Arvind Hanumant Gole vs Mohammed Iqbal Abdul Hamid Memon ...
2022 Latest Caselaw 11444 Bom

Citation : 2022 Latest Caselaw 11444 Bom
Judgement Date : 10 November, 2022

Bombay High Court

Arvind Hanumant Gole vs Mohammed Iqbal Abdul Hamid Memon ... on 10 November, 2022

Bench: Amit Borkar

TAUSEEF                    Tauseef Farooqui                                   08-WP.850.2022.doc
LAIQUEE
FAROOQUI
Digitally signed by
TAUSEEF LAIQUEE
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
FAROOQUI
Date: 2022.11.11
                                       CRIMINAL APPELLATE JURISDICTION
10:34:35 +0530

                                      CRIMINAL WRIT PETITION NO.850 OF 2022
                                                      WITH
                                      CRIMINAL WRIT PETITION NO.846 OF 2022

                      Arvind Hanumant Gole                                   ...Petitioner
                           V/s.
                      Mohammed Iqbal Abdul Hamid Memon & Anr.                ...Respondents

                                                         *****
                      Ms. Pooja Mishra i/by Mr. Devendra Mishra for Petitioner.
                      Mr. A. R. Patil for Respondent No.2 (State).
                      Mr. Osman A. Chishty i/by Mr. Irfan Shaikh for Respondent No.1.
                                                       *****
                                                  CORAM    :       AMIT BORKAR, J.

                                                  DATE         :   NOVEMBER 10, 2022

                      P.C.:

1. In view of Judgment of Apex Court reported in case of Shamsher Singh Verma Vs. State of Haryana, 2016 (15) SCC 485, there is no case for grant of ad-interim relief.

2. Stand over to 12th December 2022.

(AMIT BORKAR, J.)