Bombay High Court
The State Of Maharashtra vs Noorul Huda Samsudhoha And Ors on 14 March, 2019
Author: Prakash D. Naik
Bench: B. P. Dharmadhikari, Prakash D. Naik
(901) APEAL 440-16
Amk
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 440 OF 2016
Manohar Ram Singh & Anr. .. Appellants
Vs.
The Union of India & Ors. .. Respondents
WITH
CRIMINAL APPEAL NO. 441 OF 2016
Rajendra Chaudhary .. Appellant
Vs.
The Union of India & Ors. .. Respondents
WITH
CRIMINAL APPEAL NO. 442 OF 2016
Dhan Singh .. Appellant
Vs.
The Union of India & Ors. .. Respondents
WITH
CRIMINAL APPEAL NO. 580 OF 2016
WITH
CRIMINAL APPLICATION NO. 179 OF 2017
IN
CRIMINAL APPEAL NO. 580 OF 2016
Dhan Singh s/o Shiv Singh .. Appellant
Vs.
The Union of India & Ors. .. Respondents
WITH
CRIMINAL APPEAL NO. 581 OF 2016
IN
CRIMINAL APPLICATION NO. 182 OF 2017
IN
CRIMINAL APPEAL NO. 581 OF 2016
Lokesh Sharma s/o Gopal Krishan .. Appellant
Vs.
The Union of India & Ors. .. Respondents
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(901) APEAL 440-16
WITH
CRIMINAL APPEAL NO. 622 OF 2016
WITH
CRIMINAL APPLICATION NO. 180 OF 2017
IN
CRIMINAL APPEAL NO. 622 OF 2016
Manohar s/o Ram Singh Narwaria .. Appellant
Vs.
The Union of India & Ors. .. Respondents
WITH
CRIMINAL APPEAL NO. 623 OF 2016
WITH
CRIMINAL APPLICATION NO. 181 OF 2017
IN
CRIMINAL APPEAL NO. 623 OF 2016
Rajendra Chaudhary s/o Vikram Singh
Chaudhary .. Appellant
Vs.
The Union of India & Ors. .. Respondents
WITH
CRIMINAL APPEAL NO. 76 OF 2017
The State of Maharashtra .. Appellant
Vs.
Noorul Huda Samsudhoha & Ors. .. Respondents
WITH
CRIMINAL WRIT PETITION NO. 1882 OF 2014
Lokesh G. Sharma .. Petitioner
Vs.
Union of India & Ors. .. Respondents
WITH
CRIMINAL WRIT PETITION NO. 1883 OF 2014
Manohar Narwaria Singh .. Petitioner
Vs.
Union of India & Ors. .. Respondents
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(901) APEAL 440-16
Mr. Prashant Pushp Maggu a/w. Sujendra Yadav for the Applicants in
Apeal Nos.440/16, 441/16, 442/16, 581/16, 622/16 and WP Nos.1882/14
and 1883/14.
Mr. Subhash Jha I/b Prashant Maggu for the Appellant in Apeal No.
580/16.
Dr. Yug Mohit Choudhary a/w. Payoshi, Ragini I/b Khan Abdul Wahab for
Respondent Nos.4, 6, 8, 11 & 12 in Appeal Nos.440/16, 441/16, 442/16 &
76/17.
Mr. S. Shaikh a/w. Mr. Shahid Nadeem, Ansar Tamboli, Hetali Sheth, Shruti
Vaidya for the Intervener in APPA Nos.180/17, 181/17 & 182/17.
Mr. Prakash L. Shetty, Spl. P. P. for NIA in all matters.
Ms. M. M. Deshmukh, APP for the State.
Ms. Ameena Kuttikrishnan for Respondent No.1 in WP 1882/14.
CORAM : B. P. DHARMADHIKARI &
PRAKASH D. NAIK, JJ.
DATE : 14th MARCH, 2019.
P. C. :
1. Hearing of these matters commenced on 12.03.2019 and learned APP concluded her argument on 13.03.2019. Thereafter, Advocate Maggu started addressing the Court. He has almost completed his argument. Only one contention, namely, on propriety/validity of NIA investigation could not be completed yesterday and hence the matter has been adjourned to today.
2. Appellant in Appeal No. 442 of 2016, for whom Advocate Maggu is appearing, has yesterday instructed Advocate Jha to appear for him in Appeal No. 580 of 2016.
3. Advocate Jha has invited our attention to the roster and submitted that the matters should have been placed before Court No.21 presided 3/4 ::: Uploaded on - 15/03/2019 ::: Downloaded on - 16/03/2019 01:53:59 ::: (901) APEAL 440-16 over by Justice Mahanty.
4. As some Writ Petitions also to be heard along with this group of matters, we were informed that the Hon'ble Chief Justice has passed some orders and as there was no such objection by anybody, hearing was taken up.
5. We, in this situation, direct the Registry to verify the position and list the matters as per assignment.
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