Rahmeen Rafiq Charania vs State Of Maharashtra
2023 Latest Caselaw 6787 Bom

                                                                                Board Sr.No.:-9

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

          CRIMINAL BAIL APPLN. NO. 1059 OF 2022

 Rahmeen Rafiq Charania                                  ....APPLICANT
            V/S
 Union Of India                                       ....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 2221 OF 2023 In Criminal Bail Appln. 1059 OF 2022

Rahmeen Rafiq Charania ....PETITIONER V/S State Of Maharashtra ....RESPONDENT

Mr. Tarak Sayyed i/by Durgesh Jaiswal Advocate for the Applicant.

Mr. Shreeram Shirsat, Advocate for the Respondent/NCB. Mr. R. M. Pethe, APP for the State

CORAM : HON'BLE SMT. JUSTICE ANUJA PRABHUDESSAI J DATE : 10th July, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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