Bombay High Court
Munjabhau Manchakrao Rokde vs The State Of Maharashtra on 22 June, 2021
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
925 ANTICIPATORY BAIL APPLICATION NO.944 OF 2020
MUNJABHAU MANCHAKRAO ROKDE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Chavan Sudhir K.
APP for Respondent : Mrs. R.P. Gaur.
...
926 ANTICIPATORY BAIL APPLICATION NO.1168 OF 2020
SHUBHAM RAMANLAL BHALGAT
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Narwade Narayan B.
APP for Respondent : Mr. V. M. Kagne.
...
927 ANTICIPATORY BAIL APPLICATION NO.1183 OF 2020
PARVEJ RASHID PATHAN
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Ghanekar Nilesh S.
APP for Respondent : Mr. N.T. Bhagat.
...
928 ANTICIPATORY BAIL APPLICATION NO.1184 OF 2020
ALLAH BAKSH SHAIKH MOULANA
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Lavte Amar V.
APP for Respondent : Mr. V. M. Kagne.
...
929 ANTICIPATORY BAIL APPLICATION NO.81 OF 2021
ANIS PATEL S/O. MAJID PATEL
VERSUS
THE STATE OF MAHARASHTRA
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...
Advocate for Applicant : Mr. Muley Atul R. And Shaikh Nayyim Shahabuddin
APP for Respondent: Mr. V. S. Badakh.
...
930 ANTICIPATORY BAIL APPLICATION NO.102 OF 2021
SOMNATH SHANKARAPPA AAGRE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Karpe Rahul R.
APP for Respondent : Mrs. R.P. Gaur.
...
931 ANTICIPATORY BAIL APPLICATION NO.237 OF 2021
SACHIN SHIVAJIRAO LONDHE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Rakhunde Pravin
APP for Respondent : Mr. V. M. Kagne.
...
932 ANTICIPATORY BAIL APPLICATION NO.285 OF 2021
VIJAYKUMAR DHONDIRAM TAPDIYA
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Gadegaonkar Bharat N.
APP for Respondent : Mr. S. B. Narwade.
...
933 ANTICIPATORY BAIL APPLICATION NO.290 OF 2021
MAHARUDRA @ AABA NARAYAN MULE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Salunke Sudarshan J.
APP for Respondent : Mr. N. T. Bhagat.
...
934 ANTICIPATORY BAIL APPLICATION NO.292 OF 2021
ANAVEERAPPA GURUPADAPPA TENGALE
VERSUS
THE STATE OF MAHARASHTRA
...
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Advocate for Applicant : Mr. Shinganapure Ravi K
APP for Respondent : Mr. S. B. Narwade.
...
935 ANTICIPATORY BAIL APPLICATION NO.301 OF 2021
SYED SATTAR S/O. SYED BABU
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Syed G R
APP for Respondent : Mr. S. B. Narwade.
...
936 ANTICIPATORY BAIL APPLICATION NO.344 OF 2021
ASHOK SAHEBRAO SAKRATE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Salunke Sudarshan J.
APP for Respondent : Mrs. R.P. Gaur.
...
937 ANTICIPATORY BAIL APPLICATION NO.394 OF 2021
LAXMAN @ LAKHAN DEVIDAS RATHOD
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Jadhav Satej S
APP for Respondent : Mr. V. M. Kagne.
...
938 ANTICIPATORY BAIL APPLICATION NO.403 OF 2021
KETAN LALIT GANDHI
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicants : Mr. Gaware Niteen V.
APP for Respondent : Mr. V. M. Kagne.
...
939 ANTICIPATORY BAIL APPLICATION NO.416 OF 2021
VACHIT S/O RAMKISHAN PAWAR
VERSUS
THE STATE OF MAHARASHTRA
...
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Advocate for Applicant : Mr. Borulkar Avinash R.
APP for Respondent : Mr. V. M. Kagne.
...
940 ANTICIPATORY BAIL APPLICATION NO.434 OF 2021
MADHAV RAMCHANDRA NAVLE
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Applicants : Mr. Deshpande Chaitanya C.
APP for Respondent : Mr. V. M. Kagne.
...
941 ANTICIPATORY BAIL APPLICATION NO.436 OF 2021
MUJEEB MUSA SHAIKH
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Applicant : Mr. Deshpande Chaitanya
APP for Respondent : Mrs. R.P. Gaur.
...
942 ANTICIPATORY BAIL APPLICATION NO.437 OF 2021
MOHAMMED ASIF MOHAMMED ISHAQUE
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Applicant : Mr. Syed Azizoddin R.
APP for Respondent : Mr. S. B. Narwade.
...
944 ANTICIPATORY BAIL APPLICATION NO.498 OF 2021
SAGAR SHAMRAO MANE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Chavan Sudhir K.
APP for Respondent : Mrs. R. P. Gaur.
...
946 ANTICIPATORY BAIL APPLICATION NO.522 OF 2021
ANIL BHAUSAHEB BHOJANE AND ANR
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicants : Mr. Borulkar Avinash R.
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APP for Respondent : Mr. N. T. Bhagat.
...
947 ANTICIPATORY BAIL APPLICATION NO.540 OF 2021
MUJAHID KHAN S/O NASEEB KHAN PATHAN
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Bagal Suraj R.
APP for Respondent : Mr. S. B. Narwade.
...
952 ANTICIPATORY BAIL APPLICATION NO.594 OF 2021
MOHAMMAD FARID MOHAMMAD ZAKERIYA
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Rajendra S. Deshmukh, Senior Counsel, i/b Mr.
Deshmukh Devang R.
APP for Respondent : Mr. V. M. Kagne.
...
CORAM : MANGESH S. PATIL, J.
DATE : 22.06.2021. PER COURT :
In all these matters the main offence being charged against the respective applicants is an offence punishable under Section 328 of the Indian Penal Code. A Division Bench judgment of this Court in the case of Anand Ramdhani Chourasiya and another Vs. State of Maharashtra and others, 2019 DGLS (Bom.); 1020 has been stayed by the Supreme Court and the matter is under its consideration.
2. In all these matters, ad interim reliefs were granted which are in operation till date with a hope that the matter in the Supreme Court would be decided by this time. Since these matters are pending for a while I had instructed the learned Prosecutors to solicit an instruction and to evolve some strategy as to what is to be done with these matters. On instructions they now inform that similar matters at the Principal Seat are being decided 5/6 ::: Uploaded on - 22/06/2021 ::: Downloaded on - 23/06/2021 07:57:09 ::: 925 to 952 aba 944 20.odt on their own merits. They cite a decision in the case of Anticipatory Bail Application (Stamp) No. 2451/2020 with the connected matter decided on 06.11.2020 as the instance to substantiate their version. They would therefore submit that they would want to get these matters decided on their own merits irrespective of the pendency of the issue before the Supreme Court.
3. After having heard the learned A.P.Ps. and the learned advocates in each of these matters, the parties are put to notice that the matters would be decided on their own merits on the next date.
4. Stand over to 09.07.2021. Interim relief to continue till then.
(MANGESH S. PATIL, J.) mkd/-
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