Samsher Nawazali @ Abbas Niwas Shah vs The State Of Maharashtra
2024 Latest Caselaw 24653 Bom

Bombay High Court

Samsher Nawazali @ Abbas Niwas Shah vs The State Of Maharashtra on 22 August, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                                Board Sr.No.:-1

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

                    CR. APPEAL NO. 887 OF 2017

 Samsher Nawazali @ Abbas Niwas Shah                    ....APPELLANT
             V/S
 The State Of Maharashtra                             ....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 1024 OF 2024 In Cr. Appeal 887 OF 2017

Samsher Nawazali Alias Abbas Niwas Shah ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

Adv. Sandeep Karnik for the Appellant. Mr. J. P. Yagnik, APP for the Respondent - State.

CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE & HON'BLE JUSTICE SMT MANJUSHA AJAY DESHPANDE, JJ DATE : 22nd August, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )