Aliasger Alias Salim Bootwala vs Faisal Abdul Wahid And Anr
2022 Latest Caselaw 6637 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.07.15
             14:35:50 +0530




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                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                            CRIMINAL APPLICATION NO.361 OF 2019


                                   Aliasger @ Salim Bootwala                   ]    ...         Applicant

                                              Vs.

                                   Faisal Abdul Wahid & Anr.                   ]   ...         Respondents

                                                             ...
                                   Mr. M.M. Khokhawala with Megha Pwalkar for the applicant.

                                   Ms. Rutuja Ambekar, A.P.P. for the State.
                                                                 ...

                                                    CORAM : SMT. BHARATI DANGRE, J.

                                                    DATED       : 13TH JULY, 2022.

                                   P.C.:-

1. Heard learned counsel for the applicant and perused the impugned judgment and order dated 16/08/2019 passed by the Metropolitan Magistrate at Andheri, Mumbai, acquitting the accused of the charges levelled against him.

2. Leave granted.

                                   AJN
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3.    Admit.

4. Notice be issued to the respondents, making it returnable on 07/09/2022.

5. Learned A.P.P. waives service of notice on behalf of respondent No.2.

[SMT. BHARATI DANGRE, J.]

AJN