Bombay High Court
Union Of India vs Sarpreet Singh And Anr on 15 February, 2019
Author: Prakash D. Naik
Bench: Prakash D. Naik
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 79 OF 2019
Union of India ... Applicant
Vs.
Akshinder Singh Sodhi and Anr. ... Respondents
CRIMINAL APPLICATION NO. 80 OF 2019
Union of India ... Applicant
Vs.
Sarpreet Singh Sodhi and Anr. ... Respondents
CRIMINAL APPLICATION NO. 81 OF 2019
Union of India ... Applicant
Vs.
Purohit Devesh Jagdishbahi and Anr. ... Respondents
CRIMINAL APPLICATION NO. 82 OF 2019
Union of India ... Applicant
Vs.
Jonathan Thorn @ John and Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO. 83 OF 2019
Union of India ... Applicant
Vs.
Jimmy Singh Sandhu and Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO. 84 OF 2019
Union of India ... Applicant
Vs.
Nguyen Man Cuong ... Respondent
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WITH
CRIMINAL APPLICATION NO. 85 OF 2019
Union of India ... Applicant
Vs.
Anthony Kakakutty Paul and Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO. 86 OF 2019
Union of India ... Applicant
Vs.
Ishrat Khan Parmar and Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO. 87 OF 2019
Union of India ... Applicant
Vs.
Rahul Shedge and Anr. ... Respondents
WITH
CRIMINAL APPLICATION NO. 88 OF 2019
Union of India ... Applicant
Vs.
Barry John Bracken and Anr. ... Respondents
...
Mr. H.S. Venegaokar for the applicant / Union of India in all
Criminal Appilcations.
Ms. Munira Palanpurwala for the Respondent in Criminal
Application No. 79 of 2019 & 80 of 2019
Mr. A.R. Kapadnis, APP for the Respondent-State in Criminal
Application No. 79 of 2019
Mrs. A.A. Takalkar, APP for the Respondent-State in Criminal
Application No. 80 of 2019
Mrs. G.P. Mulekar, APP for the Respondent-State in Criminal
Application No. 81 of 2019
Mr. S.R. Agarkar, APP for the Respondent-State in Criminal
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Application No. 82 of 2019
Mr. R.M. Pethe, APP for the Respondent-State in Criminal
Application No. 83 of 2019
Mr. Aabad Ponda a/w Mr. Ayaz Khan & Ms. Zehra Charania for
the Respondent in Criminal Application No. 84 of 2019
Mr. Prashant Jadhav, APP for the Respondent-State in Criminal
Application No. 84 of 2019
Mr. A.R. Kapadnis, APP for the Respondent-State in Criminal
Application No. 85 of 2019
Mr. Aabad Ponda a/w Mr. Ayaz Khan & Ms. Zehra Charania for
the Respondent in Criminal Application No. 86 of 2019
Mrs. A.A. Takalkar, APP for the Respondent-State in Criminal
Application No. 86 of 2019
Mrs. G.P. Mulekar, APP for the Respondent-State in Criminal
Application No. 87 of 2019
Mr. S.R. Agarkar, APP for the Respondent-State in Criminal
Application No. 88 of 2019
Mrs. G.P. Mulekar, APP for the Respondent-State in Criminal
Application No. 89 of 2019
...
CORAM : PRAKASH D. NAIK, J.
DATE : 15th FEBRUARY, 2019.
P.C.
1. This is an application preferred by the D.R.I. seeking cancellation of bail granted by the N.D.P.S. Special Judge vide order dated 1st February, 2019 in exercise of power under Section 167 (2) of Code of Criminal Procedure. Said order was stayed by the N.D.P.S. Special Court for a period of fifteen days which expires today.
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2. Mr. Venegaokar learned counsel for the applicant submitted that the stay order granted by the lower Court be extended till the next date of hearing. Mr. Ponda, Learned counsel for the Respondent vehemently opposed the extension of the stay order passed by the Special Court on the ground that the application itself is not maintainable in law. The decisions relied upon by the learned counsel for the applicant are not a good law.
3. Considering the issue involved in these applications, the same are required to be heard in detail. Hence, stand over to 25 th February, 2019 at 4 p.m.
4. Stay order granted by the Special Court is extended till next date. In the meantime, respondent who are not served be served with notice of hearing.
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