Mohaseen Mohammed Khan vs The State Of Maharashtra
2021 Latest Caselaw 9842 Bom

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.07.28
            10:05:37 +0530
                                                                                   (7) wp-259.21.odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION
                                   CRIMINAL WRIT PETITION NO.259 OF 2021

              Mohaseen Mohammed Khan                               : Petitioner.
                    Versus
              The State of Maharashtra                             : Respondent.

Mr. Shravan Giri a/w Mr. Shubham Upadhye and Mr. Prakash Purohit for the Petitioner.

Mr. J P Yagnik, APP for the Respondent/State.

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

                                           DATE    :   27th JULY 2021

              P.C.

              1                Heard the learned counsel for the Petitioner and the learned APP

              for the Respondent/State.



              2                The Commissioner of Police, Mumbai has tendered a report in

compliance of the directions issued in paragraph 25 of the judgment dated 9 th

April 2021. It reveals that appropriate disciplinary action is taken against the

concerned Investigating Officer. The report is taken on record and marked "X"

for identification.

3 In view of the due compliance, no further order is necessary to be

passed.

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

              lgc                                                                              1 of 1