Kurban Ali @ Irfan Kasamali vs The State Of Maharashtra
2022 Latest Caselaw 2335 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
      CRIMINAL BAIL APPLICATION NO. 2948 OF 2021

Kurban Ali @ Irfan Kasamali                   .. Applicant
     Versus
The State of Maharashtra                      .. Respondent

                               ...
Mr.V.R. Kasle with J.A. Shankhala for the applicant.
Mr.S.H. Yadav, APP for the State.

                   CORAM: BHARATI DANGRE, J.

DATED : 8th MARCH, 2022

P.C:-

1 The learned counsel has placed reliance upon the operative portion of the judgment in Criminal Appeal No.25 of 2018, which reflect that some of the appellants are acquitted of the offence with which they are charged. 2 Pet the counsel for the applicant place on record a copy of the judgment dated 24th February 2022. 3 The learned APP shall obtain instructions as regards the same and offer an explanation as to for what reason the present applicant is not tried along with the other accused.

SMT. BHARATI DANGRE, J

Tilak