Bombay High Court
Iqbal Ahmed Kallan Khan And Anr vs The State Of Maharashtra on 29 April, 2022
Author: Sarang V. Kotwal
Bench: S. S. Shinde, Sarang V. Kotwal
APEAL659_21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.659 OF 2021
Iqbal Ahmed Kallan Khan and another ... Appellants
Vs.
State of Maharashtra ... Respondent
WITH
INTERIM APPLICATION NO.1999 OF 2021
IN
CRIMINAL APPEAL NO.659 OF 2021
----
Ms. Misbaah Solkar a/w. Ms. Neha Thakkar for Appellants / Applicants.
Mr. Y. M. Nakhwa, APP for Respondent.
CORAM : S. S. SHINDE &
SARANG V. KOTWAL, JJ.
DATE : APRIL 29, 2022
P.C. :
. For the reasons to be separately recorded, appeal is allowed.
2. The appellants / applicants - Iqbal Ahmed Kallan Khan and Shahin Iqbal Ahmed Kallan Khan are acquitted of all the charges. They shall be released forthwith, if not required in any other case. The appellants / applicants shall execute bail bonds to the satisfaction of the trial Court within a period of four weeks from today in accordance with Section 437-A of the Code of Criminal Procedure, 1973.
(SARANG V. KOTWAL, J.) (S. S. SHINDE, J.)
Digitally signed
MINAL by MINAL
Minal Parab
SANDIP PARAB
SANDIP Date:
2022.04.29
PARAB 15:12:13
+0530
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