Bombay High Court
Shaikh Bilal Shaikh Ayyub vs The State Of Maharashtra And Anr on 29 March, 2019
Author: V. K. Jadhav
Bench: V. K. Jadhav
crwp1183.18
-1-
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
901 CRIMINAL WRIT PETITION NO.1183 OF 2018
SHAIKH BILAL SHAIKH AYYUB
VERSUS
THE STATE OF MAHARASHTRA AND ANR
....
Advocate for Petitioner : Mr. Naseem R. Shaikh
APP for Respondent-State: Mr. S.B. Narwade
Advocate for Respondent No.2 : Mr. Anil S. Bajaj
.....
CORAM : V. K. JADHAV, J.
DATED : 29 th MARCH, 2019 PER COURT:-
1. Learned counsel for the petitioner, on instructions, tenders across the bar affidavit-cum-undertaking of the petitioner to the effect that the petitioner will take all care of the bullocks in future. The said affidavit-cum-undertaking is taken on record and marked "X" for identification. Copy of the same is already given to the other side.
2. Stand over to 05.04.2019. Part heard.
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