Bombay High Court
Javed Ahmed Hajam vs State Of Maharashtra And Anr on 6 March, 2023
Author: Sharmila U. Deshmukh
Bench: Revati Mohite Dere, Sharmila U. Deshmukh
Digitally signed by NISHA
NISHA SANDEEP SANDEEP CHITNIS
CHITNIS Date: 2023.03.10 16:33:57
+0530
20-wp.94.2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.94 OF 2023
Javed Ahmed Hajam ...Petitioner
Versus
The State of Maharashtra and Anr. ...Respondents
Mr. A. Karim Pathan, for the Petitioner.
Mr. J. P. Yagnik, A.P.P for the Respondents.
CORAM : REVATI MOHITE DERE &
SHARMILA U. DESHMUKH, JJ.
DATE : 6th MARCH 2023
P.C. :
1. Heard learned counsel for the petitioner.
2. Issue notice to the respondents. Learned APP waives notice on behalf of both the respondents and seeks time to take instructions.
3. Having heard the learned counsel for the petitioner, in the meantime, till the next date, investigation to continue, however, N. S. Chitnis 1/2 20-wp.94.2023.doc charge-sheet shall not be filed, against the petitioner (if not filed earlier), without the leave of this Court.
4. Stand over to 30th March 2023.
SHARMILA U. DESHMUKH, J. REVATI MOHITE DERE, J.
N. S. Chitnis 2/2