Bombay High Court
Nitin Raosaheb Hase vs The State Of Maharashtra on 30 September, 2021
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally signed by
NISHA NISHA SANDEEP
SANDEEP CHITNIS
Date: 2021.10.04
CHITNIS 16:39:14 +0530
15-1965.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.1965 OF 2021
Nitin Raosaheb Hase ...Applicant
Versus
State of Maharashtra ...Respondent
Mr. M. S. Mohite, Senior Counsel i/b Mr. Shantanu R. Phanse, for the
Applicant.
Mr. A. A. Palkar, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE, J.
DATE : 30th SEPTEMBER 2021 (THROUGH VIDEO CONFERENCING) P.C. :
1. Issue notice to the respondent. Learned APP waives notice on behalf of the Respondent-State and seeks time to take instructions.
2. Learned Senior Counsel for the applicant states that the applicant had also invested money in the scheme and had incurred several expenses towards the franchise opened by the applicant. Learned Senior Counsel for the applicant has tendered a compilation of documents, in support of the same, to show the expenditure incurred by the applicant towards the said franchise, which was opened by the applicant. He submits that it is infact the applicant who was cheated by the Directors of the N. S. Chitnis 1/2 15-1965.2021.doc Company. The said compilation of documents is taken on record and a copy thereof is served on the learned APP.
3. Learned APP to file an affidavit setting out the complicity of the applicant in the alleged offence. The same to be filed in the Registry on ore before 25th October 2021 and advance copy be served on the Counsel for the applicant.
4. Stand over to 27th October 2021.
REVATI MOHITE DERE, J.
N. S. Chitnis 2/2