H.K.Hirani vs The Central Bureau Of Investigationand ...
2023 Latest Caselaw 11948 Bom

Bombay High Court

H.K.Hirani vs The Central Bureau Of Investigationand ... on 30 November, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                             (1)453-1997.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION
                                   CRIMINAL APPEAL NO.453 OF 1997
                                                 WITH
                                   CRIMINAL APPEAL NO.464 OF 1997
                                                 WITH
                                   CRIMINAL APPEAL NO.466 OF 1997
                                                 WITH
                                   CRIMINAL APPEAL NO.465 OF 1997


            H.K. Hirani                                   ]       ..       Appellant
                    vs.
            Central Bureau of Investigation and Anr.      ]       ..       Respondents

Mr.H.K. Hirani, Appellant in person. Mr.Kamar Ali Shaikh i/b Hiten Venegavkar, for CBI. Mr.S.R. Agarkar, APP for the State.

CORAM : BHARATI DANGRE, J

DATE : 30th November, 2023.

P.C.

The Appellant in person as directed, has placed on record the written submissions, copy of which is served upon the learned counsel for the CBI Mr. Venegavkar.

Appeals are closed for Judgment.

[BHARATI DANGRE, J]