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Mehrunnisa Kadir Sheikh vs The State Of Maharashtra And Ors
2022 Latest Caselaw 842 Bom

Citation : 2022 Latest Caselaw 842 Bom
Judgement Date : 21 January, 2022

Bombay High Court
Mehrunnisa Kadir Sheikh vs The State Of Maharashtra And Ors on 21 January, 2022
Bench: R.P. Mohite-Dere
                                                                                 21. WP 1954-2019.doc
            Digitally signed
            by RUPALI
            RAJESH
RUPALI
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            WAKODIKAR
RAJESH
            Date:
WAKODIKAR   2022.01.24
            17:22:02
            +0530
                                       CRIMINAL APPELLATE JURISDICTION
                                   CRIMINAL WRIT PETITION NO. 1954 OF 2019


                         Mehrunnisa Kadir Sheikh                           ...Petitioner
                             Versus
                         The State of Maharashtra and Ors.                 ...Respondents


                         Ms. Payoshi Roy i/b Dr. Yug Mohit Chaudhry for the Petitioner.
                         Mr. Laxman Shahpur for the Respondent Nos.2 to 4.
                         Mr. H.S.Venegavkar for the Respondent No.5.
                         Mr. A.R.Patil, A.P.P for the Respondent-State.
                                                   CORAM : REVATI MOHITE DERE, J.

DATE : 21ST JANUARY, 2022 (Through Video Conferencing) P.C. :

1. Learned Counsel appearing for the respondent Nos.2 to 4 as

well as Mr. Venegavkar appearing for the respondent No.5 states that they

have received compilation of documents from the petitioner only today

morning. They seek time to go through the same.

2. Learned Counsel for the petitioner has also tendered a

compilation of documents on behalf of the petitioner as well as the

judgments on which, he proposes to rely. The said compilation is taken on

record.

Wakodikar 1/2

21. WP 1954-2019.doc

3. At the request of the learned Counsel for the respondents, stand

over to 11th February, 2022.

4. Interim relief, if any, to continue till the next date.

REVATI MOHITE DERE, J.

Wakodikar                                                                                2/2
 

 
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