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Mohammad Naved @ Gabya Mohammad Abdul ... vs State Of Mah. Thr. Its Secretary Home ...
2026 Latest Caselaw 162 Bom

Citation : 2026 Latest Caselaw 162 Bom
Judgement Date : 8 January, 2026

[Cites 0, Cited by 0]

Bombay High Court

Mohammad Naved @ Gabya Mohammad Abdul ... vs State Of Mah. Thr. Its Secretary Home ... on 8 January, 2026

Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
3-CriWP-18-2023                                                                               1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                CRIMINAL WRIT PETITION NO. 18 OF 2023
    (Shri Mohammad Naved @ Gabya Mohammad Abdul Kadir Vs. State of Maharashtra & Anr.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                               Mr. R.L. Kadu, Counsel for the petitioner.
                               Mr. S.S. Doifode, A.P.P. for the respondents/State.
                                                      .....
                                              CORAM : ANIL L. PANSARE AND
                                                         NIVEDITA P. MEHTA, JJ.

JANUARY 8, 2026

On 26/11/2025, following order was passed :

"Parties shall go through the order dated 19/11/2025 passed by this Court in Criminal Writ Petition No. 55/2025 (Jitendrakumar Anilkumar Singh and anr. vs. State of Maharashtra and ors.) and make submissions.

2. List in the next week."

2] Thus, the parties, including the petitioner's Counsel, was directed to go through the judgment mentioned above, which speaks of the scope of consecutive and concurrent sentences in appropriate cases.

3] When enquired, the Counsel for the petitioner is unable to answer as to what is the law laid down in the aforesaid judgment.

4] We grant him one more opportunity to go through the aforesaid judgment, and make submissions. The Counsel shall put in writing the law as discussed in the aforesaid judgment on the point of consecutive and concurrent sentences.

5] List in the week commencing from 19/1/2026.

                                                   (JUDGE)                      (JUDGE)


                                      Sumit




Signed by: Mr. Sumit Agrawal Designation: PS To Honourable Judge Date: 08/01/2026 17:09:01

 
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