Bombay High Court
Muin Mohamad Yusuf Kazi @ Moin @ Rony ... vs The State Of Maharashtra on 6 March, 2019
Bench: A.S.Oka, A.S.Gadkari
SKN 1/1 2059.18-appa.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 2059 OF 2018
IN
CRIMINAL APPEAL NO. 1387 OF 2018
Moin Mohamad Yusuf Kazi @ Moin @ Romy
Brigenja @ Hemant Shaha. ... Applicant.
V/s.
The State of Maharashtra. ... Respondent.
Mr.Uday P. Warunjikar i/b. Ms.Swapna P. Kode for the applicant.
Mr.J.P.Yagnik, APP for the respondent- State.
CORAM : A.S.OKA AND A.S.GADKARI, JJ.
DATE : 6th March 2019. P.C. :
Heard the learned counsel appearing for the applicant. In terms of the order dated 18 th February 2019, the applicant's mother was examined by Civil Surgeon, Ratnagiri. A certificate dated 5 th March 2019 signed by the Civil Surgeon, Ratnagiri is taken on record and marked as "C-2" for identification. In this application, a temporary bail is claimed by the applicant on the ground of ailment of his mother. The application is based on the certificate dated 11 th January 2019. Now, the certificate of 5th March 2019 issued by the Civil Surgeon, Ratnagiri records that the applicant's mother is physically fit . In view of the subsequent certificate, no relief can be granted in this application and the same is, accordingly, disposed of.
(A.S.GADKARI, J.) (A.S.OKA, J.)
::: Uploaded on - 07/03/2019 ::: Downloaded on - 13/03/2019 23:30:49 :::