Sabiya Begum Akbar vs The State Of Maharashtra
2024 Latest Caselaw 2622 Bom

Bombay High Court

Sabiya Begum Akbar vs The State Of Maharashtra on 29 January, 2024

         IN THE JUDICATURE OF HIGH COURT AT BOMBAY
                    BENCH AT AURANGABAD

              15 CRIMINAL APPEAL NO. 641 OF 2016
                             WITH
             CRIMINAL APPLICATION NO. 4477 OF 2016

                        SABIYA BEGUM AKBAR
                               VERSUS
            THE STATE OF MAHARASHTRA AND OTHERS
                                  .....
Advocate for Appellant : Mr. Patel Fayaz K.
APP for State i.e. Respondent No.1 in appeal and applicant in
application : Mr. N. D. Batule
Advocate for Respondent Nos. 2 and 3 in appeal : Mr. H. I. Pathan
                                  .....

                               CORAM : ABHAY S. WAGHWASE, J.

Dated : 29 January 2024 PER COURT :-

Today the matter was in admission category. However parties have advanced substantial arguments. Therefore, by consent of respective parties, the matter is reserved for Judgment.

( ABHAY S. WAGHWASE, J. )

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