Shaikh Manjoor Shaikh Khajamiya vs The State Of Maharashtra And ...
2023 Latest Caselaw 6778 Bom

                                                          Cri.W.P. No.1785/2022
                                       :: 1 ::


             IN THE HIGH COURT OF JUDICATURE OF BOMBAY

                               BENCH AT AURANGABAD


               CRIMINAL WRIT PETITION NO.1785 OF 2022



 Shaikh Manjoor Shaikh Khajamiya                   ... PETITIONER

             VERSUS

 The State of Maharashtra & ors.                   ... RESPONDENTS

                                  .......
 Mr. Ashraf Patel, Advocate holding for
 Mr. Abid R. Shaikh, advocate for petitioner
 Mr. N.T. Bhagat, A.P.P. for respondents
                                  .......

                           CORAM :     R.G. AVACHAT AND
                                       SANJAY A. DESHMUKH, JJ.

Date of reserving judgment : 5th July, 2023 Date of pronouncing judgment : 10th July, 2023

OPERATIVE ORDER :

For the reasons recorded separately, following order is

passed :

(i) The Criminal Writ Petition is allowed in terms of prayer

clauses (B) and (B-1).

(ii) The petitioner be released immediately if not required in

any other case.

Cri.W.P. No.1785/2022 :: 2 ::

(iii) Rule made absolute in above terms.

(SANJAY A. DESHMUKH, J.) (R.G. AVACHAT, J.)

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