Bombay High Court
Nauman Suleman Khan vs The State Of Maharashtra And Anr on 28 January, 2020
Bench: B.P. Dharmadhikari, Nitin Rudrasen Borkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL APPLN. U/S 482 NO. 636 OF 2017
Nauman Suleman Khan ....Applicant
V/S
The State Of Maharashtra And Anr ....Respondent
CORAM : B.P. DHARMADHIKARI &
NITIN RUDRASEN BORKAR, JJ
DATE : 28th January, 2020
P.C. :
Due to paucity of time the matter is adjourned to 25/02/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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