Bilal Ahmed Abdul Latif Shaikh vs The State Of Maharashtra
2021 Latest Caselaw 15917 Bom

                                                                                 3-apeal-176-2010 with apeal-249-2010


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                                      CRIMINAL APPEAL NO.176 OF 2010

                                Bilal Ahmed AbdulLatif Shaikh        ..Appellant
                                      Vs.
                                The State of Maharashtra             ..Respondent
                                                            WITH
                                             CRIMINAL APPEAL NO.249 OF 2010

                                Sandeep Vishnu Shinde & Ors.                         ..Appellants
                                     Vs.
          Digitally signed by
                                The State of Maharashtra                             ..Respondent
NILAM
SANTOSH
          NILAM SANTOSH
          KAMBLE
          Date: 2021.11.16
                                                                ----
KAMBLE    12:59:54 +0530
                                Mr.S.G. Kudle for the Appellant in Appeal No.176 of 2010.

                                Ms.Saili N. Dhuru for the Appellant in Appeal No.249 of 2010.

                                Mr.S.R. Agarkar, APP, for the Respondent-State.
                                                                ----
                                                              CORAM : C.V. BHADANG, J.

DATE : 16 NOVEMBER 2021

P.C.

. Heard learned counsel for the parties.

2. Stand over to 18 November 2021 for pronouncement of judgment.

C.V. BHADANG, J.

N.S. Kamble page 1 of 1