Munib Iqbal Memon vs State Of Maharashtra
2024 Latest Caselaw 24611 Bom

Bombay High Court

Munib Iqbal Memon vs State Of Maharashtra on 21 August, 2024

Bench: R.P. Mohite-Dere, Sharmila U. Deshmukh

                                                                                Board Sr.No.:-1

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

                    CR. APPEAL NO. 491 OF 2024

 Munib Iqbal Memon                                      ....APPELLANT
            V/S
 State Of Maharashtra                                 ....RESPONDENT

Mr. Mubin Solkar a/w Ms. Tahera Qureshi a/w Mr. Tahir Hussain a/w Mr. Anas Shaikh for Appellant Mr. Vaibhav Bagade, Spl P.P. a/w Mrs. Kranti T. Hiwrale, APP for Respondent-State

CORAM : HON'BLE JUSTICE REVATI MOHITE DERE & HON'BLE JUSTICE SHARMILA U. DESHMUKH, JJ DATE : 21st August, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )