Bombay High Court
Fazal-Ur-Rehman Abdul Basit Siddiqui vs The State Of Maharashtra on 27 November, 2020
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION (ST) NO. 1926 OF 2020
Fazal-Ur-Rehman Abdul Basit Siddiqui .... Applicant
Versus
State of Maharashtra ....Respondent
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Mr. Vinet Dhanda, for Applicant.
Mr. S.S. Pednekar, APP for State/Respondent.
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CORAM :SARANG V. KOTWAL, J.
DATE :27th November,2020 P.C. :
1. The learned APP Ms. Dabholkar who is appearing in this matter is in personal difficulty and an adjournment is sought on her behalf by APP Shri Pednekar.
2. As rightly pointed out by learned Counsel for the applicant, the applicant is in custody for different offences for many years, this application is required to be heard as early as possible.
Digitally signed by Pradeepkumar Pradeepkumar P. Deshmane P. Deshmane Date:
2020.11.28 15:52:44 +0530 3. At the request of learned APP stand over to 11 th December 2020.
YS Patil 1 of 2
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4. The learned counsel for applicant is directed to file copy of entire charge-sheet in this Court before the next date.
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