Rizwan Ahmed @ Khali @ Azad vs The State Of Maharashtra
2021 Latest Caselaw 14198 Bom

                                                  125-CRIAPEAL525-2021.DOC

                                                                             Santosh

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION


                       CRIMINAL APPEAL NO. 525 OF 2021

Rizwan Ahmed @ Khali @ Azad                                    ...Appellant
                    Versus
The State of Maharashtra and anr.                         ...Respondents

Mr. Sharif Shaikh, a/w Ms. Kritika Agarwal, Mr. Shahid Nadeem, Mr. Qurban Hussain, i/b Mr. Mateen Shaikh, for the Appellant.

Smt. A. S. Pai, Special PP, for the NIA/Respondent no.2. Mr. S. R. Shinde, APP for the State/Respondent no.1.

                                    CORAM:     S. S. SHINDE &
                                               N. J. JAMADAR, JJ
                                    DATED:     30th SEPTEMBER, 2021

PC:-

1. Heard Mrs. Pai, the learned Special PP for the NIA -

respondent no.1. Mrs. Pai has concluded her arguments on

behalf of the NIA.

2. Heard Mr. Shaikh, the learned Counsel for the appellant,

in rejoinder.

3. Closed for judgment.

[N. J. JAMADAR, J.] [S. S. SHINDE, J.]