Rafiq Mohammad Unnijan Sayyed vs The State Of Maharashtra
2023 Latest Caselaw 1250 Bom

                                     DAE                                                 33-WP-601-2018.doc

                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                   CRIMINAL APPELLATE JURISDICTION

                                               CRIMINAL WRIT PETITION NO. 601 OF 2018

                                Rafiq Mohammad Unnijan Sayyed                      ...Petitioner
                                      Versus
                                The State Of Maharashtra                           ...Respondent

                                Mr. Harshad Sathe appointed for Petitioner.
                                Mrs. S. D. Shinde, APP for Respondent-State.


                                                                 CORAM : A. S. GADKARI AND
                                                                         PRAKASH D.NAIK, JJ.

DATE : 6th FEBRUARY, 2023.

P.C.:-

1. Learned APP is directed to produce on record copy of

Judgment and Order passed by trial Court and the Judgment of this Court Digitally signed by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date:

2023.02.09 14:24:31 +0530

on the next date of hearing to appreciate the pleadings from the affidavit

dated 4th January 2023.

2. At her request, stand over to 20th February 2023.

(PRAKASH D. NAIK, J.) (A. S. GADKARI, J.)