Taleb @ Chota Rafiq Beg vs The State Of Maharashtra And Ors
2022 Latest Caselaw 12797 Bom

                                                                51-apl-1275-2018.doc


           Shailaja


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION
                    CRIMINAL APPLICATION NO.1275 OF 2018

           Taleb @ Chota Rafiq Beg                        ]     Applicant
                 Vs.
           The State of Maharashtra and others            ]     Respondents

                                         .....

Mr. Hassnain Kazi, for Applicant.

Ms. P.P. Shinde, A.P.P, for Respondent No.1-State.

.....

CORAM : REVATI MOHITE DERE & PRITHVIRAJ K. CHAVAN, J.J.

                                    DATE       : 8th DECEMBER, 2022.
           P.C.

1. Learned Counsel for the applicants submits that the

applicant's case is squarely covered by the judgment of the Apex

Court in State of Haryana and others Vs. Bhajanlal and others,

1992 Supp (1)SCC, 335. He submits that the prosecution case as

it stands, no offence as alleged is disclosed against the applicant.

2. Learned A.P.P seeks time to take instructions.

3. At her request, stand over to 19th January, 2023.

            Digitally signed by
                                                                                1 of 2
SHAILAJA    SHAILAJA SHRIKANT
SHRIKANT    HALKUDE
            Date: 2022.12.12 17:18:12
HALKUDE     +0530
                                                 51-apl-1275-2018.doc

4. Having heard learned Counsel for the applicant, the trial

Court to defer the proceeding, pending before it, till the next

date.

5. Criminal Application No.1276 of 2018 be tagged along

with this Application.

[PRITHVIRAJ K. CHAVAN, J.] [REVATI MOHITE DERE, J.]

2 of 2