The State Of Maharashtra vs Saquib Abdul Hamid Nachan And Ors
2022 Latest Caselaw 292 Bom

            Digitally signed by
LAXMIKANT   LAXMIKANT
GOPAL       GOPAL CHANDAN
CHANDAN     Date: 2022.01.07
            17:32:52 +0530
                                                                                         (912) ALS-82.18.odt




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                         APPLICATION FOR LEAVE TO APPEAL (STATE) NO.82 OF 2018

              The State of Maharashtra                                             : Appellant.
                    Versus
              Saquib Abdul Hamid Nachan and ors.                                   : Respondents.

Mr. S S Hulke, APP for the Appellant.

Ms. Tahera Qureshi for Respondent Nos.2, 4 and 6.

                                                  CORAM :     S. S. SHINDE,
                                                              N. R. BORKAR, JJ
                                                  DATE   :    07th JANUARY 2022
              P.C.

              1                   Mr.   S.   S.    Hulke,    the   learned   APP     appearing      for     the

Appellant/State, informs this Court that Ms. Rohini Salian is appearing for the

Appellant/State, however, she is not keeping well. He therefore prays for time.

2. The learned counsel appearing for the contesting Respondents

submits that this Appeal may be tagged for hearing with the Criminal Appeal

No.281 of 2016 and connected Appeals thereto. She invites attention of this

Court to the order dated 21/02/2020 passed by this Court (Coram : S S Shinde

and V G Bisht, JJ) and submits that the Appeal numbers which are shown in

the said order are arising out of the same judgment and order which is the

subject matter of the present Appeal. Therefore, she prays that present Appeal

may be heard along with the said Appeals.

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                                                                (912) ALS-82.18.odt

3           Heard.

4           Leave granted.

5           Admit.

6           On admission, the learned counsel appearing for the Respondent

Nos.2, 4 and 6 waives service of notice on behalf of the said Respondents.

[N. R. BORKAR, J]                                       [S. S. SHINDE , J]




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