Jamil Amir Shaikh vs The State Of Maharashtra And ...
2022 Latest Caselaw 1670 Bom

Citation : 2022 Latest Caselaw 1670 Bom
Judgement Date : 17 February, 2022

Bombay High Court

Jamil Amir Shaikh vs The State Of Maharashtra And ... on 17 February, 2022

Bench: M. G. Sewlikar

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

           920 BAIL APPLICATION NO.1650 OF 2021

                  JAMIL AMIR SHAIKH
                        VERSUS
        THE STATE OF MAHARASHTRA AND ANOTHER

Shri. V. S. Janephalkar, Advocate for the applicant
Shri. A. V. Deshmukh, APP for the respondent/State
Shri. S. V. Khalse, Advocate for respondent No. 2.


                                      CORAM : M. G. SEWLIKAR, J.

DATED : 17th February, 2022

PER COURT :-

1. Learned counsel Shri. Janephalkar for the

applicants seeks time to produce the judgment of the

Division Bench.

2. Stand over till 25th February, 2022.

[M. G. SEWLIKAR, J.]

ssp

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