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Idris Rajaram Morya vs The State Of Maharashtra
2022 Latest Caselaw 144 Bom

Citation : 2022 Latest Caselaw 144 Bom
Judgement Date : 4 January, 2022

Bombay High Court

Idris Rajaram Morya vs The State Of Maharashtra on 4 January, 2022

Bench: S.S. Shinde, N. R. Borkar

                                                                   902-cri.apeal-730-17.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally
         signed by
                                   CRIMINAL APPELLATE JURISDICTION
                                        APPEAL NO.730 OF 2017
         DINESH
DINESH   SADANAND
SADANAND SHERLA

                                                WITH
SHERLA   Date:
         2022.01.04
         18:21:43
         +0500
                                 INTERIM APPLICATION NO. 1419 OF 2021

                      Idris R. Morya                              ... Appellant
                            V/s.
                      The State of Maharashtra                    ... Respondent.

                                               ----------------
                      Mr. Prosper D'Souza, Appointed Advocate for the Appellant.
                      Mr. Sooraj S. Hulke, APP for the Respondent - State.
                                               ----------------

                                      CORAM   :   S.S. SHINDE &
                                                  N.R. BORKAR, JJ.

DATE : JANUARY 04, 2022.

P.C.

1] Heard learned counsel appearing for the appellant and

learned APP at length.

2] Arguments are concluded.

3] Reserved for judgment.




                             (N.R. BORKAR, J.)           (S.S. SHINDE, J.)




                      Dinesh Sherla                                                           1/1