Shamma Salim Mulla vs The State Of Maharashtra
2022 Latest Caselaw 12423 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

         CRIMINAL BAIL APPLN. NO. 2806 OF 2021

 Shamma Salim Mulla                                        ....APPLICANT
             V/S
 The State Of Maharashtra                               ....RESPONDENT

WITH CRIMINAL BAIL APPLN. NO. 222 OF 2022

Javed Yasin Mulla ....APPLICANT V/S State Of Maharashtra ....RESPONDENT

WITH CRIMINAL BAIL APPLN. NO. 667 OF 2022

Shridhar Shivaji Kamble And Anr ....APPLICANT V/S The State Of Maharashtra ....RESPONDENT

Mr. Ramesh L. Majgaonkar Adv. for Applicant in BA/2806/2021 Mr. Hassnain Kazi a/w Ms. Shraddha Vavhal Adv. for Applicant in BA/222/2022 Mr. Ibrahim Vakil a/w Mr. Khalid Azmi Adv. for Applicant in BA/667/2022 Ms. P. P. Shinde, APP for Respondent - State

CORAM : HON'BLE SHRI JUSTICE N. R. BORKAR J DATE : 30th November, 2022

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P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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