Mohd. Riyaz Kayamali Khan vs The State Of Maharashtra
2021 Latest Caselaw 8232 Bom

                                                                               2. BA 56-2019.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION
                         CRIMINAL BAIL APPLICATION NO. 56 OF 2019


            Mohd. Riyaz Kayamali Khan                             ...Applicant
                Versus
            The State of Maharashtra                              ...Respondent

            None present for the Applicant.

            Mr. S.V.Gavand, A.P.P for the Respondent-State.


                                            CORAM : REVATI MOHITE DERE, J.

DATE : 21st JUNE, 2021 (Through Video Conferencing) P.C. :

1. Learned Judge has sought extension of time of one year vide

letter dated 7th November, 2020.

2. Learned APP states that the trial is over and the applicant is

convicted of the offence vide Judgment and Order dated 17th March, 2020.

3. In view of the aforesaid, the question of extension of time does

not arise.

REVATI MOHITE DERE, J.

Wakodikar                                                                                         1/1