Bombay High Court
Anil Bhavarlal Jain And Anr vs State Of Maharashtra And Anr on 19 July, 2023
Author: Shivkumar Dige
Bench: A.S. Gadkari, Shivkumar Dige
S S KADAM 42-wp-2546-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 2546 of 2022
Anil Bhavarlal Jain and Anr. ... Petitioners
V/s.
The State of Maharashtra and Anr. ... Respondents
with
CRIMINAL WRIT PETITION NO. 1960 of 2022
Shailendra Kumar and Anr. ... Petitioners
V/s.
The State of Maharashtra and Anr. ... Respondents
Mr. Shirish Gupte, Senior Advocate with Ms. Supriya Kak and Mr. Vivek
Punjabi for Petitioners in WP/2546/2022.
Mr. K. S. Patil for Respondent No.2 in WP/2546/2022.
Mr. H. S. Venegaonkar for Respondent No.2 in WP/1960/2022.
Mr. Ashish Mehta along with Mr. Aarya More i/b. Ethos Legal Alliance for
Respondent No.3 in both Petitions.
CORAM : A.S. GADKARI AND
SHIVKUMAR DIGE, JJ.
DATE : 19th JULY, 2023.
P.C. :
1. Mr. Venegaonkar, learned Advocate appearing for Respondent No.2- CBI, on instructions submitted that, after completion of investigation of present crime, Investigating Agency has submitted charge-sheet. Digitally signed by SHUBHADA SHUBHADA SHANKAR SHANKAR KADAM KADAM Date:
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2. Learned Senior Advocate for Petitioners seeks time to take further instructions.
At his request, stand over to 26th July 2023.
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