Bombay High Court
Akib Akram Khan And Anr vs The State Of Maharashtra And Anr on 12 July, 2019
Author: K.K. Sonawane
Bench: T.V. Nalawade, K.K. Sonawane
1 sr.no.981.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
981 CRIMINAL APPLICATION NO.3512 OF 2018
AKIB AKRAM KHAN AND ANR
VERSUS
THE STATE OF MAHARASHTRA AND ANR
...
Advocate for Applicants : Mr. Joydeep Chatterji
APP for Respondents: Mr. M.M. Nerlikar.
CORAM :T.V. NALAWADE AND
K.K. SONAWANE ,JJ.
DATE : 12th JULY, 2019. PER COURT :-
The learned APP submits that he wants to argue exhaustively on the point involved and he would satisfy this court that the customer can also be prosecuted under the PITA Act by using Section 370 of IPC.
Both sides to argue exhaustively on 26 th July, 2019, in urgent category.
[K.K. SONAWANE] [T.V. NALAWADE]
JUDGE JUDGE
grt/
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