State Of Mah. Thr. Pso Ps Pinjar ... vs Sy.Meraj Sy.Sadaruddin And 3 ...
2022 Latest Caselaw 3973 Bom

             appa49.22                                                                                     1
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH : NAGPUR


                                       CRIMINAL APPLICATION (APPA) NO. 49/2022
                                                         IN
                                            CRIMINAL APPEAL NO. 268/2021
                                                              State
                                                           ...VERSUS...
                                                            Sy. Meraj
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             Office Notes, Office Memoranda of Coram,                        Court's or Judge's orders
             appearances, Court's orders or directions
             and Registrar's orders
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                                          Shri S.S. Doifode, APP for the State
                                          Shri A.M. Haque, Advocate for the Applicant
                                          Shri A. Sharma, Advocate for the Non-applicant/Respondents


                                             CORAM : V.M. DESHPANDE & AMIT BORKAR, JJ.

APRIL 12, 2022

The State has filed the Appeal challenging the judgment and order of acquittal of the Respondents passed by the learned Additional Sessions Judge, Akola. This Application is filed by Shaukat Khan Subhan Khan, who is the victim, to assist the learned Prosecutor.

For the reasons stated in the Application, the Application is allowed.

Shri A.M. Haque, learned Advocate is permitted to assist the learned Prosecutor.

The Application is disposed of accordingly.

(JUDGE) (JUDGE) Signed By:AKRAM PARVEZ MAQSOOD AHMAD ANSARI Private Secretary to Hon'ble Judge Signing Date:12.04.2022 17:17

ANSARI