Bombay High Court
Thomas Johnson And Anr vs The State Of Maharashtra on 7 March, 2019
Author: Prakash D. Naik
Bench: Prakash D. Naik
spb/ 24ba283-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRI. BAIL APPLICATION NO. 283 OF 2019
Shri Thomas Johnson & Anr. ... Applicants.
V/s.
State of Maharashtra ... Respondent.
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Mr. Paul A. Kalambukadam, Advocate, for the Applicants.
Mrs. G. P.Mulekar, APP for the State.
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CORAM : PRAKASH D. NAIK, J.
DATE : MARCH 07, 2019. PC :
1 Learned APP, on instructions, submits that the applicants are granted bail by learned 71 st Metropolitan Magistrate Court at Bandra, Mumbai by order dated 20.02.2019.
2 In view of this statement, nothing survives in this application and the same is disposed of as infructuous.
(PRAKASH D. NAIK, J.) .....
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