Bombay High Court
Essa Anjum Abdul Razak Memon, vs The State Of Maharashtra Ors on 18 December, 2025
Author: A. S. Gadkari
Bench: A. S. Gadkari
KSG 1 32-wp6730.2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 6730 OF 2025
Essa Anjum Abdul Razak Memon .....Petitioner
Vs.
The State Of Maharashtra & Ors. .....Respondents
_____________________________________
Ms. Hamza Lakdawala for the Petitioner.
Mr. Ashish I. Satpute APP, for the Respondent No.1-State.
_____________________________________
CORAM : A. S. GADKARI AND
RANJITSINHA RAJA BHONSALE, JJ.
DATE : 18th DECEMBER, 2025.
P.C.:-
1) Learned APP seeks time to take instructions.
1.1) At his request, stand over to 24th December, 2025.
Digitally (RANJITSINHA RAJA BHONSALE J.) (A.S. GADKARI, J.) signed by KIRAN KIRAN SANJAY SANJAY GHUGE GHUGE Date:
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