Bilal Bashid Shaikh vs State Of Maharashtra And Anr
2022 Latest Caselaw 7432 Bom

Citation : 2022 Latest Caselaw 7432 Bom
Judgement Date : 29 July, 2022

Bombay High Court

Bilal Bashid Shaikh vs State Of Maharashtra And Anr on 29 July, 2022

Bench: Nitin Jamdar, N. R. Borkar

SMITA       Digitally signed by SMITA
            JOHNSON GONSALVES
JOHNSON     Date: 2022.07.30
GONSALVES   10:37:22 +0530




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                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                   CRIMINAL APPELLATE JURISDICTION

                                                     WRIT PETITION NO.4721 OF 2021

                                    Bilal Bashid Shaikh                              ..    Petitioner
                                           v/s.
                                    The State of Maharashtra & Anr.                  ..    Respondents
                                                                       ....
                                    Mr. Rupesh Jaiswal, for the Petitioner.

                                    Mr. K.V. Saste, APP, for State.
                                                                        ....
                                                                      CORAM: NITIN JAMDAR &
                                                                             N.R. BORKAR, JJ.

DATE : 29 JULY 2022.

P.C:-

The learned Counsel for the Petitioner seeks leave to place the judgment of the trial court and appellate court on record.

2. Leave to amend is granted. Amendment to be carried out before the next date.

3. Stand over to 12 August 2022.

(N.R. BORKAR, J.) (NITIN JAMDAR, J.)

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