Javed Raza Shroff vs State Of Maharashtra
2024 Latest Caselaw 828 Bom

Bombay High Court

Javed Raza Shroff vs State Of Maharashtra on 12 January, 2024

Bench: Anuja Prabhudessai, N. R. Borkar

                                                                                Board Sr.No.:-34

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

             CR. WRIT PETITION NO. 1639 OF 2023

 Javed Raza Shroff                                       ....PETITIONER
             V/S
 State Of Maharashtra                                  ....RESPONDENT

Adv. Niranjan Mundargi a/w Ms. Keral Mehta i/b Y & A legal for Applicant Satish Muley a/w Mosin Naik adv for respondent no 2 Ms. Rutuja Ambekar - APP for the State

CORAM : HON'BLE SMT. JUSTICE ANUJA PRABHUDESSAI & HON'BLE SHRI JUSTICE N. R. BORKAR, JJ DATE : 12th January, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )