Bombay High Court
Rabeekhan Abdullah vs Air Intelligence Unit And Anr on 7 February, 2019
Author: Prakash D. Naik
Bench: Prakash D. Naik
Sknair 903-ba-1820-18-
operative.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 1820 OF 2018
Rabeekhan Abdullah ... Applicant
Vs.
1. Air Intelligence Unit (SI Airport)
2. State of Maharashtra ... Respondents
...
Ms. Lochan Chandka I/by Mr. Taraq Sayed for the applicant
Mr. Francis Saldanha, Spl. PP for the Respondent No.1
Mr. Prashant Jadhav, APP for the Respondent-State
...
CORAM : PRAKASH D. NAIK, J.
DATE : 7th FEBRUARY, 2019.
P.C. For the reasons to be recorded separately. I pass the following order.
OPERATIVE ORDER i. Criminal Bail Application No. 1820 of 2018 is rejected.
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