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Zainab Hamza Shaikh vs State Of Maharashtra And Ors
2022 Latest Caselaw 11447 Bom

Citation : 2022 Latest Caselaw 11447 Bom
Judgement Date : 10 November, 2022

Bombay High Court

Zainab Hamza Shaikh vs State Of Maharashtra And Ors on 10 November, 2022

Bench: Amit Borkar

                      Tauseef Farooqui                                     25-REVN.158.2022.doc
TAUSEEF
LAIQUEE
FAROOQUI                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
Digitally signed by
TAUSEEF LAIQUEE
FAROOQUI
Date: 2022.11.11
14:34:25 +0530
                              CRIMINAL REVISION APPLICATION NO.158 OF 2022

                      Zainab Hamza Shaikh                               ...Applicant
                            V/s.
                      State of Maharashtra & Ors.                       ...Respondents

                                                 WITH
                              CRIMINAL REVISION APPLICATION NO.124 OF 2022

                                                       *****
                      Mr. A. M. Shaikh I/by Ms. Bhavana Punalekar for Applicant.
                      Mr. A. R. Patil for Respondent No.1 (State).
                      Ms. Shehzad Naqvi a/w Ms. Sana A. Samad for Respondent No.2
                      in REVN/158/2022 and for Applicant in REVN/124/2022.
                                                     *****
                                                CORAM    :       AMIT BORKAR, J.

                                                DATE         :   NOVEMBER 10, 2022

                      P.C.:

1. The applicant and respondents shall file Affidavit in terms of Judgment of Apex Court in the case of Rajnesh Vs. Neha & Anr. reported in (2021 (2) SCC 324).

2. Stand over to 9th December 2022.

(AMIT BORKAR, J.)