Bombay High Court
Jabbar Isak Shaikh And Anr vs The State Of Maharashtra on 2 September, 2021
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 23_apeal_1060_2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
MEGHA
Digitally
signed by
MEGHA S
CRIMINAL APPLICATION NO.1222 OF 2019
IN
PARAB
S Date:
PARAB 2021.09.04
13:27:09
CRIMINAL APPEAL NO.1060 OF 2019
+0530
WITH
CRIMINAL APPEAL NO.1060 OF 2019
1) Jabbar Isak Shaikh
2) Piyarul Ali Hasan Mondol ...Applicants
Versus
The State of Maharashtra ...Respondent
....
Mr. Neville Deboo for the Applicants.
Mr. S.V. Gavand, APP for Respondent -State.
Ms Ameeta Kuttikrishnan for Respondent No.2.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED: 2nd SEPTEMBER, 2021.
P.C.:-
Learned counsel for the Applicants seeks leave to withdraw the application. Leave is granted.
2. The application is dismissed as withdrawn.
3. Learned counsel for the Appellants further states that ofence under Section 489--e of the IPCe is not made out. He states that the Applicants were merely in possession of the counterfeit notes. They have already undergone imprisonment of three years and that 1/2 Megha 23_apeal_1060_2019.doc the maximum sentence for the ofence under Section 489--Ce of the IPCe is fve years. Ceonsidering this fact hearing of the appeal is expedited. Filing of the paper book is dispensed with. Ceall for the record and proceedings. List the matter on fnal hearing board on 20/0-/2021.
(SMT. ANUJA PRABHUDESSAI, J.) 2/2