Shahabaj Majid Pathan vs The State Of Maharashtra
2021 Latest Caselaw 7672 Bom

                                   1 of 2                         6.1. cr.apeal.975.2018.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPEAL NO. 975 OF 2018

 Mohasin Javed Khan                               ...Appellant

             Versus

 The State of Maharashtra                         ...Respondent
                                  WITH
                      CRIMINAL APPEAL NO. 995 OF 2018

 Shahabaj Majid Pathan                            ...Appellant

             Versus

 The State of Maharashtra                         ...Respondent
                                   WITH
                      CRIMINAL APPEAL NO. 1095 OF 2018
 Hujer Raffue Shaikh                              ...Appellant

             Versus

 The State of Maharashtra                         ...Respondent
                                       .....
 None 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. None appears for the Appellants.

2. We have perused the Judgment and Order dated 3 rd July, 2018

passed in Sessions Case No. 210 of 2016 by the learned Additional

R.V.Patil

2 of 2 6.1. cr.apeal.975.2018.doc

Sessions Judge-4, Nashik. In view of the said Judgment and Order,

Accused No. 4 Mohasin Javed Khan had deposited fne amount on 3 rd

July, 2018, whereas, Accused No. 1 Hujer Raffue Shaikh and

Accused No. 2 Shahabaj Majid Pathan have not deposited the fne

amount. We expect learned Counsel appearing for the respective

Appellants to make positive statement, in view of the above referred

fact on the next date.

3. Stand over to 8th July, 2021.

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

R.V.Patil