Mohammed Yasin Mohammed Akbar Khan vs The Senior Inspector Of Police And Anr
2024 Latest Caselaw 23344 Bom

Bombay High Court

Mohammed Yasin Mohammed Akbar Khan vs The Senior Inspector Of Police And Anr on 8 August, 2024

Author: Prithviraj K. Chavan

Bench: Revati Mohite Dere, Prithviraj K. Chavan

2024:BHC-AS:31834-DB                                                    25-IA-2803-2024.doc


                 Shailaja


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO.2803 OF 2024
                                                      IN
                                        CRIMINAL APPEAL NO.541 OF 2004



                 Mohammed Yasin Mohammed                       ]
                 Akbar Khan                                    ]       Applicant
                      vs.
                 The Senior Inspector of Police                ]
                 and another                                   ]       Respondents

                                               .....

Ms. Riya Mane i/b Mr. Rahul Arote, for Applicant.

Ms. P.P. Shinde, A.P.P, for Respondents-State.

.....

CORAM : REVATI MOHITE DERE & PRITHVIRAJ K. CHAVAN, J.J.

DATE : 8th August, 2024.

P.C:

1. By this Interim Application, the applicant seeks to file a

separate appeal challenging the judgment and order dated 13 th

January, 2024 passed by the learned Sessions Judge, Mumbai in

Sessions Case No.1195 of 1992 in terms of Practice Note No.53 of

the Appellate Side Rules, High Court, Bombay.

    SHAILAJA     Digitally signed by SHAILAJA                                             1 of 2
                 SHRIKANT HALKUDE
    SHRIKANT     Date: 2024.08.09 17:34:19
    HALKUDE      +0530



                                                   25-IA-2803-2024.doc

2. For the reasons set out in the application, application is

allowed and the applicant is permitted to file a separate appeal in

terms of Practice Note No.53 of the Appellate Side Rules, High

Court, Bombay.

3. Application is disposed of.

[PRITHVIRAJ K. CHAVAN, J.] [REVATI MOHITE DERE, J.]

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