Azim Mohammad Hanif vs State Of Maharashtra
2022 Latest Caselaw 13224 Bom

                        SLJ
                                                                                       28-WP-5839-2021.doc
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                              CRIMINAL APPELLATE JURISDICTION

                                          CRIMINAL WRIT PETITION NO. 5839 OF 2021

                        Azim Mohammad Hanif                                 ...Petitioner

                                 V/s.

                        State Of Maharashtra                                ...Respondent

                        Ms. Pranali P. Kakade Appointed Advocate for Petitioner.
                        Mr. Ajay Patil, A.P.P. for the Respondent-State.

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

DATE : 19th DECEMBER 2022.

P.C.:-

. Learned A.P.P. is directed to produce on record a copy of

Judgment and Order dated 24th January 2017 passed in Sessions Case

No.115 of 2013 by the learned Additional Sessions Judge, Thane. A copy

of the same be handed over to the learned Advocate appointed to represent

Petitioner.

This be done within a period of 5 weeks from today.

2. Stand over to 6th February 2023.

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




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           SAJAKALI                                                                                   1/1
SAJAKALI   LIYAKAT
LIYAKAT    JAMADAR
JAMADAR    Date:
           2022.12.21
           10:53:42
           +0530