Tajammul Jainuddin Bhatkar vs The State Of Maharashtra And Anr
2021 Latest Caselaw 8563 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
              INTERIM APPLICATION NO. 1601 OF 2021
                              IN
                CRIMINAL APPEAL NO. 512 OF 2021

Tajammul Jainuddin Bhatkar               .. Applicant
     Versus
The State of Maharashtra & Anr           .. Respondents

                               ...
Mr. Sachindra B. Shetye with Priyanka Chavan for the applicant.
Mr.S.R.Agarkar, APP for the State.

                   CORAM: BHARATI DANGRE, J.

DATED : 28th JUNE 2021

P.C:-

1 Complainant is impleaded as respondent no.2. Since the interim application is pressed, let notice be issued to respondent no.2, making it returnable on 9th July 2021. 2 Learned APP is directed to intimate the complainant about the hearing of the interim application on the date fixed for its hearing i.e. 9th July 2021 through the Investigating Officer of the concerned police station.

3 On conviction by the Addl. Sessions Judge, Ratnagiri, the order and judgment dated 24th May 2021 came to be suspended for a period of one month under Section 389(3)(i) of Code of Criminal Procedure.

Tilak





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4                 The said protection to continue till the next date of

hearing of the application, being 9th July 2021.

5 List the matter on 9th July 2021.

SMT. BHARATI DANGRE, J

Tilak