Bombay High Court
Amit Abdesh Yadav vs State Of Maharashtra And Anr on 29 November, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 46_ba_909_2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.909 OF 2022
Amit Abdesh Yadav ...Applicant
Versus
The State of Maharashtra and Anr. ...Respondents
...
Mr. Qureshi Z. Anwar for the Applicant.
Ms V. Shinde, APP for Respondent No.1-State.
Mr. Pawan Mali, Advocate appointed through Legal Aid Panel for
Respondent No.2.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED :29th NOVEMBER, 2022. P. C. :-
1. Learned APP states that the Applicant had taken video clip of the victim while the victim was being raped by the watchman. The mobile phone of the Applicant has been seized and sent to CFSL, Pune and that the report is still awaited. The Investigating Officer to make an endeavour to obtain copy of the report and place the same on record on or before the next date.
2. Stand over to 13/12/2022.
(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed MEGHA by MEGHA S PARAB S Date:
2022.12.01 1/1
PARAB 16:53:26 +0530