Bombay High Court
Sadhwi Pragya Singh Chandrapal Singh ... vs The State Of Maharashtra on 12 December, 2018
Bench: Indrajit Mahanty, V.K. Jadhav
1.APPA.1895.18 in APEAL.1289.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1895 OF 2018
IN
CRIMINAL APPEAL NO. 1289 OF 2018
Nisar Ahmed Haji Sayed Bilal ... Applicant/Intervener
IN THE MATTER BETWEEN
Lt. Col. Prasad Shrikant Purohit ... Appellant/Accused
V/s.
National Investigation Agency & Anr. ... Respondents
WITH
CRIMINAL APPEAL NO. 71 OF 2017
WITH
CRIMINAL APPLICATION NO. 571 OF 2017
IN
CRIMINAL APPEAL NO. 71 OF 2017
WITH
CRIMINAL APPEAL NO. 96 OF 2018
WITH
CRIMINAL APPEAL NO. 618 OF 2017
Sameer Sharad Kulkarni ... Appellant/Applicant
V/s.
The State of Maharashtra ... Respondent
WITH
CRIMINAL APPEAL NO. 107 OF 2018
Sadhvi Pragya Singh Chandrapal
Singh Thakur ... Appellant
V/s.
The State of Maharashtra ... Respondent
WITH
CRIMINAL APPEAL NO. 112 OF 2018
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1.APPA.1895.18 in APEAL.1289.18.doc
Lt. Col. Prasad Shrikant Purohit ... Appellant/Accused
V/s.
National Investigation Agency & Anr. ... Respondents
WITH
CRIMINAL APPEAL NO. 1461 OF 2018
Lt. Col. Prasad Shrikant Purohit ... Appellant/Accused
V/s.
The state of Maharashtra ... Respondent
Mr. Shrikant Shivade a/w Mr. Sagar Bhandare i/b Amit Ghag for the
Appellant in Appeal No.1461/2018, 1289/2018 and 112/2018.
Mr. Sajender Yadav i/b Mr. J.P. Mishra for the Appellant in Appeal
No.107/2018.
Mr. Sameer Kulkarni in Appeal No.96/2018 present in person.
Mr. Sandesh Patil for the Respondent-NIA.
Mr. Shahid Nadeem i/b Mr. Mateen Shaikh, Intervener.
CORAM : INDRAJIT MAHANTY AND
V.K. JADHAV, JJ.
DATE : 12th DECEMBER, 2018. P.C. :
1 Heard learned Counsel for the respective parties. Order of the learned trial Court dated 03.10.2018 is produced by the learned Counsel for the Intervener. Learned Counsel appearing for the Appellant as well as NIA have no objection if order similar to that of is passed by the learned trial Court. Accordingly to that such limited extent the Intervener is permitted to Waghmare 2/3 ::: Uploaded on - 14/12/2018 ::: Downloaded on - 27/12/2018 05:53:32 :::
1.APPA.1895.18 in APEAL.1289.18.doc address the Court on the facts which are not unfolded by the learned Public Prosecutor and the law which has not been canvased. Accordingly the Application No.1895 of 2018 stands disposed of.
2 Learned Counsel for the Appellant is directed to serve copy of the application (filing those copies which are claimed to be classified) subject to further directions that may be passed in this regard. Such copies shall be served by tomorrow.
3 After hearing learned Counsel for the respective parties, we direct the parties to get ready for hearing of this matter on 09.01.2019.
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