Ayub Lala Tafsir Khan vs Union Of India And Anr
2021 Latest Caselaw 780 Bom

Nisha S.   Digitally signed by
           Nisha S. Chitnis

Chitnis    Date: 2021.01.14
           13:16:18 +0530




                                                          1/1                               2-ba.806.2019.doc


  nsc.
                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL BAIL APPLICATION NO.806 OF 2019

                            Ayub Lala Tafsir Khan                              ...Applicant
                                Versus
                            Union of India and Anr.                            ...Respondents

                            Mr. Ayaz Khan i/b Ms. Zehra Charania, for the Applicant.
                            Mr. Jitendra B. Mishra, Special P.P. for the Respondent No.1 - UOI.

                            Ms. S. V. Sonawane, A.P.P for the Respondent No.2- State.

                                                      CORAM : REVATI MOHITE DERE, J.

                                                      DATE :     13th JANUARY, 2021
                           P.C. :

1. Learned Counsel for the applicant has tendered a compilation

of Judgments on which he proposes to rely. The said Judgments are taken

on record. Learned Counsel for the applicant undertakes to serve a copy of

the said Judgments on the learned Special P.P. appearing on behalf of the

respondent No.1, during the course of the day.

2. Learned Special P.P. seeks time.

3. At his request, stand over to 19th January, 2021.

REVATI MOHITE DERE, J.