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Bombay High Court

Anant Thanur Karmuse vs The State Of Maharashtra And Ors on 20 July, 2021

Bench: S. S. Shinde, N. J. Jamadar

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN                                                    (10) cri.wp-411.21.odt
CHANDAN     Date: 2021.07.20
            19:25:30 +0530


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL WRIT PETITION NO.411 OF 2021
                                              ALONG WITH
                               CRIMINAL INTERIM APPLICATION NO.331 OF 2021
                                                   IN
                                  CRIMINAL WRIT PETITION NO.411 OF 2021

             Anant Thanur Karmuse                            : Petitioner/Applicant
                   Versus
             State of Maharashtra and ors.                   : Respondents.

ALONG WITH CRIMINAL INTERIM APPLICATION NO.1009 OF 2021 IN CRIMINAL WRIT PETITION NO.411 OF 2021 Hemant Sudhakar Wani and anr. : Applicants/Interveners In the matter between Anant Thanur Karmuse : Petitioner.

Versus State of Maharashtra and ors. : Respondents.

ALONG WITH CRIMINAL INTERIM APPLICATION NO.332 OF 2021 IN CRIMINAL WRIT PETITION NO.411 OF 2021 Sameer Shivaji Pawar : Applicant/Intervener In the matter between Anant Thanur Karmuse : Petitioner.

Versus State of Maharashtra : Respondent. M. Aabad Ponda, Sr. Advocate with Mr. Nilesh Tribhuvann, Mr. Burzin Bhaucha, Mr. Jehan Fulwadiwala for the Petitioner in Writ Petition No.411 of 2021 and for Applicant in IA No.331 of 2021.

lgc 1 of 2 (10) cri.wp-411.21.odt Mr. Amit Desai, Sr. Advocate for Respondent No.3. Mr. Prasad Dhakephalkar, Sr. Advocate a/w Mr. Tushar Sonawane for the Applicant in IA No.1009 of 2021. Ms. Sonail Jadhav for the Applicant in IA No.332 of 2021. Mrs. A S Pai, PP for the Respondent/State.

                         CORAM :      S. S. SHINDE,
                                      N. J. JAMADAR, JJ

                         DATE     :   20th JULY 2021

P.C.

1           There is a consensus amongst the learned counsel appearing for

the parties, except Mr. Amit Desai, the learned counsel appearing for Respondent No.3, that this matter can be placed for physical hearing on 25 th August 2021.

2 In view of the consensus amongst the learned counsel appearing for the respective parties, list this matter for physical hearing on 25 th August 2021.

3 So far as Respondent No.3 is concerned, we will hear learned Senior Counsel Mr. Amit Desai, through video conferencing [N. J. JAMADAR, J] [S. S. SHINDE , J] lgc 2 of 2