Bombay High Court
Anirudha Balkrishna Joshi And Anr vs The State Of Maharashtra on 20 December, 2021
Author: V. G. Bisht
Bench: V. G. Bisht
39 aba 2896-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 2896 OF 2021
Anirudha Balkrishna Joshi & Anr. ...Applicants
V/s.
The State of Maharashtra ... Respondent
WITH
INTERIM APPLICATION (ST.) NO. 19280 OF 2021
IN
ANTICIPATORY BAIL APPLICATION NO. 2896 OF 2021
Sachin Baba Sahib Dangat ...Applicant
IN THE MATTER OF :
Anirudha Balkrishna Joshi & Anr. ...Applicants
V/s.
The State of Maharashtra ... Respondent
.....
Mr. Sandeep Karnik, for the Applicants.
Smt. P. P. Shinde, APP for State - Respondent.
Mr. S. Mukharji a/w. Mr. Yogenra K. Rajinder i/b. Mr. Abhishek Mishra, for
Applicant in Interim Application.
.....
CORAM : V. G. BISHT, J.
DATED : 20th December, 2021 P.C. . Heard.
mp 1 of 2 39 aba 2896-21.doc
2. Interim relief granted earlier to continue till the next date.
3. Stand over to 3rd January, 2022.
INTERIM APPLICATION (ST.) NO. 19280 OF 2021 . Interim Application stands allowed with direction to assist only the learned APP and not beyond that.
( V. G. BISHT, J.) Digitally signed by MANJUSHA MANJUSHA DINKAR DINKAR PARAB PARAB Date:
2021.12.20 18:38:52 +0530 mp 2 of 2