Bombay High Court
Sudhir Harishchandra Patil vs The State Of Maharashtra on 28 January, 2021
Author: Prakash D. Naik
Bench: Prakash D. Naik
Ganesh Lokhande 1 of 2 33-aba--792-919-2020-abst-2710-20.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 792 OF 2020
Ankita Ankush More @
Sarojini Dattatray Kshirsagar ...Applicant
Versus
The State of Maharashtra ...Respondent
WITH
CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 919 OF 2020
Sunilsing Patil ...Applicant
Versus
The State of Maharashtra ...Respondent
WITH
CR. ANTICIPATORY BAIL APPLICATION (ST) NO. 2710 OF 2020
Sudhir Harishchandra Patil ...Applicant
Versus
The State of Maharashtra ...Respondent
.....
Mr. Ajit R. Pitale, Advocate for the Applicant in ABA No. 792 of 2020.
Mr. Laxman S. Deshmukh, Advocate for the applicant in ABA No. 919
of 2020.
Mr. Gautam Jain i/b. Mr. H. G. Khambete, Advocate for the applicant
in ABAST No. 2710 of 2020.
Mr. Anamika Malhotra, APP for the Respondent - State.
Digitally
signed by
RajeP.
.....
RajeP. Aher
Aher Date:
2021.01.30 CORAM : PRAKASH D. NAIK, J.
17:15:08 +0530 DATE : 28th JANUARY, 2021. Ganesh Lokhande 2 of 2 33-aba--792-919-2020-abst-2710-20.doc PC :
1. The copy of the affidavit filed by the respondent be served to learned Advocate appearing for the applicant in ABA No. 792 of 2020 and ABA No. 919 of 2020.
2. Since, interim protection has been granted in ABAST No. 2710 of 2020 and ABA No. 919 of 2020, interim protection can be granted to the applicant in ABA No. 792 of 2020. The respondent shall not take coercive action against the applicants in ABA No. 792 of 2020 till next date.
3. Interim protection granted earlier to continue till next date.
4. Stand over to 18th February, 2021.
(PRAKASH D. NAIK, J.)