Ayub Kasim Patel vs The State Of Maharashtra
2021 Latest Caselaw 15793 Bom

                                                                    209 apeal 1051-18.doc




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION

                                   CRIMINAL APPEAL NO. 1051 OF 2018

                   Ayub Kasim Patel                            ..Appellant
SNEHA                   V/s.
NITIN
CHAVAN             The State of Maharashtra                    ..Respondent
Digitally signed                                  ----
                   Mr. Vikas Shivarkar for the Appellant.
by SNEHA
NITIN CHAVAN
Date: 2021.11.16
14:13:42 +0530     Mr. S.R. Agarkar, APP for the Respondent/State.
                                                  ----
                                          CORAM : C.V. BHADANG, J.

DATE : 15 NOVEMBER 2021

P.C.

1. Heard the learned counsel for the parties.

2. Reserved for Judgment.

(C.V. BHADANG, J.)

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