Bombay High Court
Harshita Pandey And Ors vs The State Of Maharashtra on 5 January, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
Diksha Rane 923. ABA 3319-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
DIKSHA
CRIMINAL APPELLATE JURISDICTION
DIKSHA DINESH
DINESH RANE
RANE Date:
2023.01.05 ANTICIPATORY BAIL APPLICATION NO.3319/2022
20:04:29
+0530
HARSHITA PANDEY & ORS. ..APPLICANTS
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
WITH
INTERIM APPLICATION NO.4471/2022
IN
ANTICIPATORY BAIL APPLICATION NO.3319/2022
AKASH DILIP BAGARIA ..APPLICANT
VS.
THE STATE OF MAHARASHTRA & ORS. ..RESPONDENTS
------------
Mr. A. Karim Pathan for the applicants.
Ms. P. N. Dabholkar, APP for State.
Mr. Visshaal D. Khetre a/w. Mr. Ajay V. Ingle for the
intervener.
------------
CORAM : M. S. KARNIK, J.
DATE : JANUARY 5, 2023. P.C. :
1. At the request of learned APP, stand over to 13/1/2023.
2. Ad-interim protection already in operation to continue till then.
(M. S. KARNIK, J.) 1/1