Bombay High Court
Irfanullah Habibullah Faruqi vs The State Of Maharashtra on 7 August, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.1167 OF 2019
Irfanullah Habibullah Faruqi ...Applicant
Versus
State of Maharashtra and Anr. ...Respondents
Mr.Rizwan Merchant i/b Mr.A.K.Millwala, for the Applicant in B.A.
No.1167 of 2019.
Mr.Mubin Solkar i/b Ms.Sushma Soni for the Intervener/ First Informant.
Ms.Veera Shinde, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE, J.
DATE : 7th AUGUST, 2019 P.C. :
1. Pursuant to the order dated 23rd July, 2019, learned counsel for the applicant has tendered an affidavit of the applicant. The same is taken on record and a copy thereof is served on the respective counsel.
2. Stand over to 14th August, 2019.
REVATI MOHITE DERE, J.
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