Bombay High Court
Sajid Siraj Kurukkar vs The State Of Maharashtra And Anr on 5 February, 2024
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
32. WPST 277-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION (ST) NO. 277 OF 2024
Sajid Siraj Kurukkar ...Petitioner
Versus
The State of Maharashtra & Anr. ...Respondents
Mr. Nikhil Mallewar, for the Petitioner.
Mr. R.M.Pethe, A.P.P for the Respondent-State.
Mr. D.B.Kale, PSI, Tala Police Station, present.
CORAM : REVATI MOHITE DERE &
MANJUSHA DESHPANDE, JJ.
DATE : 5th FEBRUARY, 2024 P.C. :
1. Learned APP seeks time to go through the Video clip, since according to the petitioner, despite a case being made out under Section 295A of the Indian Penal Code, the Police have not added the said section.
2. At his request, stand over to 8th February, 2024.
MANJUSHA DESHPANDE, J. REVATI MOHITE DERE, J.
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