Bombay High Court
Hemendra Haridas Mapara vs The State Of Maharashtra And Anr on 27 August, 2019
Author: S.S. Shinde
Bench: S.S. Shinde
1/1 907-wp-2961-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 2961 OF 2019
Hemendra Haridas Mapara ...Petitioner
Versus
The State of Maharashtra and Anr. ...Respondents
......
Mr.Murtuza Najmi a/w. Mr.Ashish Sharma i/b. Mr.Sanjay Prabhala for
the Petitioner.
Mr.A.R.Patil, APP for the Respondents - State.
......
CORAM : S.S. SHINDE, J.
DATE : 27th AUGUST 2019 P.C.:
1. Learned Counsel appearing for the petitioner submits that the petitioner has filed an application under section 438 of the Code of Criminal Procedure for anticipatory bail and the same is pending before Court Room No. 19 (Coram: Revati Mohite Dere, J.). He further submits that he will file an appropriate application on administrative side for clubbing both the matters.
2. To enable the petitioner to apply, this matter is removed from the board. After obtaining orders from the administrative side, liberty to move before appropriate Court depending upon an administrative decision.
(S.S. SHINDE, J.) Trupti ::: Uploaded on - 28/08/2019 ::: Downloaded on - 29/08/2019 00:11:31 :::