Bombay High Court
Bhavesh Shantilal Sheth (Director Of ... vs The State Of Maharashtra on 15 December, 2020
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1 8-i.IA-st-3418-20-gr.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
[I] INTERIM APPLICATION [STAMP] NO.3418 OF 2020
IN
ANTICIPATORY BAIL APPLICATION [STAMP] NO.2558 OF 2020
Bhavesh Shantilal Sheth ... Applicant/
Intervenor
IN THE MATTER BETWEEN
Rehmatullah Gubitra & Ors. ... Applicants
Versus
State of Maharashtra ... Respondent
.....
[II] INTERIM APPLICATION [STAMP] NO.3420 OF 2020
IN
ANTICIPATORY BAIL APPLICATION [STAMP] NO.2717 OF 2020
Bhavesh Shantilal Sheth ... Applicant/
Intervenor
IN THE MATTER BETWEEN
Hasmukh K Shah & Ors. ... Applicants
Versus
State of Maharashtra ... Respondent
.....
[III] INTERIM APPLICATION [STAMP] NO.3421 OF 2020
IN
ANTICIPATORY BAIL APPLICATION [STAMP] NO.2785 OF 2020
Bhavesh Shantilal Sheth ... Applicant/
Intervenor
IN THE MATTER BETWEEN
Jayantilal Ramji Gala & Anr. ... Applicants
Versus
State of Maharashtra ... Respondent
-----
Mr. Arun Panickar, Advocate for the Applicant/Intervenor in all IA.
Ms. Sonal Parab a/w. Kiran Varma i/b. Rajeev Sawant & Asso. for the Applicants
in ABA-ST-2558/2020.
Mr.A.P. Mundargi, Senior Advocate i/b. Kartik S. Garg, Advocate for the
Applicants in ABA-ST-2717/2020.
Mr. S.V. Marwadi i/b. Narayanganesh M. Nadar, Advocate for the Applicants in
Digitally
signed by
Pradeepkumar
ABA-ST-2785/2020.
Mr. S. S. Pednekar, APP for State/Respondent.
Pradeepkumar P. Deshmane
P. Deshmane Date:
2020.12.16
15:34:36
+0530
Deshmane (PS) 1 of 2
2 8-i.IA-st-3418-20-gr.odt
CORAM :- SARANG V. KOTWAL, J.
DATE :- 15th DECEMBER, 2020
P. C. :-
1. For the reasons mentioned in these Applications, and in the interest
of justice, I am inclined to allow these Applications.
2. None of the Counsel, including the Senior Counsel for the
Applicants, has any objection for allowing these Applications for intervention so
that the first informant can be added as a party respondent in all the three
Anticipatory Bail Applications.
3. Hence, the following order :
:: ORDER::
i. Interim Applications are allowed in terms of prayer clause - 6(c). ii. The Applicants in Anticipatory Bail Applications shall add the first informant as a party respondent. Amendment shall be carried out within a period of two weeks from today.
iii. Shri Arun Panickar, learned Counsel waives service on behalf of the first informant in the main Anticipatory Bail Applications. Copies of Anticipatory Bail Applications shall be served on him before the next date.
(SARANG V. KOTWAL, J.) Deshmane (PS)
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