Steve Alias Lisban John Miranda vs State Of Maharashtra And Anr
2024 Latest Caselaw 24387 Bom

Bombay High Court

Steve Alias Lisban John Miranda vs State Of Maharashtra And Anr on 19 August, 2024

Author: Prithviraj K. Chavan

Bench: Revati Mohite Dere, Prithviraj K. Chavan

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PATHAN    2024.08.20                                                                46-IA-2432-2024.doc
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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                        INTERIM APPLICATION NO. 2432 OF 2024
                                              (For De-freezing of Account)
                                                           IN
                                          CRIMINAL APPEAL NO. 937 OF 2014


                     Steve Alias Lisban John Miranda                 ... Applicant
                                   Versus
                     The State of Maharashtra & Anr.                 ... Respondents

                     Mr. Saurabh Butala i/b Mr. Meghashyam K. Kocharekar for the
                     Applicant

                     Mrs. P. P. Shinde, A.P.P for the Respondent No.1-State

                     None for the Respondent No. 2


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

MONDAY, 19th AUGUST 2024 P.C :

1 Learned counsel for the applicant seeks time to

produce the judgment and order passed by this Court.

2 Stand over to 2nd September 2024.

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