Zeeshan Abdul Malik Khot Brother ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 9402 Bom

                                                       901-CRIWP399-2021.DOC

                                                                                Santosh

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION


                 CRIMINAL WRIT PETITION NO. 399 OF 2021

Zeeshan Abdul Malik Khot                                          ...Petitioner
                    Versus
The State of Maharashtra & ors.                              ...Respondents

Mr. N. N. Gawankar, i/b Samay Pawar, for the Petitioner. Smt. A. S. Pai, PP for the State/Respondents.

                                    CORAM:       S. S. SHINDE &
                                                 N. J. JAMADAR, JJ
                                    DATED:       16th JULY, 2021
                                                 (Through V.C.)
PC:-

1.        Heard        Mr.     Gawankar,   the    learned     Counsel         for    the

petitioner and Smt. Pai, the learned PP, for the State.

2. In view of the issue which arises for consideration

Mr. Gawankar seeks time to place on record a copy of the

judgment, whereby the petitioner has been convicted and

sentenced by the Special Judge, POTA.

3. At the request of Mr. Gawankar, list on 30th July, 2021.

[N. J. JAMADAR, J.] [S. S. SHINDE, J.]