Riyaz Vali Mohammed Shaikh vs The State Of Maharashtra
2024 Latest Caselaw 14334 Bom

Bombay High Court

Riyaz Vali Mohammed Shaikh vs The State Of Maharashtra on 6 May, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

            ssm                                                            32-ia1747.2024.doc

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                    CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 1747 OF 2024

                                                    IN

                                     CRIMINAL APPEAL NO. 568 OF 2017

       Riyaz Vali Mohammed Shaikh                                 .....Applicant

                 Vs.

       The State Of Maharashtra                                   .....Respondent

       Adv. Asirul Shaikh for the Applicant.
       Mr. Ajay Patil APP, for the Respondent-State.

                                               CORAM :       A. S. GADKARI AND
                                                             SHYAM C. CHANDAK, JJ.

                                                 DATE :      6th MAY, 2024.

       P.C.:-

       1)                   Leave to amend to annex impugned Judgment and Order, so

also the notes of evidence, granted. Amendment be carried out within a

period of four weeks from today.

2) Stand over to 24th June, 2024.

                   (SHYAM C. CHANDAK, J.)                        (A.S. GADKARI, J.)


SANJIV    by SANJIV
          SHARNAPPA
SHARNAPPA MASHALKAR

MASHALKAR Date: 2024.05.08 17:54:30 +0530