Akbar Ilahi Pathan vs The State Of Maharashtra
2021 Latest Caselaw 14112 Bom

                                                                                 2-wp-2646-2021.doc




                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                          WRIT PETITION NO.2646 OF 2021

VISHAL
                      Akbar Ilahi Pathan                                  ...Petitioner
SUBHASH                          vs.
PAREKAR
                      The State of Maharashtra and Anr.                   ...Respondents
Digitally signed by
VISHAL
SUBHASH
PAREKAR
Date: 2021.09.30
                      Mr. Niteen Pradhan a/w. Mr. Shahen Pradhan, Ms. Ameeta
13:25:04 +0530
                      Kuttikrishnan, Ms. Tanvi Tapkire, Mr. Amey Mahadik and Mr.
                      Anthony Nadar i/b. Ms.S.D. Khot, for the Petitioner
                      Mr. Darius Khambatta, Senior Advocate a/w. Mr. Shekhar Jagtap,
                      Spl. P.P., Mr. J.P. Yagnik, APP and Mr. Tushar Hathiramani, for
                      the Respondent-State.
                      Mr. J.M. Pathade, for Respondent No. 2.

                                           CORAM :         S. S. SHINDE &
                                                           N. J. JAMADAR, JJ.

DATE : SEPTEMBER 29, 2021 (THROUGH VIDEO CONFERENCING)

P.C.:

. Heard Mr. Pradhan, learned counsel for the petitioner and

Mr. Khambatta, learned senior counsel for the respondent-State.

2. Due to paucity of time, it may not be possible to conclude

the haring of this petition and deliver the judgment.

3. Hence, list on 4th October, 2021.

4. Not to be treated as part heard.

                                   (N. J. JAMADAR, J.)               (S. S. SHINDE, J.)



                      Vishal Parekar                                                          1/1