Bombay High Court
Sayana @ Shahjan Sagir Shaikh vs The State Of Maharashtra on 18 February, 2022
Author: N. R. Borkar
Bench: S.S. Shinde, N. R. Borkar
1/1 3-Apeal-990-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 990 OF 2021
Sayana @ Shahjan Sagir Shaikh ...Appellant
Versus
The State of Maharashtra ...Respondent
...
Mr. M. S. Ansari, Appointed Advocate for Appellant.
Ms. G. P. Mulekar, APP for State.
...
Digitally signed
by
CORAM : S. S. SHINDE &
DNYANESHWAR
DNYANESHWAR ASHOK ETHAPE
ASHOK ETHAPE
Date:
2022.02.18
16:45:32 +0530
N. R. BORKAR, JJ.
DATE : 18th FEBRUARY, 2022. P.C.:
1. Heard.
2. Admit.
3. On admission, learned APP Ms. Mulekar waives service of notice on behalf of State-Respondent.
4. Registry of the concerned Trial Court shall expedite the preparation of the paper book.
(N. R. BORKAR, J.) (S. S. SHINDE, J.) Dnyaneshwar Ethape, PA