LAWS(BOM)-2020-7-111

HAMID AFZAL AHMED Vs. STATE OF MAHARASHTRA

Decided On July 16, 2020
Hamid Afzal Ahmed Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Stand over to 30.07.2020.

(2.) Learned counsel for the applicant/s is permitted to place on record hard copy of the charge sheet and/or other relevant documents, if any, and the same shall be submitted in the office till the next date of hearing.