Bombay High Court
Shrikant Purshottam Paranjape vs The State Of Maharashtra on 23 January, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
Diksha Rane 915. ABA 1980-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
CRIMINAL APPELLATE JURISDICTION
signed by
DIKSHA
DIKSHA DINESH
DINESH RANE
Date:
ANTICIPATORY BAIL APPLICATION NO.1980/2021
RANE
2023.01.23
19:22:17
SHASHANK PURSHOTTAM PARANJAPE ..APPLICANT
+0530
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
WITH
INTERIM APPLICATION NO.250/2022
IN
ANTICIPATORY BAIL APPLICATION NO.1980/2021
VASUNDHARA DHANANJAY DONGRE ..APPLICANT
VS.
THE STATE OF MAHARASHTRA & ANR. ..RESPONDENTS
WITH
ANTICIPATORY BAIL APPLICATION NO.1981/2021
SHRIKANT PURSHOTTAM PARANJAPE ..APPLICANT
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
WITH
INTERIM APPLICATION NO.193/2022
IN
ANTICIPATORY BAIL APPLICATION NO.1981/2021
VASUNDHARA W/O. DHANANJAY DONGRE
@ JAYSHREE D/O. MORESHWARI (BABURAO)
PARANJAPE ..APPLICANT
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
------------
Mr. A. P. Mundargi, Senior Advocate i/b. Adv. Niranjan
Mundargi for the applicant in ABA/1980/2021.
Mr. Shirish Gupte, Senior Advocate i/b. Adv. Niranjan
Mundargi for the applicant in ABA/1981/2021.
Ms. A. A. Takalkar, APP for State.
1/2
Diksha Rane 915. ABA 1980-21.doc
Adv. Prashant More a/w. Kanchan S. Chindarkar for the
intervener.
Adv. Amruta Kharade i/b. Talekar & Associates for the
intervener in IA/193/22.
PSI Narayan Dalvi, Vileparle Police Station.
------------
CORAM : M. S. KARNIK, J.
DATE : JANUARY 23, 2023. P.C. :
1. At the request of learned counsel for the applicants, stand over to 10/2/2023.
2. Ad-interim protection granted earlier to continue till then.
(M. S. KARNIK, J.) 2/2