date : 16 February, 2021

Bombay High Court

Gazanfar Mohammed Saleh Navdekar ... vs The State Of Maharashtra And Anr on 16 February, 2021

Bench: S.S. Shinde, Manish Pitale

            Digitally signed
Laxmikant   by Laxmikant G.
G.          Chandan
            Date: 2021.02.16
Chandan     17:42:11 +0530                                            (35) cri.apl-492.20.odt




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL APPLICATION NO.492 OF 2020

             Gazanfar Mohammed Saleh Navdekar and ors.               : Applicants.
                   Versus
             The State of Maharashtra and anr.                       : Respondents.

Mr. Swapnil R Chopade Patil for the Applicants. Mrs. S D Shinde, APP for the Respondent No.1/State. Mr. Prashant Patil for Respondent No.2.

                                       CORAM :    S. S. SHINDE,
                                                  MANISH PITALE, JJ
                                       DATE   :   16th FEBRUARY 2021
             P.C.



             1             Heard. Reserved for judgment.     The ad-interim relief granted

earlier shall continue to operate till pronouncement of judgment.



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




             lgc                                                                          1 of 1