Bombay High Court
Bibi Batul Usman Gani vs The State Of Maharashtra on 12 January, 2021
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.89 OF 2021
IN
ANTICIPATORY BAIL APPLICATION NO.24 OF 2021
Bibi Batul Usman Gani ... Applicant
In the matter between :
Khalid Umar Mohammad Haneef ... Applicant
Versus
State of Maharashtra ... Respondent
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Mr. Narayan R. Bubna, Advocate for the Applicant/original
complainant.
Mr. Mahendra N. Sandhyanshiv, Advocate for the Applicant in
ABA/24/2021.
Mr. Ajay Patil, APP for the Respondent-State.
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CORAM :- SARANG V. KOTWAL, J.
DATE :- 12th JANUARY, 2021
P. C. :-
1. The first informant has filed this application for
intervention. She had filed a complaint before the Magistrate,
pursuant to which the FIR was lodged.
2. For the reasons mentioned in the Application, and in
the interest of justice, I am inclined to allow this Application.
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3. Hence, the following order :
:: ORDER::
i. Interim Application is allowed in terms of prayer clause - 5(a). ii. The Applicant in Anticipatory Bail Application shall add the first informant as a party respondent. Amendment shall be carried out within a period of two weeks from today. iii. Shri N.R. Bubna, learned Counsel waives service on behalf of the first informant in the main Anticipatory Bail Application. Copy of Anticipatory Bail Application shall be served on him before the next date.
iv. Intervention Application stands disposed of accordingly. Pradeepkumar P. Deshmane Digitally signed by Pradeepkumar P. Deshmane (SARANG V. KOTWAL, J.) Date: 2021.01.13 18:16:29 +0530 Deshmane (PS)
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