Shahnawaz Aslam Khan vs The State Of Maharashtra
2022 Latest Caselaw 9257 Bom

                                 1/1                      17 BA-1752-21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION
                   BAIL APPLICATION NO.1752 OF 2021


Shahanawaz Aslam Khan                        ..     Applicant

                       Versus

The State of Maharashtra                     ..     Respondent


                                       ...
None for the Applicant.
Mr.S.H.Yadav, A.P.P. for the State/Respondent.
PSI N.K.Ghadge, attached to Mahim Police Station, present.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 14th SEPTEMBER, 2022

P.C:-

1. None for the applicant.

Even on the last date of hearing, none represented the applicant.

2. Learned A.P.P. states that the applicant is convicted by the Special Judge under the POCSO Act by a judgment dated 05/04/2022.

3. In the wake of the above, the application is disposed off as infructuous.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar