Bombay High Court
Sheikh Arif S/O Sheikh Iqbal vs State Of Mah. Through Police Station ... on 11 February, 2021
Author: Amit B. Borkar
Bench: Z.A. Haq, Amit B. Borkar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO.440 OF 2018
Sheikh Arif S/o Sheikh Iqbal
VS.
Stat of Maharashtra and others
Office Notes, Office Court's or Judge's orders
Memoranda of Coram,
Appearances, court's
orders or directions and
Registrar's orders
Shri Devendra Chauhan, Advocate for the applicant.
Shri N.S. Rao, APP for the non-applicant No.1/State.
Shri Satish Uikey, Advocate for the non-applicant No.2.
CORAM : Z. A. HAQ AND
AMIT B. BORKAR, JJ.
DATE : 11.02.2021.
1. Heard.
2. One of the contention of the non-applicant No.2-victim is that the claim of the applicant about solemnization of marriage and production of Nikahnama by him is false. Learned Advocate for the non-applicant No.2 has pointed out that the statement of Sooraj Madhukar Khadke and Baban Jagoji Mukure and submitted that it is clear from this statement of these two persons that one motor cycle and Nikahnama were seized. Learned Advocate for the non-applicant No.2-victim submitted that as per the list of documents filed alongwith charge-sheet, Nikahnama is not part of the ::: Uploaded on - 12/02/2021 ::: Downloaded on - 12/02/2021 23:18:04 ::: 2/2 21 apl 440.18.odt charge-sheet.
3. The applicant shall file affidavit clarifying whether the original Nikahnama is in his custody or not.
4. Investigating Officer shall file affidavit throwing light on the custody of Nikahnama and explaining the statements of Sooraj Madhukar Khadke and Baban Jagoji Mutkure. The affidavit shall be filed till 16th February 2021.
5. List the Criminal Application for consideration/ hearing on 22nd February 2021.
JUDGE JUDGE
Manisha
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