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Bombay High Court

Sonu Yogendra Jalan @ Sunil Malad @ Sonu ... vs The State Of Maharashtra And Ors on 28 July, 2021

Author: N. J. Jamadar

Bench: S. S. Shinde, N. J. Jamadar

                                                                   5-wp-1902-2021.doc




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                       WRIT PETITION NO. 1902 OF 2021

Param Bir Singh
S/o Hoshiyar Singh                        ... Petitioner
     Vs.
1. The State of Maharashtra
Ors.                                      ... Respondents

                                  WITH
                   INTERIM APPLICATION NO. 1614 OF 2021
                                  WITH
                   INTERIM APPLICATION NO. 1611 OF 2021
                                  WITH
                   INTERIM APPLICATION NO. 1618 OF 2021
                                  WITH
                   INTERIM APPLICATION NO. 1613 OF 2021
                                  WITH
                   INTERIM APPLICATION NO. 1520 OF 2021
                                    IN
                      WRIT PETITION NO. 1902 OF 2021

Mr. Mahesh Jethmalani, Senior Advocate, a/w Ms.Gunjan
Mangla, Mr. Ravi Sharma, Mr. Utsav Trivedi and Mr. Paramdeep
Saini, i/b Mr. Ajay Bhise for petitioner.

Mr. Darius Khambata, Senior Advocate a/w. Mr. J. P. Yagnik, APP
and Mr. Akshay Shinde for State/respondent No.1.

 Mr. S.B. Talekar i/b Talekar and Associates for respondent No.4.

Mr. Anil C. Singh, ASG, a/w Mr. Sandesh Patil, Mr. Aditya
Thakkar and Mr. D.P. Singh, for respondent no.5-CBI.

Mr.Prashant Pandey a/w. Mr. Ashok Dhanuka i/b Mr. Tarunlal
Trivedi for applicant in IA/1520/2021.

Mr. Chinmay Acharya for applicant in IA/1618/2021.



Shraddha Talekar, PS                                                            1/2



     ::: Uploaded on - 29/07/2021             ::: Downloaded on - 30/07/2021 00:40:38 :::
                                                                             5-wp-1902-2021.doc




                          CORAM :     S. S. SHINDE &
                                      N. J. JAMADAR, JJ.
                          DATE  :     28th JULY, 2021
                         (THROUGH VIDEO CONFERENCE)

P.C.:

1. Due to paucity of time, this petition and connected applications could not be taken up for hearing.

2. Mr. Khambata, the learned Senior Counsel for the respondent No.1-State submits that the statement made on behalf of respondent No.1-State on 24th May 2021, may be continued.

3. The statement made on behalf of the respondent No.1-State on 24th May 2021 shall continue to operate till 6th August 2021.

4. The petition and connected applications be listed on 5 th August 2021 at 2:30 p.m. (N. J. JAMADAR, J.) (S. S. SHINDE, J.) Shraddha Talekar, PS 2/2 ::: Uploaded on - 29/07/2021 ::: Downloaded on - 30/07/2021 00:40:38 :::