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Mohammad Murtuza Mohammed Mosin Shaikh (Parties) P

1. Judgment 
Bombay High Court

Hon'ble Judge(s) Hon'ble Judge(s): Naresh H. Patil, Mridula Bhatkar , JJ

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In Judgment Text:

  1. Murtuza Mohammed Mosin Shaikh be set at liberty forthwith if not required in any other case.
  2. Mohammed Mosin Shaikh is acquitted of the said charge. Fine amount if paid, be refunded
  3. Section 364-A of Indian Penal Code is quashed and set aside. The appellant/accused Mohammad Murtuza
  4. to the appellant. 4. The appellant Mohammad



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