Bombay High Court
Irfanullah Habibullah Faruqi vs The State Of Maharashtra on 23 July, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
BA 1167-19.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1167 OF 2019
Irfanullah Habibullah Faruqi .Applicant
Vs.
The State of Maharashtra & anr. .Respondents
Mr. Rizwan Merchant i/b. Mr. Abdul Kader Millwala, Advocate, for the
Applicant
Ms Veera Shinde, APP, for the Respondent No. 1 - State
Mr. Aabad Ponda a/w Mr. Mubin Solkar & Ms Zara Salati, Advocate,
for the Respondent No. 2
CORAM : REVATI MOHITE DERE, J.
DATE : 23.07.2019
P.C.
. Learned counsel for the Applicant seeks time to file an
Affidavit of the Applicant explaining why several Bail Applications were filed in different forums and why false statements were made in the said Applications, that no other Bail Application has been filed before any other Court.
2. On his request, stand over to 02.08.2019.
(REVATI MOHITE DERE, J.) ::: Uploaded on - 25/07/2019 ::: Downloaded on - 25/07/2019 22:24:02 :::