Faiyaz Ahmed Irshad Qureshi vs State Of Maharashtra And Anr
2023 Latest Caselaw 9642 Bom

                                                                                  5-APEAL-710-2023.doc


                               Shailaja


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                             CRIMINAL APPEAL NO.710 OF 2023
                                                          a/w
                                          INTERIM APPLICATION NO.2264 OF 2023
                                                          IN
                                             CRIMINAL APPEAL NO.710 OF 2023

                               Faiyaz Ahmed Irshad Qureshi             ]    Appellant
                                     vs.
                               The State of Maharashtra and another ]       Respondents
                                                              .....
                               Ms. Misbah Solkar i/b Mr. Amin Solkar, for Appellant.

                               Ms. G.P. Mulekar, A.P.P, for Respondent No.1-State.

                               Ms. Lakshmi Raman, Appointed Advocate, for Respondent No.2.
                                                           .....
                                                   CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 13th September, 2023. P.C.

1. Learned Counsel for the appellant seeks time to furnish copy

of the impugned judgment and order.

2. List on 27th September, 2023.

[PRITHVIRAJ K. CHAVAN, J.]

Signed by: Shailaja Halkude Designation: PA To Honourable Judge 1 of 1 Date: 15/09/2023 12:16:22