Bombay High Court
Abhishek Paul Jadhav vs State Of Maharashtra on 13 June, 2023
Author: Amit Borkar
Bench: Amit Borkar
40.aba-1353-2023.doc
SA Pathan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1353 OF 2023
Abhishek Paul Jadhav ... Applicant
V/s.
The State of Maharashtra ... Respondent
WITH
INTERIM APPLICATION NO. 2082 OF 2023
IN
ANTICIPATORY BAIL APPLICATION NO. 1353 OF 2023
Sudha Gaurav Salve ... Applicant
IN THE MATTER BETWEEN
Abhishek Paul Jadhav ... Applicant
V/s.
The State of Maharashtra ... Respondent
Mr. Pranav H. Bhoite, for the Applicant.
Mr. Amit A. Palkar, APP for the State-Respondent.
Ms. Sonal V. Parab, for informant.
CORAM : AMIT BORKAR, J.
DATED : JUNE 13, 2023 P.C.:
1. This is an application under Section 2(wa) of the Code of Criminal Procedure filed by the victim.
2. In view of the judgment of Apex Court in case of Jagjeet Singh vs Ashish Mishra @ Monu decided on 18 April, 2022, reported in 2022 SCC OnLine SC 453, the application deserves to be allowed.1 ::: Uploaded on - 14/06/2023 ::: Downloaded on - 15/06/2023 11:37:41 :::
40.aba-1353-2023.doc
3. The Interim Application is allowed.
4. The original applicant shall carry out the necessary amendment to add intervener as party-respondent to the Anticipatory Bail Application.
5. List the Anticipatory Bail Application on 26 June 2023.
6. Ad-interim relief granted earlier in Anticipatory Bail Application No.1353 of 2023 to continue till 26 June 2023.
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