Anisa Akbar Ansari vs The State Of Maharashtra And Anr
2024 Latest Caselaw 50 Bom

Bombay High Court

Anisa Akbar Ansari vs The State Of Maharashtra And Anr on 2 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

                                                                                              1-REVN-314-2022.doc




                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL REVISION APPLICATION NO. 314 OF 2022

                                Anisa Akbar Ansari                                     ...Applicant
                                      Versus
                                The State Of Maharashtra And Anr.                      ...Respondents
                                                                ....
                                Mr. Amrut Joshi a/w Adv. Yazad i/by Mr. Shashank Mishra, Advocate
                                for the Applicant.
                                Adv. Meenaz a/w Mr. Zeeshan S., Mr. Abdullah Maknojia i/by Mr.
                                Rajendra Rathod, Advocate for Respondent No.2.
                                Mr. Arfan Sait, APP for Respondent-State.

                                                                       ....
                                                                   CORAM       : PRAKASH D. NAIK, J.

DATE : 2nd JANUARY, 2024.

P.C.:

1. The praecipe is filed for taking up the matter for final

hearing.

2. The complainant is aged around 93 years. The Revision

Application is challenging the Judgment of conviction for an

SUNNY ANKUSHRAO ANKUSHRAO THOTE THOTE Date: 2024.01.03 10:35:13 +0530 offence under Section 138 of Negotiable Instruments Act.

3. The matter to be added 'high on final hearing board' on

15th January, 2024.

(PRAKASH D. NAIK, J.)

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