Hasan Sharfu Shaikh @ Hasan ... vs The State Of Maharashtra
2023 Latest Caselaw 4995 Bom

2023:BHC-AS:14850
              P.H. Jayani                                         38 BA1992.2021.doc

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                                       BAIL APPLICATION NO. 1992 OF 2021

              Mr. Hasan Sharfu Shaikh @ Hasan
              Sarfuddin Shaikh                                         .... Applicant
                         v/s.
              The State of Maharashtra                                 .... Respondent

                                                     WITH
                                     INTERIM APPLICATION NO. 205 OF 2022
                                                      IN
                                       BAIL APPLICATION NO. 1992 OF 2021

              Mrs. Sakina Shaikh                                       .... Intervenor

              In the matter between :-
              Mr. Hasan Sharfu Shaikh @ Hasan
              Sarfuddin Shaikh                                         .... Applicant
                         v/s.
              The State of Maharashtra                                 .... Respondent


              None for the Applicant.
              Mr. R.M. Pethe, APP for the State.

                                                  CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 05th JUNE, 2023.

P. C. :-

. None present for the Applicant. Learned APP, under instructions

states that the trial has been completed and that the matter is listed for

judgment on 06/06/2023.

2. Considering the above facts and circumstances, I am not inclined

P.H. Jayani 38 BA1992.2021.doc

to entertain this application at this stage. Hence, the Bail Application

stands disposed of. Interim Application stands disposed of in view of

disposal of the Bail Application.

(SMT. ANUJA PRABHUDESSAI, J.)