Sandhya Prafulla Patil vs The State Of Maharashtra
2022 Latest Caselaw 10321 Bom

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

                    CR. APPEAL NO. 266 OF 2020

 Gulam Rasool Nathu Shaikh                            ....APPELLANT
             V/S
 The State Of Maharashtra                           ....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 645 OF 2020 In Cr. Appeal 266 OF 2020

Gulam Rasool Nathu Shaikh ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 777 OF 2020 In Cr. Appeal 266 OF 2020

Sandhya Prafulla Patil ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

Mr. Aabad Ponda, Senior Adv. a/w Mr. Mohsin Khan i/by Mr. Aiqan Zakir Memon Adv. for Applicant Mr. Raju D. Suryawanshi Adv. for Applicant in IA-777/2020 Ms. A. S. Pai, PP for Respondent - State

CORAM : HON'BLE SHRI JUSTICE PRASANNA B.

VARALE & HON'BLE SHRI JUSTICE N. R. BORKAR, JJ

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DATE : 6th October, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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