Samir Karimoddin Shaikh vs The State Of Maharashtra
2023 Latest Caselaw 3244 Bom

                                                                      Board Sr.No.:-28

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

                    CR. APPEAL NO. 796 OF 2010

 Imran Abdul Azij Shaikh                       ....APPELLANT
            V/S
 State Of Maharashtra                        ....RESPONDENT

WITH CR. APPLICATION IN APPEAL NO. 1247 OF 2012 In Cr. Appeal 801 OF 2010

Imran Sayyad Yunus Sayyad ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 22 OF 2011

Samir Karimoddin Shaikh ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 29 OF 2011

Ayetesham Rafiq Ahmad Momin ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH

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CR. APPEAL NO. 801 OF 2010

Imran Sayyad Yunus Sayyad ....APPELLANT V/S State Of Maharashtra ....RESPONDENT

Mr. Chetan Agrawal for Appellant in APEAL/796/2010. Mr. Ashish Raghuwanshi for Appellant in APEAL/801/2010. Mr. Aniket Vagal for Appellant in APEAL/29/2011. Ms. P. N. Dabholkar, APP for State.

CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 30th March, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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