Bombay High Court
Chetan Dilip Paradhi vs State Of Maharashtra on 3 October, 2025
4-ba-3774-25.docx
Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
CRIMINAL APPELLATE JURISDICTION
by URMILA
URMILA PRAMOD
INGALE
PRAMOD Date:
INGALE 2025.10.06
11:33:54 BAIL APPLICATION NO. 3774 OF 2025
+0530
Chetan Dilip Paradhi .. Applicant
Versus
State of Maharashtra .. Respondent
....................
Mr. Ameya Pitale, Advocate for Applicant.
Mr. Mahesh Mule, Special PP a/w Mr. Yogesh Y. Dabke, APP and
Ms.Nidhi Narwekar, for Respondent-State.
IO- ACP- Mr. Kishorkumar Shinde, D(SPL), Crime Branch, Mumbai
present.
...................
CORAM : DR. NEELA GOKHALE, J.
DATE : OCTOBER 3, 2025
P. C.:
1. Mr.Ameya Pitale, learned Advocate appearing for the Applicant undertakes to serve a soft copy of the voluminous charge-sheet through email within a period of 2 weeks from today.
2. If Special PP-Mr. Mahesh Mule is desirous to file affidavit, he is permitted to do so with advance copy to the Applicant within a period of 2 weeks thereafter.
3. Stand over to 12/11/2025.
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