Bombay High Court
Shafique Ahmed Mohd Salim vs Union Of India And Anr on 23 April, 2019
Author: A. M. Badar
Bench: Indrajit Mahanty, A. M. Badar
APPEALS-580-2016-581-2016-622-2016-623-2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.580 OF 2016
DHAN SINGH S/o. SHIV SINGH )...APPELLANT
V/s.
1) UNION OF INDIA THROUGH NATIONAL )
INVESTIGATION AGENCY )
)
2) STATE OF MAHARASHTRA THROUGH )
A.T.S. )
)
3) CENTRAL BUREAU OF INVESTIGATION )...RESPONDENTS
WITH
CRIMINAL APPEAL NO.581 OF 2016
LOKESH SHARMA S/o.GOPAL KRISHNA )...APPELLANT
V/s.
1) UNION OF INDIA THROUGH NATIONAL )
INVESTIGATION AGENCY )
)
2) STATE OF MAHARASHTRA THROUGH )
A.T.S. )
)
3) CENTRAL BUREAU OF INVESTIGATION )...RESPONDENTS
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APPEALS-580-2016-581-2016-622-2016-623-2016.doc
WITH
CRIMINAL APPEAL NO.622 OF 2016
MANOHAR S/o.RAM SINGH NARWARIA )...APPELLANT
V/s.
1) UNION OF INDIA THROUGH NATIONAL )
INVESTIGATION AGENCY )
)
2) STATE OF MAHARASHTRA THROUGH )
A.T.S. )
)
3) CENTRAL BUREAU OF INVESTIGATION )...RESPONDENTS
WITH
CRIMINAL APPEAL NO.623 OF 2016
RAJENDRA CHAUDHARY )...APPELLANT
V/s.
1) UNION OF INDIA THROUGH NATIONAL )
INVESTIGATION AGENCY )
)
2) STATE OF MAHARASHTRA THROUGH )
A.T.S. )
)
3) CENTRAL BUREAU OF INVESTIGATION )...RESPONDENTS
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APPEALS-580-2016-581-2016-622-2016-623-2016.doc
WITH
CRIMINAL APPLICATION NO.179 OF 2017
IN
CRIMINAL APPEAL NO.580 OF 2016
SHAFIQUE AHMED MOHD SALIM )...APPLICANT
IN THE MATTER BETWEEN
DHAN SINGH @ RAM LAKHAN DAS )
MAHARAJ @ SUBHAS @ LAKHAN )
SON OF SHIV SINGH CHOUDHRY )...APPLICANT
V/s.
THE STATE OF MAHARASHTRA )...RESPONDENT
WITH
CRIMINAL APPLICATION NO.182 OF 2017
IN
CRIMINAL APPEAL NO.581 OF 2016
SHAFIQUE AHMED MOHD SALIM )...APPLICANT
IN THE MATTER BETWEEN
LOKESH SHARMA @ KALU PANDIT @ )
TIWARI SON OF GOPAL KRISHNA SHARMA)...APPLICANT
V/s.
THE STATE OF MAHARASHTRA )...RESPONDENT
WITH
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CRIMINAL APPLICATION NO.180 OF 2017
IN
CRIMINAL APPEAL NO.622 OF 2016
SHAFIQUE AHMED MOHD SALIM )...APPLICANT
IN THE MATTER BETWEEN
MANOHAR NARWARIA RAM SINGH )
NARWARIA )...APPLICANT
V/s.
THE STATE OF MAHARASHTRA )...RESPONDENT
WITH
CRIMINAL APPLICATION NO.181 OF 2017
IN
CRIMINAL APPEAL NO.623 OF 2016
SHAFIQUE AHMED MOHD SALIM )...APPLICANT
IN THE MATTER BETWEEN
RAJENDRA CHAUDHARY @ DASHRATH @ )
SAMANDER @ LAXMAN DAS SON OF )
VIKRAM SINGH CHOUDHRY )...APPLICANT
V/s.
THE STATE OF MAHARASHTR )...RESPONDENT
Mr.Subhash Jha a/w. Mr.Harekrishna Mishra and Ms.Ankita
Pawar, Advocate for the Appellant in Criminal Appeal No.580 of
2016.
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Mr.Niteen Pradhan a/w. Mr.Aditya Lasaria, Mr.Anthony Nadar,
Advocate for the Appellant in Criminal Appeal No.581 of 2016.
Mr.Prakash Pushp Maggu along with Mr.Sujender Yadav,
Advocate for the Appellant in Criminal Appeal No.622 of 2016.
Mr.J.P.Mishra a/w. Mr.Amarendra Mishra, Mr.Asif Shaikh and
Mr.Sanket Kolapte, Advocate for the Appellant in Criminal
Apppeal No.623 of 2016.
Mr.Prakash Shetty, Special Public Prosecutor for the National
Investigation Agency.
Mrs.M.M.Deshmukh, APP for the Respondent - State.
Mr.Sharif M. Shaikh, Advocate for the Applicant/Intervenor in all
the Criminal Applications.
Mr.Shafique Ahmed Mohd. Salim - Applicant in person present.
CORAM : INDRAJIT MAHANTY &
A. M. BADAR, JJ.
DATE : 23rd April 2019 P.C. : 1 In these appeals we have heard arguments of the
learned counsel appearing for the appellants. We have also heard the learned Special Public Prosecutor appearing for the respondent - National Investigation Agency so also the learned avk 5/6 ::: Uploaded on - 25/04/2019 ::: Downloaded on - 25/04/2019 22:26:44 ::: APPEALS-580-2016-581-2016-622-2016-623-2016.doc APP appearing for the State. Yesterday, i.e. on 22 nd April 2019, we have also heard submissions of Mr.Sharif M. Shaikh, the learned counsel appearing for the intervenor / victim of the crime in question. After advancing his entire arguments on 22nd April 2019, at the end of the day, Mr.Sharif Shaikh, the learned counsel submitted that by tomorrow he will ascertain whether his professional interest conflicts in the matter as he might have appeared for some other accused. Today, Mr.Sharif Shaikh, the learned counsel for the applicant/intervenor submitted that he may be discharged from appearing for the intervenor. His request is accepted. Intervenor Mr.Shafique Ahmed Mohd. Salim appeared in person and submitted that he wants to engage another advocate to represent him. The request, so made, is also accepted. As hearing of all the parties is concluded, appeals are closed for judgment.
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