Bombay High Court
Mohammad Iqbal Mangu Ismail vs The State Of Maharashtra on 19 October, 2022
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
:1: 12.apeal-385-97.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.385 OF 1997
Mohammed Iqbal Mangu Ismail
Ansari ....Appellant
Versus
The State of Maharashtra .... Respondent
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None for the Appellant.
Smt. M.R. Tidke, APP for the Respondent-State.
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CORAM : SARANG V. KOTWAL, J.
DATE : 19th OCTOBER, 2022 P.C. :
1. In this case, bailable warrant was issued against the appellant. The report of the Registrar, City Civil Court, Mumbai shows that the appellant was not traceable at his given address. Therefore, the trial Court is directed to take steps to secure his presence in accordance with law. Once his presence is secured, then put up this matter for further consideration.
Digitally signed
(SARANG V. KOTWAL, J.) by PRADIPKUMAR PRADIPKUMAR PRAKASHRAO PRAKASHRAO DESHMANE DESHMANE Date:
2022.10.21 15:06:13 +0530 1 of 1 Deshmane(PS)