Bombay High Court
Umesh Vansaraj Tripathi vs The State Of Maharashtra on 24 February, 2021
Author: Prakash D. Naik
Bench: Prakash D. Naik
35 ABA 622-2020 aw ABA 621-2020 aw IA 1262-2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 622 OF 2020
Umesh Vansaraj Tripathi ... Applicant
Versus
The State of Maharashtra ... Respondent
WITH
INTERIM APPLICATION NO. 1263 OF 2020
(NOT ON BOARD)
IN
ANTICIPATORY BAIL APPLICATION NO. 622 OF 2020
Vidya Devi Chandrabhan Chaubey ... Intervener
IN THE MATTER BETWEEN
Umesh Vansaraj Tripathi ... Applicant
Versus
The State of Maharashtra ... Respondent
WITH
ANTICIPATORY BAIL APPLICATION NO. 621 OF 2020
Karuna Niraj Chaubey & Anr. ... Applicants
Versus
The State of Maharashtra ... Respondent
WITH
INTERIM APPLICATION NO. 1262 OF 2020
(NOT ON BOARD)
Digitally IN
signed by
RajeP. RajeP. Aher ANTICIPATORY BAIL APPLICATION NO. 621 OF 2020
Date:
Aher 2021.03.02
11:51:54
+0530
Manjusha 1 of 2
35 ABA 622-2020 aw ABA 621-2020 aw IA 1262-2020.doc
Vidya Devi Chandrabhan Chaubey ... Intervener
IN THE MATTER BETWEEN
Karuna Niraj Chaubey & Anr. ... Applicants
Versus
The State of Maharashtra ... Respondent
.....
Mr. Sachin H. Deokar, for the Applicants in ABA No.622/2020.
Mr. Manoj Mohite, Sr. Advocate i/b. Mr. Sachin H. Deokar, for the
Applicants in ABA No.621/2020.
Mr. Vinod Gangwal, for Intervener in both IA.
Mr. Y. M. Nakhwa, APP for the Respondent - State.
.....
CORAM : PRAKASH D. NAIK, J.
DATE : 24th FEBRUARY, 2021 PC :
. Heard both sides.
2. Stand over to 4th March 2021, for passing order.
2. Interim relief granted earlier to continue, till then.
(PRAKASH D. NAIK, J.)
Manjusha 2 of 2