Chand Shaikh Mohamaddin vs The State Of Maharashtra
2021 Latest Caselaw 16459 Bom

                                                                                  4 ba 381-19.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                       BAIL APPLICATION NO. 381 OF 2019

                        Chand Shaikh Mohamaddin                  ..Applicant

                                    v/s.

                        The State of Maharashtra                 ..Respondent/s


                        None for the Appellant.
                        Mr. S.V.Gavand, APP for the Respondent-State.

                                           CORAM : ANUJA PRABHUDESSAI, J.

DATED : 26th NOVEMBER, 2021.

P.C.

1. By letter dated 22.9.2021 the learned Judge, Borivali

Division at Dindoshi, Mumbai has sought extension of time to

dispose of the Sessions Case No.339 of 2016 . Learned APP has

stated that subsequent to the said letter the case has been disposed

of by judgment dated 30.09.2021. Hence no further orders.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2021.11.26 (ANUJA PRABHUDESSAI, J.) 19:30:39 +0530

Salgaonkar 1 of 1