Bombay High Court
Fr. Sabu Thomas vs The State Of Maharashtra on 9 August, 2021
Author: A. S. Gadkari
Bench: A. S. Gadkari
ssm 1 901-aba562.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 562 OF 2019
Fr. Sabu Thomas .....Applicant
Vs.
The State Of Maharashtra .....Respondent
Mr. Aabad Ponda, Senior Advocate i/by Mr. Vincent D'Silva a/w Mr. Sujit A.
Mane for the Applicant.
Smt. Veera Shinde, APP for the Respondent-State.
Mr. Avinash N. Naikwade for the Intervenor/Original Complainant.
Ms. Ketki Khot, Deputy S.P., CID, Konkan Bhavan, Navi Mumbai.
CORAM : A. S. GADKARI, J.
DATE : 9th AUGUST, 2021. P.C.:- 1 Learned APP, on instructions from Ms. Ketki Khot, Deputy S.P.,
CID, Konkan Bhavan, Navi Mumbai submitted that, the investigation of the present crime is completed and the papers of investigation would be sent for seeking approval/sanction from the Higher Authority for submitting final report as contemplated under Section 173(2) of the Code of Criminal Procedure. She further on instructions submitted that, the custodial interrogation of the Applicant for further investigation of the present crime, is not necessary.
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ssm 2 901-aba562.19.doc
2 Learned APP is directed to file a brief Affidavit of the concerned
Investigating Officer, placing on record the said fact on or before the next date.
Stand over to 30th August, 2021.
Interim relief, if any granted earlier, to continue till the next date.
(A.S. GADKARI, J.)
Digitally signed
by SANJIV
SANJIV SHARNAPPA
SHARNAPPA MASHALKAR
MASHALKAR Date: 2021.08.11
14:39:39 +0530
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