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Mohammad Naved @ Gabya Mohammad ... vs State Of Mah. Thr. Its Secretary ...
2023 Latest Caselaw 722 Bom

Citation : 2023 Latest Caselaw 722 Bom
Judgement Date : 19 January, 2023

Bombay High Court
Mohammad Naved @ Gabya Mohammad ... vs State Of Mah. Thr. Its Secretary ... on 19 January, 2023
Bench: Vinay Joshi, Valmiki Sa Menezes
                                                              1/1                          9.wp18.2023

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH : NAGPUR

                                  CRIMINAL WRIT PETITION NO. 18 OF 2023
            Shri Mohammad Naved @ Gabya Mohammad Abdul Kadir Vs. State of Maharashtra,
                   Thru. Its Secretary, Home Department, Mantralaya, Mumbai and anr.
           ----------------------------------------------------------------------------------------------
           Office notes, Office Memoranda of
           Coram, appearances, Court's orders                                 Court's or Judge's Orders.
           or directions and Registrar's orders.
           ----------------------------------------------------------------------------------------------
                                       Mr. K.S. Dhoble, Advocate for petitioner.
                                       Ms. Nandita Tripathi, APP for respondent Nos.1 &
                                       2/State.
                                                     CORAM          : VINAY JOSHI, AND
                                                                      VALMIKI SA MENEZES, JJ.
                                                     DATE           : 19.01.2023.

                                                     Heard.

2. The petitioner was convicted in total seven criminal cases by virtue of different judgments and orders. The petitioner seeks directions of this Court that all sentences shall be made concurrent. According to the petitioner, he has already served the entire sentence and therefore, entitle for relief.

3. Issue notice to the respondents, returnable on 31.01.2023.

4. Mr. Khan, learned APP waives service of notice on behalf of respondent Nos.1 & 2.

Signed By:PRITY S GABHANE Reason:

Location:

JUDGE JUDGE Signing Date:20.01.2023 11:46

Prity

 
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