Shaikh Kamal Shaikh Khaja vs The State Of Maharashtra
2021 Latest Caselaw 8316 Bom

                                                                 938-crwp-632-21
                                         1

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                  CRIMINAL WRIT PETITION NO. 632 OF 2021
 Shaikh Kamal Shaikh Khaja
 (C.No.8540)                                      ... Petitioner.
             Versus
 The State of Maharashtra                         ... Respondent.

                                         ....
 Mr. G.D. Jain, Advocate for the Petitioner.
 Mr. G.O. Wattamwar, A.P.P. for Respondent - State.
                                         ....

                               CORAM : V. K. JADHAV AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 22nd JUNE, 2021 PER COURT:-

1. Leave granted to the learned counsel for the petitioner to place

on record the copy of the impugned order, other relevant papers and

the judgment and order passed by this Court on the same point.

2. Stand over to 23.06.2021.

      ( SHRIKANT D. KULKARNI )                             ( V. K. JADHAV )
              JUDGE                                             JUDGE

 S.P. Rane




                                                                                 1 of 1