Bombay High Court
Jayprakash Umashankar Pandey vs Union Territory Of Daman And Diu And Anr on 12 December, 2022
Author: N.R. Borkar
Bench: N.R. Borkar
20-BA-603-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 603 OF 2019
Mohd. Hasan Abdul Aziz Siddique ... Applicant
Versus
Union Territory of Daman and Diu and another ... Respondents
AND
CRIMINAL BAIL APPLICATION NO. 636 OF 2021
WITH
INTERIM APPLICATION NO. 1651 OF 2022
Mohammed Anish s/o. Mohammed Yunus Khan ... Applicant
Versus
Union Territory of Daman and another ... Respondents
AND
CRIMINAL BAIL APPLICATION NO. 1537 OF 2021
WITH
INTERIM APPLICATION NO. 1653 OF 2022
Vipul Amrutlal Patel s/o. Amrutlal Patel ... Applicant
Versus
The State of Maharashtra and another ... Respondents
AND
CRIMINAL BAIL APPLICATION NO. 3448 OF 2021
WITH
INTERIM APPLICATION NO. 1644 OF 2022
Jayprakash Umashankar Pandey ... Applicant
Versus
Union Territory of Daman and Diu and another ... Respondents
.........
Kanchan P Dhuri 1 / 2
20-BA-603-2019.odt
Mr. Shirish Gupte, Senior Advocate alongwith Mr. Ayush Pasbola
instructed by Mr. Prajyot Shrivastav for the Applicant in BA-603-2019.
Mr. Sudeep Pasbola instructed by Mr. Aayush Pasbola for the Applicant in
BA-3448-2021.
Ms. Racheeta Dhuru for the Applicant in BA-636-2021.
Mr. Gaurav Chaubey for the Applicant in BA-1537-2021.
Mr. H.S. Venegaonkar for Respondent No.1.
Mr. P.H. Gaikwad Patil, APP for the State.
Mr. Majeed Memon alongwith Mr. Mateen Qureshi, Ms. Katherine Joseph
and Mr. Khalil Girkar for the Intervenors in all the four Bail Applications.
.........
CORAM : N.R. BORKAR, J.
DATED : 12 DECEMBER 2022 P.C. :-
List the above matters on 16th January 2023.
( N.R. BORKAR, J. ) Digitally signed KANCHAN by KANCHAN PRASHANT PRASHANT DHURI DHURI Date: 2022.12.12 16:28:01 +0530 Kanchan P Dhuri 2 / 2