Bombay High Court
Javed Gulam Nabi Shaikh vs The State Of Maharashtra on 8 February, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
Diksha Rane 102. ba 4143-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Digitally
signed by
DIKSHA
BAIL APPLICATION NO. 4143/2021
DIKSHA DINESH
DINESH RANE (THROUGH JAIL)
RANE Date:
2023.02.08
19:18:45
Javed Gulam Nabi Shaikh ..Applicant
+0530
VS.
The State of Maharashtra ..Respondent
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Adv. Ruju R. Thakker a/w. Adv. Mansi Naik and Adv. Prerna
Thakkar for the applicant.
Smt. A. S. Pai, Spl. P.P. for NIA.
Ms. A. A. Takalkar, APP for the State.
Adv. Chintan Shah h/f. Adv. Sandesh Patil for the respondent.
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CORAM : M. S. KARNIK, J.
DATE : FEBRUARY 8, 2023.
P.C. :
1. Heard learned counsel for the applicant.
2. The applicant was arrested on February 9, 2020. This application was filed on May 1, 2021 for interim bail and/or ad-interim bail. It appears that pursuant to the filing of this application, the applicant had filed an application for bail before the trial Court. By an order dated December 6, 2021, the trial Court dismissed the application for bail. In this view of the matter, it would be open for the applicant to file an appropriate application for bail in this Court.
3. The present application is disposed of with liberty to 1/2 Diksha Rane 102. ba 4143-21.odt file an appropriate application in this Court for bail in view of the subsequent events.
4. The applicant be informed accordingly.
5. I express my gratitude for the able assistance rendered by learned counsel Ms.Ruju Thakkar who appeared on behalf of the applicant and argued in support of the applicant's case.
(M. S. KARNIK, J.) 2/2