Bombay High Court
Central Bureau Of Investigation vs Vipul Natvarlal Ambani And Anr on 14 January, 2021
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
8 & 8.1 BA 1243-18 aw appln.669-18.doc
Neeta S.
Sawant
Digitally signed by
Neeta S. Sawant IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2021.01.14
16:09:09 +0530 CRIMINAL APPELLATE JURISDICTION
Bail Application No. 1243 / 2018
Vipul Ambani s/o Natwarlal Hirachand Ambani .. Applicant
Vs.
The State of Maharashtra & Anr. .. Respondents
Alongwith
Criminal Application No. 669 / 2018
Central Bureau of Investigation .. Applicant
Vs.
Vipul Natwarlal Ambani & Anr. .. Respondents
****
Ms. Swati Singh i/by Mr. Naik Naik & Co., Advocate for the Applicant in Bail Application No. 1243 / 2018. Mr. H.S. Venegavkar, Advocate for Applicant in Cri. Application No. 669 / 2018.
**** CORAM : SANDEEP K. SHINDE J.
DATE : 14th JANUARY, 2021.
P.C. :-
1. Criminal Application No. 669 / 2018 is preferred by the Central Bureau of Investigation (CBI) under Section 439 (2) of the NAJEEB.. 1/2 8 & 8.1 BA 1243-18 aw appln.669-18.doc Code of Criminal Procedure, 1973, seeking cancellation of order dated 4th August, 2018 passed by the learned Judge for CBI, Greater Bombay, at Mumbai in CBI Special Case No. 37 / 2018.
2. Bail Application No. 1243 / 2018 is preferred by the accused in CBI Special Case No. 37 / 2018 against the order dated 2 nd May, 2018 whereby the learned Judge declined to release the applicant on default bail.
3. Mr. Venegavkar, learned Counsel for CBI, seeks time to verify.
4. Stand over to 28th January, 2021 for further consideration.
(SANDEEP K. SHINDE, J.) NAJEEB.. 2/2