Abdul Noorahmad Shaikh vs The State Of Maharashtra And Anr
2021 Latest Caselaw 9139 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

                CRIMINAL APPEAL NO.883 OF 2011
                            WITH
              INTERIM APPLICATION NO.271 OF 2021
                            WITH
             INTERIM APPLICATION NO.1301 OF 2019
                            WITH
             CRIMINAL APPLICATION NO.264 OF 2018

 Airf @ Baba Ayyub Salar                         ...Appellant

            V/s.

 The State of Maharashtra & Anr.                 ...Respondents

                               WITH
                   CRIMINAL APPEAL NO.944 OF 2011

 Babar Ajij Salar and Anr.                       ...Appellant

 V/s.
 The State of Maharashtra & Anr.                 ...Respondents

                               WITH
                   CRIMINAL APPEAL NO.945 OF 2011

 Atik Jahangir Shaikh                            ...Appellant

 V/s.
 The State of Maharashtra & Anr.                 ...Respondents

                            WITH
               CRIMINAL APPEAL NO.1225 OF 2011
                             IN
             CRIMINAL APPLICATION NO.1142 OF 2011




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 Abdul Noorahmad Shaikh                                ...Appellant

 V/s.
 The State of Maharashtra & Anr.                       ...Respondents

                                ----
 Mr. Manoj Mohite, Senior Advocate a/w. Mr. Priyal Sarda for the
 Appellant in all Appeals.
 Mrs. Prajakta P. Shinde, APP for the Respondent No.1-State in all
 Appeals.
 Mr. Pawan Mali (appointed) Advocate for Respondent No.2 in
 all Appeals.
                                ----

                               CORAM : NITIN JAMDAR AND
                                       C. V. BHADANG, JJ.

DATE : 13 JULY 2021.

P.C.

. Arguments concluded. Stand over to 29 July 2021 for Judgment.

(C. V. BHADANG, J.) (NITIN JAMDAR, J.)