Mansoorali Khan Ahmed Khan And Anr vs The State Of Maharashtra
2021 Latest Caselaw 14021 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

                    CR. APPEAL NO. 685 OF 2010

 Mansoorali Khan Ahmed Khan And Anr                        ....APPELLANT
             V/S
 The State Of Maharashtra                                ....RESPONDENT

WITH CR. APPEAL NO. 662 OF 2010

Mohd. Arman Mohd. Ali Khan ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

Mr M M Khokhawala a/w Ms Megha Puralkar for Appellant No

Ms Devyani Kulkarni, Appointed Advocate for Appellant No 2 Ms Geeta Mulekar, APP

CORAM : HON'BLE SMT. JUSTICE S.S. JADHAV & HON'BLE SHRI JUSTICE PRITHVIRAJ K. CHAVAN, JJ DATE : 28th September, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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