Sarfaraz Tajammul Ansari vs The State Of Maharashtra And Anr
2021 Latest Caselaw 4229 Bom

Citation : 2021 Latest Caselaw 4229 Bom
Judgement Date : 8 March, 2021

Bombay High Court

Sarfaraz Tajammul Ansari vs The State Of Maharashtra And Anr on 8 March, 2021

Bench: S.S. Shinde, Manish Pitale

                                1/1         55 Cri. WP-1154.21.odt


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION
        CRIMINAL WRIT PETITION NO.1154 OF 2021

Sarfaraz Tajammul Ansari              ...          Petitioner

        Vs.

State of Maharashtra & Anr.           ...          Respondents

                               ...
Mr. Salman Khan for the petitioner.

Mr. V.B. Konde-deshmukh, A.P.P. for respondent No.1-State.

Respondent No.1 is present in the court.
                               ...

                                  CORAM: S.S. SHINDE &
                                         MANISH PITALE, JJ.

DATED : 08TH MARCH, 2021.

P.C.:

1. Heard.

2. Reserved for judgment.

(MANISH PITALE, J.) (S.S. SHINDE, J.)

AJN

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