Bombay High Court
Ajay Rajaram Hinge vs The State Of Maharashtra on 18 March, 2021
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Nisha S. Digitally signed by Nisha S.
Chitnis
Chitnis Date: 2021.03.18 16:55:27
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1/1 12-ba.724.2019w.appp.565.2019.doc
nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.724 OF 2019
Ajay Rajaram Hinge ...Applicant
Versus
State of Maharashtra ...Respondent
WITH
CRIMINAL APPLICATION NO.565 OF 2019
(FOR INTERVENTION)
IN
CRIMINAL BAIL APPLICATION NO.724 OF 2019
Sandeep Balasaheb Shelke ...Intervener/Applicant
(Orig. Complainant)
IN THE MATTER BETWEEN:
Ajay Rajaram Hinge ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. Priyal G. Sarda, for the Applicant.
Mr. Ashwin Shete a/w Mr. Santosh Avhad and Mr. Anand Lalwani, for the
Intervener/Orig.Complainant.
Ms. S. V. Sonawane, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE, J.
DATE : 18th MARCH, 2021 P.C. :
1. Not to be listed before me.
REVATI MOHITE DERE, J.