Bombay High Court
Raju @ Abdul Haq Shaikh Mohammed Hanif vs The State Of Maharashtra And Anr on 12 March, 2021
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Digitally
signed by
17-APEAL-23-
Shambhavi
Shambhavi N. Shivgan
2020.odt
N. Shivgan Date:
2021.03.12
18:28:16
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
+0530
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.23 OF 2020
WITH
INTERIM APPLICATION NO.1433 OF 2020
WITH
INTERIM APPLICATION NO.1098 OF 2019
Raju @ Abdul Haq Shaikh
Mohammed Hanif ... Applicant
Vs
The State of Maharashtra & Anr. ... Respondents
...
Mr. Keshav Chavan i/by Ms. Jayshree L. Randhaye for the Applicant.
Mr. S.R.Agarkar, APP for the Respondent-State. Ms. Jai Kanade for Respondent No.2 CORAM : SANDEEP K. SHINDE J.
DATE : 12th MARCH, 2021.
P.C. :
It is an application for suspension of sentence, pending appeal.Shivgan 1/3
17-APEAL-23- 2020.odt
2 Heard learned counsel for the applicant, the learned Additional Public Prosecutor and the learned counsel for the victim.
3 Applicant is in custody since more than three years. Defence of the accused that he has been falsely implicated.
4 Call records and proceedings from the Trial Court. 5 Applicant is granted liberty to prepare private paper-book to be verifed by the Registrar of the Sessions Court. Applicant may move the Court for listing the appeal for fnal hearing, once, paper-book is received/ready. Shivgan 2/3
17-APEAL-23- 2020.odt 6 Stand over four weeks, i.e., 9th April, 2021.
(SANDEEP K. SHINDE, J.) Shivgan 3/3