Bombay High Court
Iqbal Mohammad Jasim Khan vs The State Of Maharashtra And Anr on 27 August, 2019
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
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19.apeal471.19.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE SIDE
CRIMINAL APPEAL NO. 471 OF 2019
WITH
CRIMINAL APPLICATION NO. 463 OF 2019
CRIMINAL APPLICATION NO. 464 OF 2019
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Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Mr. Vijayshankar Tiwari, advocate for the applicant. Mr. Y.M. Nakhwa, APP for State.
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CORAM : SMT. SADHANA S. JADHAV, J
DATE : AUGUST 27, 2019.
P.C.:-
1 Heard Appeal admit.
2 Judgment is dated 5/2/2019. since it was a short term sentence, the Special Judge has suspended the sentence in order to enable the appellant to file appeal. The said order has come to an end by 5th April, 2019. The roznama would show that on 18/6/2019 the matter was Talwalkar 1/2 ::: Uploaded on - 29/08/2019 ::: Downloaded on - 29/08/2019 21:02:20 ::: 2
19.apeal471.19.doc adjourned at the request of the learned Counsel for the appellant and on 2/8/2019 none appeared for the appellant. In view of this, the applicant shall surrender before the Special Court. Liberty to mention the matter on the same day for seeking suspension of sentence.
(SMT. SADHANA S. JADHAV, J) .....
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