Bombay High Court
Rubabuddin Shaikh vs The Central Bureau Of Investigation And ... on 24 June, 2019
Bench: Indrajit Mahanty, A.M.Badar
10 apeal 656-19, 641-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 656 OF 2019
Nayabuddin Shaikh ... Appellant
V/s.
The Central Bureau of Investigation
and Ors. ... Respondents
WITH
CRIMINAL APPEAL NO. 641 OF 2019
Rubabuddin Shaikh ... Appellant
V/s.
The Central Bureau of Investigation
and Ors. ... Respondents
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Mr.B.M.Thakur, for the Appellant in Cr. Appeal No.656/2019.
Mr.Gautam Tiwari, for the appellant in Cr. Appeal No.641/2019.
Mrs.S.V.Sonawane, APP for the State in Cr. Appeal No.656/2019.
Mr.V.B.Konde-Deshmukh, APP for the State Cr. Appeal No.641/2019.
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CORAM : INDRAJIT MAHANTY &
A.M.BADAR, JJ.
DATE : 24TH JUNE, 2019
P.C.
1] Heard learned Counsel appearing for the Appellants/victims of
the alleged crime. As these appeals are preferred by victims as
defined under Section 2(wa) of the Cr.P.C., the following order :
Sneha Chavan 1/2
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10 apeal 656-19, 641-19.doc
ORDER
1. Admit.
2. Issue notice to Respondents. Learned APP waives notice for Respondent/State.
3. Call for R & P.
4. In lieu of action under Section 390 of Cr.P.C., we direct that the Respondents/ accused shall be released on bail on executing PR Bond of Rs. 15,000/- and on furnishing surety in the like amount by each of them, before the learned Trial Court.
(A.M.BADAR, J) (INDRAJIT MAHANTY, J) Sneha Chavan 2/2 ::: Uploaded on - 25/06/2019 ::: Downloaded on - 26/06/2019 00:51:39 :::