Aniqah Sarwat Ehtesham Husain Khan vs The State Of Maharashtra
2024 Latest Caselaw 2067 Bom

Bombay High Court

Aniqah Sarwat Ehtesham Husain Khan vs The State Of Maharashtra on 23 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

                                                                     10-WP-618-2020.doc




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL WRIT PETITION NO. 618 OF 2020

 Aniqah Sarwat Ehtesham Husain Khan                          ...Petitioner
           Versus
 The State Of Maharashtra                                    ...Respondent
                                          ....
 Mr. Yogesh Patil, Advocate for the Petitioner.
 Mr Y.Y. Dabake, APP for the Respondent - State.
 PSI, Kambli, Agripada Police Station.


                                CORAM            :     PRAKASH D. NAIK, J.

DATE : 23rd JANUARY, 2024.

P.C.:

1. Heard both the sides.

2. The Petition was heard substantially. Learned APP seeks

time to place on record certain Judgments.

3. Stand over to 24th January, 2024. 'High on Board'.

(PRAKASH D. NAIK, J.)

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