Zuber Harun Shaikh vs The State Of Maharashtra
2024 Latest Caselaw 1204 Bom

Bombay High Court

Zuber Harun Shaikh vs The State Of Maharashtra on 17 January, 2024

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

2024:BHC-AS:2547

        sg                                                                           9.ba3583-21.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                 CRIMINAL APPELLATE JURISDICTION

                                     BAIL APPLICATION NO.3583 OF 2021

             Zuber Harun Shaikh                              ....Applicant
                  vs.
             The State of Maharashtra                        ...Respondent
                                                      ....
             None for the Applicant.

             Mr. M.G. Patil, APP, for State/Respondent.
                                                ....
                                CORAM : PRITHVIRAJ K. CHAVAN, J.

                                         DATE     : 17th JANUARY, 2024

             P.C. :

             1.              None for the applicant.

2. Copies were not served. Application is not accompanied with certified copy of the judgment of the trial court.

3. Application stands dismissed.

(PRITHVIRAJ K. CHAVAN, J.)