Bombay High Court
Fazal-Ur-Rehman Abdul Basit Siddiqui vs The State Of Maharashtra on 26 August, 2021
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally
signed by
SHAGUFTA
SHAGUFTA Q PATHAN
Q PATHAN Date: 22-REVN-147-2021.doc
2021.08.27
13:27:41
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO.147 OF 2021
Fazal-ur-Rehman Abdul Basit Siddiqui ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. L. Gupta a/w Mr. Rajiv Mohan i/b Mr. Sahana Manjesh for the
Applicant
Mr. A. R. Patil, A.P.P for the Respondent-State
CORAM : REVATI MOHITE DERE, J.
(THROUGH VIDEO CONFERENCING) THURSDAY, 26th AUGUST 2021 P.C. :
1 Learned A.P.P raises a preliminary objection. He submits that the applicant ought to have filed an appeal under Section 12 of the Maharashtra Control of Organized Crime Act. 2 In view of the objection taken by the learned A.P.P, learned counsel for the applicant seeks leave to amend to convert the revision application into an appeal. Leave granted. Amendment to be carried out within one week.
SQ Pathan 1/2
22-REVN-147-2021.doc 3 After amendment is carried out, the Registry to place the appeal before the appropriate Court taking the said assignment.
REVATI MOHITE DERE, J.
SQ Pathan 2/2