Bombay High Court
Vishal Ganesh Kasabe vs State Of Maharashtra on 6 December, 2023
Author: Gauri Godse
Bench: Revati Mohite Dere, Gauri Godse
Digitally
signed by
SHAGUFTA
SHAGUFTA QUTBUDDIN
QUTBUDDIN PATHAN
PATHAN Date: 23-IA-3809-2023-GROUP.doc
2023.12.08
11:36:16
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 3809 OF 2023
(Application for Bail)
IN
CRIMINAL APPEAL NO. 1745 OF 2019
WITH
CRIMINAL APPEAL NO. 1745 OF 2019
Vishal Ganesh Kasabe ...Applicant/Appellant
Versus
The State of Maharashtra ...Respondent
WITH
CRIMINAL APPEAL NO. 1725 OF 2019
Lallya @ Vishal Ravindra Dadar ...Appellant
Versus
The State of Maharashtra ...Respondent
Mr. Amit Icham for the Applicant in IA/3809/2023
Ms. P. P. Shinde, A.P.P for the Respondent-State
CORAM : REVATI MOHITE DERE &
GAURI GODSE, JJ.
WEDNESDAY, 6th DECEMBER 2023 P.C :
1 This is the second bail application preferred by the applicant. The first bail application of the applicant was SQ Pathan 1/2 ::: Uploaded on - 08/12/2023 ::: Downloaded on - 08/12/2023 22:49:31 ::: 23-IA-3809-2023-GROUP.doc rejected on merits by the Division Bench of this Court (Coram :
Nitin Jamdar & C.V. Bhadang, JJ.) vide order dated 31 st August 2021 in Interim Application No. 1753/2019 filed in Criminal Appeal No. 1745/2019.
2 Since the first application is rejected on merits, judicial propriety requires that the present application also be placed before the same Bench. Registry to take steps accordingly.
GAURI GODSE, J. REVATI MOHITE DERE, J.
SQ Pathan 2/2 ::: Uploaded on - 08/12/2023 ::: Downloaded on - 08/12/2023 22:49:31 :::