Bombay High Court
Rafique Maqbool Qureshi vs State Of Maharashtra on 8 September, 2022
Author: M. S. Karnik
Bench: M. S. Karnik
27.aba.1448-22.doc
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Digitally
signed by
ANTICIPATORY BAIL APPLICATION NO.1448 OF 2022
PRADNYA
PRADNYA MAKARAND
MAKARAND BHOGALE
BHOGALE Date:
2022.09.08
Rafique Maqbool Qureshi ..Applicant
20:52:53
+0530
vs.
State of Maharashtra ..Respondent
WITH
INTERIM APPLICATION ST. NO.15051 OF 2022
IN
ANTICIPATORY BAIL APPLICATION NO.1448 OF 2022
Sunil Ahmed Shaikh ..Applicant
vs.
State of Maharashtra and anr. ..Respondents
WITH
INTERIM APPLICATION ST. NO.15031 OF 2022
IN
ANTICIPATORY BAIL APPLICATION NO.1448 OF 2022
Mohammed Farooq Khatri ..Applicant
vs.
State of Maharashtra and anr. ..Respondents
WITH
INTERIM APPLICATION NO.2674 OF 2022
IN
ANTICIPATORY BAIL APPLICATION NO.1448 OF 2022
Parvez Kamruzzama Khan and anr. ..Applicants
vs.
State of Maharashtra and anr. ..Respondents
1
27.aba.1448-22.doc
WITH
INTERIM APPLICATION NO.2672 OF 2022
IN
ANTICIPATORY BAIL APPLICATION NO.1448 OF 2022
Abdulla Allauddin ..Applicant
vs.
State of Maharashtra and anr. ..Respondents
------------
Mr. Niranjan Mundargi a/w Mr. Suhail Shariff, Ms. Bhakti
Deshpande, Manpreet Kaur i/b. Falcon Legal for applicant.
Mr. R. M. Pethe, APP for State.
Mr. Imran Farooqui for respondent no.2.
Mr. Khan Fakhruddin for intervenor.
Mr. Vijay Ingale, API, Santacruz Police Station present.
------------
CORAM : M. S. KARNIK, J.
DATE : SEPTEMBER 8, 2022. P.C. :
1. Learned counsel for the intervenor submits that not all the allottees of the premises are being paid rent and only three allottees paid the rent.
2. Mr. Mundargi, learned counsel submits that necessary formalities for obtaining the occupation certificate is in process and in all probability the occupation certificate can be obtained by December 2022. All these facts may be placed on record by way of an affidavit. 2
27.aba.1448-22.doc
3. Affidavit may be filed within one week. The intervenor may file affidavit indicating the default made on behalf of the developer.
4. Stand over to 15.09.2022.
5. Ad-interim relief already in operation to continue till then.
(M. S. KARNIK, J.) 3