Amir Ismail Khan vs The State Of Maharashtra And Anr
2021 Latest Caselaw 7354 Bom

 R. V. Patil                         1 of 1                       8. cri. apeal.492.2020.doc




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPEAL NO. 492 OF 2020
                                   WITH
                    INTERIM APPLICATION NO. 1460 OF 2020
                                    IN
                      CRIMINAL APPEAL NO. 492 OF 2020

 Amir Ismail Khan                                  ...Applicant/Appellant

       Versus

 The State of Maharashtra & Anr.                   ...Respondents

                                    ....
 Mr. Zahid A. Qureshi for the Applicant/Appellant.
 Mr. Arfan Sait, APP for the Respondent-State.

                                 CORAM :      PRASANNA B. VARALE AND
                                              SURENDRA P. TAVADE, JJ.

                                 DATE     :   6th MAY, 2021.

 P.C. :

Perused the Judgment and order passed by the trial Court. The

registry/ofce to place the appeal before the appropriate bench/Court.

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