Citation : 2023 Latest Caselaw 2722 Bom
Judgement Date : 20 March, 2023
7-wp-457-2023.doc
Nikita
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.457 OF 2023
Mujeeb Zahoor Bamne & Ors. ... Petitioners
V/s.
State of Maharashtra & Anr. ... Respondents
Mr. Mithilesh Mishra i/b Agastya Desai for the
Petitioner.
Mr. A.R. Patil, APP for the State.
CORAM : AMIT BORKAR, J.
DATED : MARCH 20, 2023 P.C.:
1. Issue notice to respondent No.2, returnable on 17th April 2023.
2. In view of unreported judgment of this Court in criminal Writ Petition No.2264 of 2008 in Harish Khushalchand Chandak V. State of Maharashtra dated 28th April 2009, there shall be ad- interim relief in terms of prayer clause (d) for period till 17th April 2023.
(AMIT BORKAR, J.)
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