Shafi Abdul Rahiman Kudale vs The State Of Maharashtra
2021 Latest Caselaw 12705 Bom

                                                                                   49.APEAL.376.1998.doc

         mst
                                        FARAD CONTINUATION SHEET
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                     CRIMINAL APPEAL NO.376 OF 1998

         Shafi Abdul Rahiman Kudale                                                Appellant
               versus
         The State of Maharashtra                                                  Respondent

              Office Notes, Office                     Court's or Judge's orders
             Memoranda of Coram,
             appearances, Court's
            orders or directions and
               Registrar's orders
                                       Mr.Niranjan P. Shimpi, Advocate for appellant.
                                       Mr.R.M.Pethe, APP, for State.

                                       CORAM : PRAKASH D. NAIK, J.

DATE : 6th September 2021

PC :-

Heard both sides. The judgment is reserved.

(PRAKASH D. NAIK, J.)

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2021.09.07 THATTE 14:14:23 +0530