LAWS(SC)-2024-11-90

SAIBAJ NOORMOHAMMAD SHAIKH Vs. STATE OF MAHARASHTRA

Decided On November 04, 2024
Saibaj Noormohammad Shaikh Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) By order dtd. 14/10/2024, Shri Sanjay Hegde, learned senior counsel was requested to appear as Amicus Curiae for respondent no.2/victim along with Shri Mukund P. Unny, learned Advocate-on-Record (AOR) as instructing counsel in the matter.

(3.) We have heard Shri Karl Rustomkhan, learned counsel for the appellant, Shri Prastut Mahesh Dalvi, learned counsel for the respondent/State and Shri Sanjay Hegde, learned senior counsel/Amicus Curiae along with Shri Mukund P. Unny, learned counsel for respondent no.2/victim and perused the material on record.