Sayyed Mohamad Kassam vs The State Of Maharashtra
2024 Latest Caselaw 23091 Bom

Bombay High Court

Sayyed Mohamad Kassam vs The State Of Maharashtra on 7 August, 2024

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL REVISION APPLICATION NO.259 OF 2016


                 Sayyed Mohamad Kassam                                                   ....Applicant
                      V/S
                 The State of Maharashtra                                                ....Respondent
                                                       ________


                 Mr. Vinay Bhanushali with Mr. Sanmit Vaze for the Applicant.
                 Ms. Shilpa K. Gajare-Dhumal, APPfor Respondent/State.

                 Mr. Atul S. Chaudhari, PI, ACB Mumbai Unit, present in Court.
                                              __________

                                                       CORAM: SANDEEP V. MARNE, J.

DATE : 07 AUGUST 2024.

P.C.:

1 Arguments heard. Judgment reserved.

2 Interim order granted earlier to continue till the pronouncement of judgment.

(SANDEEP V. MARNE, J.)

SUDARSHAN RAJALINGAM RAJALINGAM KATKAM KATKAM Date:

2024.08.07 18:07:57 +0530