Bombay High Court
Mohammed Rizwan Umar Siddiqui vs The State Of Maharashtra And Anr on 28 January, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
Sherla V.
wp.4948.2017_504.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4948 OF 2017
Mohd. Rizwan Umar Siddiqui ... Petitioner
Vs.
The State of Maharashtra & anr. ... Respondents
Mr.S.R. Phanse i/b Sarfaraz Khalife for the Petitioner
Mr.Vinod Chate, APP, for the Respondent - State
CORAM: Mrs.MRIDULA BHATKAR, J.
DATED: JANUARY 28, 2019 P.C.:
1. Upon urgent mentioning, taken on Production Board.
2. This petition challenges the order dated 13.6.2016 of framing Charge in CC No.517/PW/2016 by the learned Additional Chief Metropolitan Magistrate, 2nd Court, Mazgaon, Mumbai and also the order confirming the said order by the leanred Additional Sessions Judge dated 15.11.2017 in Criminal Revision Application No.1300 of 2016.
3. Heard the learned Counsel. Read the impugned orders passed by the learned Additional Chief Metropolitan Magistrate as Page 1 of 2 ::: Uploaded on - 30/01/2019 ::: Downloaded on - 30/01/2019 23:32:56 ::: wp.4948.2017_504.doc also the learned Additional Sessions Judge. In view of the Charge being framed already and the matter is proceeding, the petition is dismissed summarily. The trial Court to proceed with the trial.
(MRIDULA BHATKAR, J.) Page 2 of 2 ::: Uploaded on - 30/01/2019 ::: Downloaded on - 30/01/2019 23:32:56 :::