Zeeshan Abdul Malik Khot Brother ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 10062 Bom

Sherla V.


                                                                           51_wp.399.2021.doc
VISHWANATH
SATYANARAYANA                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SHERLA
                                         CRIMINAL APPELLATE SIDE
     Digitally signed by
     VISHWANATH
     SATYANARAYANA                 CRIMINAL WRIT PETITION NO.399 OF 2021
     SHERLA
     Date: 2021.07.31
     16:50:13 +0530
                       Zeeshan Abdul Malik Khot                                ... Petitioner
                                    Vs.
                       State of Maharashtra & others                     ... Respondents



                       Mr.N.N. Gawankar i/b Mr.S.S. Pawar for the Petitioner

                       Ms.A.S. Pai, APP, for Respondent - State


                                                 CORAM: S.S. SHINDE &
                                                        N.J. JAMADAR, JJ.

DATED: JULY 30, 2021

P.C.:

1. Learned Counsel appearing for the petitioner has tendered

across the bar a copy of the judgment in POTA Special Case No.2

of 2003. The same is taken on record.

2. List the matter on 4th August, 2021.

(N.J. JAMADAR, J.) (S.S. SHINDE, J.)