Bombay High Court
Shahid Syed Alias Ayed Ahmed Hasan vs Union Of India And Anr on 5 August, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
46.BA2743.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 2743 OF 2021
Shahid Syed alias Syed Ahmed Hasan ... Applicant.
V/s.
Union of India & anr. ... Respondents.
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Mr. Anil Lalla a/w. Ms. Riddhi Hakeem, advocate for applicant.
Mr. Amit Munde, SPP, DRI for respondent No. 1.
Mr. S.H. Yadav, APP for respondent-State.
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CORAM : BHARATI DANGRE, J.
ARUNA S Digitally signed by ARUNA S TALWALKAR DATE : AUGUST 5, 2022. TALWALKAR Date:
2022.08.06 16:25:47 +0530 P.C. 1 Since Mr. Lala, learned Counsel for the applicant denied that the number mentioned by Naushad being 9167961887 do not belong to the applicant, Learned Counsel for Union of India submitted that they have collected the material as regards the same and compiled in the charge-sheet. Let him produce the concern evidence. List on 24/8/2022.
SMT. BHARATI DANGRE, J.
Talwalkar 1 of 1