Mukthar @ Raj Jakir Khan vs The State Of Maharashtra
2021 Latest Caselaw 7671 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPEAL NO. 1074 OF 2018

 Mukthar @ Raj jakir Khan                        ...Appellant

             Versus

 The State of Maharashtra                        ...Respondent
                                      .....
 Mr. Aashish Satpute for the Appellant.
 Mr. Arfan Sait, APP for the Respondent-State.


                               CORAM :      PRASANNA B. VARALE AND
                                            SURENDRA P. TAVADE, JJ.

                               DATE    :    10th JUNE, 2021.


 P.C. :

1. The Appellant Mukthar @ Raj jakir Khan is Accused No. 3 in

Sessions Case No. 210 of 2016. The Appellant Mukthar Khan

preferred the present appeal challenging the Judgment and Order of

the trial Court in Sessions Case No. 210 of 2016, along with other

accused persons. The learned Counsel appearing for the Appellant

Mukthar @ Raj jakir Khan invited our attention to the Judgment and

Order passed by the Additional Sessions Judge, Nashik and

submitted that the Appellant had deposited fne amount to the tune of

Rs. 25,000/-. The learned Counsel further submitted that due to

inadvertence, the copy of the appeal memo was not supplied to the

office. The learned Counsel for the Appellant prays some time so as

R.V.Patil

2 of 2 6. cr.apeal.1074.2018.doc

to supply the copy to the office. At the request of the learned Counsel

for the Appellant, two weeks time is granted to supply the copy to the

office. On receipt of the copy, the office to issue notice to the added

Respondent making the same returnable within four weeks.

2. Stand over to 8th July, 2021.

(SURENDRA P. TAVADE, J.) (PRASANNA B. VARALE, J.)

R.V.Patil