Papu @ Rizwan Mohammad Shaikh vs The State Of Maharashtra
2022 Latest Caselaw 294 Bom

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                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION


                                 INTERIM APPLICATION NO.2956 OF 2021
                                                 IN
                                   CRIMINAL APPEAL NO.174 OF 2019


                      Pappu @ Rizwan Mohammad Shaikh                    .. Applicant/
                                                                    (Orig. Accused no.1)
                               Versus
                      State of Maharashtra                                .. Respondent

                                                    ......
                      None for the Applicant/Appellant.
                      Mr.S.H. Yadav, APP for the Respondent - State.
                                                    ......

                                                      CORAM : PRAKASH D. NAIK, J.

DATED : JANUARY 7, 2022.

P.C. :

Office note indicate that the advocate for the

appellant has not supplied spare copy, and, hence, notice could

not be issued to respondent no.2 in Appeal. Spare copy be

supplied within two weeks from today. Notice be issued to

respondent no.2 on receipt of spare copy, returnable on 4 th Digitally signed by February, 2022. The appellant has fled Interim Application RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date: No.2956 of 2021, through jail requesting for copy of the paper 2022.01.11 12:32:27 +0530 book with judgment. The appellant is represented by the

advocate. He shall do the needful.

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2     Interim Application No.2956 of 2021, stands disposed

of.



                            (PRAKASH D. NAIK, J.)