Bombay High Court
Mrugank Kalwallkar @ Micky vs State Of Maharashtra on 24 August, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
(71)BA-2388-2080.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.2388 OF 2022
Mrugank Kalwallkar @ Mickky ] .. Applicant.
vs.
State of Maharashtra ] .. Respondent
ALONGWITH BAIL APPLICATION NO.2080 OF 2022 Ravi Mallesh Borra @ D.K.Rao ] .. Applicant.
vs. State of Maharashtra ] .. Respondent Mr.Prashant Pandey a/w Darshit S., Irfan Unwale, Harshitha Shroff and A. Memon i/b W3Legal AAP, for the Applicant in BA NO.2388/2022. Mr.Niranjan Mundargi i/b Randhir Kale for Applicant in BA No.2080/2022.
Mr. Pradip Gharat, SPP for the State.
CORAM : BHARATI DANGRE, J
DATE : 24TH AUGUST, 2022.
P.C.
1] The Applicants who are charged for the offences under relevant
sections of the Indian Penal Code and Section 3 of the MCOC Act, seek their release on bail on the ground that the co-accused Anil Shankar Patil has been released on bail on 29.07.2022 on the ground of delay in conclusion of trial and being cautious to the fact that the 1/2 ::: Uploaded on - 25/08/2022 ::: Downloaded on - 26/08/2022 08:41:11 ::: (71)BA-2388-2080.doc Applicants are in custody for more than four and half years, the learned SPP shall deal with the claim of parity particularly from discerning the role attributed to the Applicants in the charge-sheet.
2] The learned SPP is also permitted to place Affidavit on record if he is desirous to do so with advance copy being supplied to the leaned counsel for Applicants.
3] List on 26.09.2022.
[BHARATI DANGRE, J]
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