Bombay High Court
Murad Mohammed Umar Motiwala And Ors. vs The State Of Maharashtra on 26 November, 2025
S.S.Kilaje 25-APEAL-548-2004 (CR).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 548 OF 2004
Abdul Farid Abdul Khalid Ansari ... Appellant
Versus
State of Maharashtra ... Respondent
WITH
CRIMINAL APPEAL NO. 265 OF 2004
Murad Mohammed Umar Motiwala And Ors. ... Appellants
Versus
State of Maharashtra ... Respondent
WITH
CRIMINAL APPEAL NO. 306 OF 2004
Sohail Noman Bhamla ... Appellant
Versus
State of Maharashtra ... Respondent
WITH
CRIMINAL APPEAL NO. 493 OF 2004
Abid Ali @ Munna Mansoor Ahmed Ansari And Anr ... Appellants
Versus
State of Maharashtra ... Respondent
...............
Mt. Kotwala Abdul Hafeez i/b. Khan Abdul Wahab, Advocate for the
Appellant in Cri. Appeal/265/2004 & Cri. Appeal 306/2004.
Adv. Mohammed Juned i/b. Amin Solkar, for Appellant in
Cri.Appeal/493/2004.
Smt. Kirti Dabir, Advocate for the Appellant in Cri. Appeal/548/2004.
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S.S.Kilaje 25-APEAL-548-2004 (CR).doc
Mr. Ashok S. Gawai, APP for the State.
API- Mr. Shriram Ghodake, Unit-9, DCB, CID, Mumbai present.
CORAM : R. M. JOSHI, J.
DATED : 26th NOVEMBER, 2025.
P.C. :
1. Learned counsel for the appellants makes statement that they have yet to receive paper-book.
2. The appellant -Abdul Farid Abdul Khalid Ansari is present. Learned counsel for the appellant in Appeal No. 548 of 2004 makes statement that the appellant would remain present on each date of hearing of the appeal. In view of this, Non-Bailable Warrant issued against the appellant by order dated 03.10.2025 stands canceled.
3. Stand over to 8th December, 2025.
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