Bombay High Court
Siraj Fakruddin Ansari @ Foreigner vs The State Of Maharashtra on 29 September, 2023
Author: Gauri Godse
Bench: Revati Mohite Dere, Gauri Godse
17-ia.4520.2022(gr).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL INTERIM APPLICATION NO.4520 OF 2022
IN
CRIMINAL APPEAL NO.808 OF 2023
Raju Satyanarayan Zha @Raju Hamal ... Applicant
Versus
State of Maharashtra ...Respondent
WITH
CRIMINAL APPEAL NO.396 OF 2023
WITH
CRIMINAL INTERIM APPLICATION NO.915 OF 2023
IN
CRIMINAL APPEAL NO.396 OF 2023
Anil Ramesh Soni @Tichki ... Appellant/Applicant
Versus
The State of Maharashtra ...Respondent
WITH
CRIMINAL APPEAL NO.568 OF 2022
Siraj Fakruddin Ansari @Foreigner ... Appellant
Versus
The State of Maharashtra ...Respondent
Mr. Ansul a/w Mr. Prabhakar M. Jadhav, for the Applicant in
IA/4520/2022.
Mr. Aniket Vagal a/w Mr. Kunal Pednekar and Mr. Divesh Mehani, for
the Applicant in IA/915/2023.
N. S. Chitnis 1/2
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17-ia.4520.2022(gr).doc
Ms. P. P. Shinde, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE &
GAURI GODSE, JJ.
DATE : 29th SEPTEMBER 2023 P.C. :
1. At the request of learned APP, stand over to 20th October 2023. To be listed under the caption 'for admission'.
2. It is made clear, that no further adjournment will be granted.
GAURI GODSE, J. REVATI MOHITE DERE, J.
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