Javed Raza Shroff vs State Of Maharashtra And Anr
2022 Latest Caselaw 12740 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL APPEAL NO. 1119 OF 2022

          Javed Raza Shroff                                             .....Appellant

                    Vs.

          State Of Maharashtra & Anr.                                   .....Respondents

          Dr. Yusuf Iqbal Yusuf. Ms. Shaista Pathan, Parth Sanghrajka i/by Y & A Legal
          for the Appellant.
          Mrs. A.S. Pai PP a/w Mrs. M.H. Mhatre, APP for the Respondent-State.
          Mr. Raja Thakare, Senior Advocate a/w Adv. Akash Kavade, Kanishk
          Waghwase, Adv. Aadarsh Joshi a/w Hemant Kenjalkar, B. Mohamed i/by
          Bellator Legal Services LLP for Respondent No.2.

                                                    CORAM :      A. S. GADKARI AND
                                                                 PRAKASH D. NAIK, JJ.

DATE : 7th DECEMBER, 2022.

P.C.:-

Closed for Judgment.

2) Interim relief, if any granted earlier, to continue till the date of

pronouncement of Judgment.

                    ( PRAKASH D. NAIK, J.)                               (A.S. GADKARI, J.)

             Digitally signed
SANJIV    by SANJIV
          SHARNAPPA

SHARNAPPA MASHALKAR MASHALKAR Date: 2022.12.09 10:33:35 +0530