Mohd. Arshad Mohd. Tahir Shaikh vs The State Of Maharashtra And Anr
2022 Latest Caselaw 5184 Bom

            Digitally signed by
LAXMIKANT   LAXMIKANT
GOPAL       GOPAL CHANDAN
            Date: 2022.06.09
CHANDAN     10:02:24 +0530
                                                                                      (76) wp-4230.21.odt




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL WRIT PETITION NO.4230 OF 2021

              Mohd. Arshad Mohd. Tahir Shaikh                                  : Petitioner.
                    Versus
              State of Maharashtra & ors.                                      : Respondents.

Mr. Milan Desai i/by Ms. Saeeda Shaikh for the Petitioner. Mr. K V Saste, APP for the Respondent/State.

                                              CORAM :      S. S. SHINDE,
                                                           MILIND N. JADHAV, JJ
                                              DATE     :   08th June 2022
              P.C.

              1                   Heard the learned counsel for the parties.

              2                   The learned APP for the Respondent/State has tendered across the

bar the report dated 10/05/2022 prepared by the Superintendent, Kolhapur

Central Prison, Kalamba in respect of the Petitioner. The same is taken on

record and marked as "X" for identification. The copy of the said report be

given to the learned counsel appearing for the Petitioner. The learned APP shall

take instructions in respect of the Petitioner's case and the judgment dated

04/08/2021 passed in Criminal Writ Petition No.4619 of 2019 in respect of co-

accused. Stand over to 13th June 2022.

              [MILIND N. JADHAV, J]                                            [S. S. SHINDE , J]




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