Bombay High Court
Umar Khalid vs The State Of Maharashtra And Anr on 8 February, 2019
Bench: B.P. Dharmadhikari, Revati Mohite Dere
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. WRIT PETITION NO. 220 OF 2018
Umar Khalid ....Petitioner
V/S
The State Of Maharashtra And Anr ....Respondent
CORAM : B.P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ
DATE : 8th February, 2019
P.C. :
List the matter as per CMIS date. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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