Bombay High Court
Maqsood Mohammed Mustak vs State Of Maharashtra on 29 April, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
18-wp-808-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.808 OF 2022
Maqsood Mohammed Mustak ...Petitioner
vs.
The State of Maharashtra ...Respondent
Mr. P.R. Dave, for the Petitioner
Mr. S.R. Agarkar, APP for the Respondent-State.
VISHAL Mr. Kawale, PSI, Nagpada police station present.
SUBHASH
PAREKAR CORAM : N. J. JAMADAR, J.
Digitally signed by DATE : APRIL 29, 2022 VISHAL SUBHASH PAREKAR Date: 2022.04.30 11:06:47 +0530 P.C.:
1. The learned APP seeks time to place the report of sealing of the premises pursuant to the order passed by the trial Court.
2. List on 2nd May, 2022.
(N. J. JAMADAR, J.)
Vishal Parekar ...1