State Of Mah. Thr. Pso, Ps, Wani, ... vs Niyaz Ahemad Muktyar Ahemad ...
2022 Latest Caselaw 5686 Bom

                                                                     23 Appeal-272-2022.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
             CRIMINAL APPLICATION (APPA) NO.272 OF 2022
   (State of Maharashtra .Vs. Niyaz Ahemad Muktyar Ahemad Siddique)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                     Court's or Judge's order
and Registrar's orders.
                   Shri. S. M. Ghodeswar, APP for Applicant/Appellant/State.
                   Shri. M. V. Rai, Advocate for Respondent.

                  CORAM : AVINASH G. GHAROTE, J.

DATE : 21st JUNE, 2022.

. Heard Mr. Ghodeswar, learned Additional Public Prosecutor for Appellant/State.

2. Admit.

3. Call Record and Proceedings.

4. Mr. Rai, learned Counsel waives notice for Respondent on merit.

5. To be heard alongwith Appeal No.393 of 2020 filed by the Respondent against the same judgment.

                                                                       JUDGE




                Tambe
                                       Digitally signed by
                        ASHISH         ASHISH ASHOKRAO
                        ASHOKRAO       TAMBE
                                       Date: 2022.06.22
                        TAMBE          16:43:07 +0530