Bombay High Court
Mohammed Rizwan Umar Siddiqui vs The State Of Maharashtra And Anr on 14 September, 2018
Author: A. M. Badar
Bench: Ranjit More, A. M. Badar
14 wp 4948.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 4948 OF 2017
Mohammed Rizwan Umar Siddiqui ......Petitioner
versus
The State of Maharashtra and anr. ......Respondents
Mr. S. R. Phanse i/b. Mr. S. H. Khalife, advocate for the petitioner.
Mr. F. R. Shaikh, APP for the State.
CORAM : RANJIT MORE &
A. M. BADAR, JJ.
DATE : 14th SEPTEMBER, 2018. P. C. :
Mr.Phanse, learned counsel for the petitioner, fairly concedes that the petition pertains to the jurisdiction of learned Single Judge. In view of the statement, we direct the Registry to verify and place it before an appropriate Bench.
[A. M. BADAR J.] [RANJIT MORE, J.] Shubhada Shankar Kadam Digitally signed by Shubhada Shankar Kadam Shubhada S Kadam 1/1 Date: 2018.09.18 14:24:30 +0530