Bombay High Court
Fazal-Ur-Rehman Abdul Basit Siddiqui vs The State Of Maharashtra on 7 October, 2020
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
:1: 23- BA ST 1926 of 2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION ST. No. 1926 OF 2020
Fazal-Ur-Rehman Abdul Basit
Siddiqui .... Applicant
Versus
The State of Maharashtra .... Respondent
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Mr. Vineet Dhanda for Applicant
Ms. Pallavi N. Dabholkar, APP for State/Respondent
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CORAM :SARANG V. KOTWAL, J.
DATE :07th OCTOBER, 2020 P.C. :
1. The learned APP states that the investigating officer in the matter was in personal difficulty because his colleague has passed away yesterday and, therefore, there is a practical difficulty to obtain record from the concerned police station.
2. The learned APP seeks permission to file an affidavit in reply. Request is granted.
V A Tikam 1 of 2 ::: Uploaded on - 08/10/2020 ::: Downloaded on - 09/10/2020 01:13:35 ::: :2: 23- BA ST 1926 of 2020.odt 3. At his request, the matter is adjourned to 27th November, 2020. (SARANG V. KOTWAL, J.) V A Tikam 2 of 2 ::: Uploaded on - 08/10/2020 ::: Downloaded on - 09/10/2020 01:13:35 :::