Bombay High Court
Trevor Anselm Machado vs The State Of Maharashtra And Anr on 5 August, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
1 of 2 16.APL.1165.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1165 OF 2019
WITH
CRIMINAL APPLICATION NO.56 OF 2020
Trevor Anselm Machado Applicant
versus
The State of Maharashtra and another Respondents
WITH
CRIMINAL APPLICATION NO.57 OF 2020
Suramya Navin Kamani Applicant
versus
The State of Maharashtra and another Respondents
WITH
CRIMINAL APPLICATION NO.93 OF 2020
Tushar Bhupatilal Sarda Applicant
versus
The State of Maharashtra and another Respondents
WITH
CRIMINAL APPLICATION NO.1166 OF 2019
Suramya Navin Kamani Applicant
versus
The State of Maharashtra and another Respondents
WITH
CRIMINAL APPLICATION NO.1185 OF 2019
MANISH Digitally signed by Tushar Bhupatilal Sarda Applicant
MANISH SURESH
SURESH THATTE
Date: 2022.08.06
versus
THATTE
The State of Maharashtra and another Respondents
11:30:19 +0530
Mr.Mihir Gheewala Melenie D'souza i/by A.S.Dayal & Associates for
applicants.
Mr.D.P.Singh, Advocate for respondent no.2.
Mr.S.R.Agarkar, APP, for State.
2 of 2 16.APL.1165.2019.doc
CORAM : PRAKASH D. NAIK, J.
DATE : 5th August 2022 PC :
1. Learned advocate for respondent submits that copies of the applications are not supplied to him.
2. Leave to amend in Criminal Application Nos.1165 of 2019, 1166 of 2019 and 1185 of 2019. Amendment to be carried out within one week. Amended copies of applications be served on the advocate for respondent. Stand over to 6th September 2022.
(PRAKASH D. NAIK, J.) MST