Shri. Shakil Mohamod Attar vs State Of Maharashtra Through ...
2021 Latest Caselaw 9574 Bom

Citation : 2021 Latest Caselaw 9574 Bom
Judgement Date : 20 July, 2021

Bombay High Court

Shri. Shakil Mohamod Attar vs State Of Maharashtra Through ... on 20 July, 2021

Bench: Ujjal Bhuyan, Madhav Jayajirao Jamdar

                      (1)-WP-2580-19.doc.

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
BALAJI
GOVINDRAO
PANCHAL                                 WRIT PETITION NO.2580 OF 2019
Digitally signed by
BALAJI GOVINDRAO

                      Shri. Shakil Mohamod Attar                               ..Petitioner
PANCHAL
Date: 2021.07.20
15:06:10 +0530



                             Versus

                      State of Maharashtra and Ors.                            ..Respondents

                      Mr. Dilip Bodake a/w Ms. Shraddha Pawar, Advocate for the Petitioner.
                      Dr. Kirti Kulkarni, AGP for the Respondent - State.

                                                      CORAM : UJJAL BHUYAN &
                                                               MADHAV J. JAMDAR, JJ.

DATE : 20th JULY, 2021

P.C.

Heard Mr. Dilip Bodake, learned counsel for the petitioner and Dr. Kirti Kulkarni, learned AGP for the State.

2. Arguments concluded. Judgment is reserved.




                      MADHAV J. JAMDAR, J                                  UJJAL BHUYAN, J




                      BGP.                                                             1 of 1