Mujibur Rehman Haji Israr Alam ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 3255 Bom

Sherla V.


                                                                           908_wp.347.2021.doc
        Vishwanath
        S. Sherla
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            Digitally signed by
            Vishwanath S.
                                            CRIMINAL APPELLATE SIDE
            Sherla
            Date: 2021.02.19
            11:47:37 +0530           CRIMINAL WRIT PETITION NO.347 OF 2021

                          Mujibur Rehman Haji Israr Alam Siddiqui            ... Petitioner
                                      Vs.
                          State of Maharashtra & others                  ... Respondents



                          Mr.B.P. Pandey with Ms.Ridhima Mangaokar, Mr.Aayush Tiwari i/b
                          Vivek Pandey for the Petitioners

                          Ms.S.D. Shinde, APP, for Respondent - State

                          Mr.J.K. Shah with Mr.A.G. Manurkar, Mr.Akash Vikram Singh i/b
                          RJ Law for Respondent Nos.4 and 5


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

DATED: FEBRUARY 18, 2021

P.C.:

1. Heard the learned Counsel for the parties. Written

submissions are handed over in the Court.

2. Reserved for judgment.

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