Bombay High Court
Javed Rajjak Shaikh (C-5273) vs The State Of Maharashtra And Anr on 21 July, 2020
Author: M.G. Sewlikar
Bench: Ravindra V. Ghuge, M.G. Sewlikar
(1) 918 cri wp 684.20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
918 CRIMINAL WRIT PETITION NO.684 OF 2020
JAVED RAJJAK SHAIKH (C-5273)
VERSUS
THE STATE OF MAHARASHTRA AND ANR.
...
Advocate for Petitioner : Mr. Narwade V.P.
APP for Respondents/State : Mr. K.S. Patil
...
CORAM : RAVINDRA V. GHUGE &
M.G. SEWLIKAR, JJ.
DATE : 21.07.2020 P.C. :-
1. The learned advocate for the petitioner undertakes to supply legible typed copy of the impugned order at page 15.
2. Stand over to 24.07.2020.
[M.G. SEWLIKAR, J.] [RAVINDRA V. GHUGE, J.] mub ::: Uploaded on - 21/07/2020 ::: Downloaded on - 22/07/2020 06:31:58 :::