Shaikh Afsar Jumman vs Sayyad Naeem Syed Qyadeer
2024 Latest Caselaw 14333 Bom

Bombay High Court

Shaikh Afsar Jumman vs Sayyad Naeem Syed Qyadeer on 6 May, 2024

                                              1                          73 revn.119.24.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           BENCH AT AURANGABAD.
                73 CRIMINAL REVISION APPLICATION NO. 119 OF 2024

                              SHAIKH AFSAR JUMMAN
                                    VERSUS
                           SAYYAD NAEEM SYED QYADEER
                                           ...
      Advocate for Applicant : Mr. Deepak S. Manorkar.
                                           ...


                                       CORAM : SANJAY A. DESHMUKH, J.

                                       DATE       :   06th May, 2024.

      P.C.:

      1       Heard.


      2       Issue notice to the respondent, returnable on 21st June, 2024.


      3       The learned counsel for applicant prayed for interim relief.


      4       Considering the facts and circumstances of the case, on

depositing 50% amount of compensation by the applicant within two

weeks from today in the Trial Court, the implementation and execution

of the impugned judgment and order dated 03 rd April, 2024 passed by

learned Additional Sessions Judge, Chhatrapati Sambhajinagar in

Criminal Appeal No.121 of 2023, is stayed.

[ SANJAY A. DESHMUKH, J. ] nga