Bombay High Court
Parvez Kamruzzama Khan And Anr vs State Of Maharashtra And Anr on 14 October, 2022
Author: M. S. Karnik
Bench: M. S. Karnik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. ANTICIPATORY BAIL APPLN. NO. 1448 OF 2022
Rafique Maqbool Qureshi ....APPLICANT
V/S
State Of Maharashtra ....RESPONDENT
WITH CRI-INTERIM APPLICATION NO. 3019 OF 2022 In Cr. Anticipatory Bail Appln. 1448 OF 2022 Suhail Ahmed Shaikh ....PETITIONER V/S State Of Maharashtra And Anr ....RESPONDENT WITH CRI-INTERIM APPLICATION NO. 3018 OF 2022 In Cr. Anticipatory Bail Appln. 1448 OF 2022 Mohammed Farooq Khatri ....PETITIONER V/S State Of Maharashtra And Anr ....RESPONDENT WITH CRI-INTERIM APPLICATION NO. 2674 OF 2022 In Cr. Anticipatory Bail Appln. 1448 OF 2022 Parvez Kamruzzama Khan And Anr. ....PETITIONER V/S State Of Maharashtra And Anr. ....RESPONDENT Page 1/2 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 15/10/2022 16:47:21 ::: WITH CRI-INTERIM APPLICATION NO. 2672 OF 2022 In Cr. Anticipatory Bail Appln. 1448 OF 2022 Abdulla Allauddin ....PETITIONER V/S State Of Maharashtra And Anr ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE M. S. KARNIK J DATE : 14th October, 2022 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 17/11/2022 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 15/10/2022 ::: Downloaded on - 15/10/2022 16:47:21 :::