Bombay High Court
Mohd. Nazim Khan On Behalf Of Accused In ... vs Union Of India And Anr on 22 February, 2022
Author: N.R. Borkar
Bench: S.S. Shinde, N.R. Borkar
11-cr-wp-349-22.doc
Digitally IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
DINESH
DINESH
SADANAND
CRIMINAL APPELLATE JURISDICTION
SADANAND
SHERLA
SHERLA
Date:
WRIT PETITION NO. 349 OF 2022
2022.02.22
18:12:25
+0500
Mohd. Nazim Khan ... Petitioner
V/s.
Union of India and anr. ... Respondents
----------------
Mr. Advait Tamhankar i/b Mr. Taraq Sayed for the Petitioner.
Mr. Amandeep Singh Sra i/b Mr. Shreeram Shirsat for
Respondent No.1 -UOI (NCB).
Ms S.D. Shinde, APP for the Respondent - State.
----------------
CORAM : S.S. SHINDE &
N.R. BORKAR, JJ.
DATE : 22.02.2022.
P.C.
Mr. Amandeep Singh i/b Mr. Shreeram Shirsat prays for one week's time. Keeping in view of urgency involved in the present matter, place the matter before regular bench on 28.2.2022. However, just to get further report from the Investigating Ofcer about the treatment which is being given to the petitioner and further to take instructions about the grievance raised by the counsel appearing for the petitioner about particular treatment is not available in TATA Memorial Hospital, stand over to 24.2.2022 at 2.30 p.m. (N.R. BORKAR, J.) (S.S. SHINDE, J.) Dinesh Sherla 1/1