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Subhan Usman Shaikh vs The State Of Maharashtra
2022 Latest Caselaw 2129 Bom

Citation : 2022 Latest Caselaw 2129 Bom
Judgement Date : 1 March, 2022

Bombay High Court
Subhan Usman Shaikh vs The State Of Maharashtra on 1 March, 2022
Bench: S.S. Shinde, N. R. Borkar
                                                                        1/1                  11-Apeal-1286-2019.doc




                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION

                                                      CRIMINAL APPEAL NO. 1286 OF 2019
                                                                   WITH
                                                    INTERIM APPLICATION NO. 1507 OF 2021
                                                                    AND
                                                    INTERIM APPLICATION NO. 1508 OF 2021
                                                                     IN
                                                      CRIMINAL APPEAL NO. 1286 OF 2019

                                Subhan Usman Shaikh                               ...Appellant/Applicant

                                         Versus

                                The State of Maharashtra                          ...Respondent
                                                                     ...
                                Ms. Payoshi Roy i/by Dr. Yug Mohit Chaudhry for the appellant/applicant.
                                Mr. S. S. Hulke, APP for the Respondent/State.
                                                                     ...

                                                             CORAM : S. S. SHINDE &
             Digitally signed
             by
             DNYANESHWAR
DNYANESHWAR ASHOK ETHAPE


                                                                     N. R. BORKAR, JJ.

ASHOK ETHAPE Date:

2022.03.01 14:45:55 +0530

DATE : 1st MARCH, 2022.

P.C.:

1. Heard Ms. Payoshi Roy, the learned counsel appearing for the

appellant/applicant and Mr. S. S. Hulke, APP for the Respondent/State at

length.

2. Arguments are concluded.

3. Reserved for judgment.

(N. R. BORKAR, J.) (S. S. SHINDE, J.)

Dnyaneshwar Ethape, PA

 
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