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Samir Yamin Ayub Khan vs The State Of Maharashtra
2021 Latest Caselaw 16460 Bom

Citation : 2021 Latest Caselaw 16460 Bom
Judgement Date : 26 November, 2021

Bombay High Court

Samir Yamin Ayub Khan vs The State Of Maharashtra on 26 November, 2021

Bench: S.S. Shinde, Surendra Pandharinath Tavade

                                      1/1                      4.IA.1736.2021.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                      CRIMINAL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO.1736 OF 2021
                                    IN
                       CRIMINAL APPEAL NO.407 OF 2021
                                ALONGWITH
                            APPEAL NO.407 OF 2021
                                ALONGWITH
                            APPEAL NO.408 OF 2021
                                ALONGWITH
                            APPEAL NO.409 OF 2021
                                ALONGWITH
                            APPEAL NO.410 OF 2021

Samir Yamin Ayub Khan                                ....    Applicant
  Versus
The State of Maharashtra                             ....    Respondent

Ms. Payoshi Roy i/b. Dr. Yug Mohit Chaudhary for Applicant & Appellant in
Appeal Nos.407/2021 & 408/2021.

Mr. V.B. Konde-Deshmukh, APP for State.
                                            CORAM : S.S. SHINDE &
                                                    SURENDRA P. TAVADE, JJ.

DATE : 26th NOVEMBER, 2021.

P.C. :

1. Reserved for Judgment.

2. Pronounce on 02.12.2021.

[ SURENDRA P. TAVADE, J. ] [ S.S. SHINDE, J. ]

Aarti Palkar