Bombay High Court
Rev Fr. Benedict Kerketta vs The State Of Maharashtra on 24 April, 2023
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
sg 18.aba562-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.562 OF 2019
Fr. Sabu Thomas ...Applicant
vs.
State of Maharashtra ...Respondent
WITH
ANTICIPATORY BAIL APPLICATION NO.783 OF 2019
WITH
ANTICIPATORY BAIL APPLICATION NO.875 OF 2019
WITH
ANTICIPATORY BAIL APPLICATION NO.2742 OF 2019
WITH
INTERIM APPLICATION NO.523 OF 2020
IN
ANTICIPATORY BAIL APPLICATION NO.2742 OF 2019
....
Mr. Vincent D'Silva, a/w. Mr. Sujit Mane, for the Applicant.
Mr. Dinesh L. Vishwakarma, for the Intervenor.
Mr. S.V. Gavand, APP, for the Respondent State.
....
CORAM : ANUJA PRABHUDESSAI, J.
DATE : 24 APRIL 2023
P.C. :
Papers of Anticipatory Bail Application Nos.783 of 2019, 875 of 2019 and 2742 of 2019 are not placed before me. Registry to comply with the order dated 10 April 2023.
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2. Stand over to 2 May 2023. Interim relief to continue till the next date.
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