Bombay High Court
Jayshree Rajesh Kanabar vs State Of Maharashtra And Anr on 2 March, 2023
Author: N.R. Borkar
Bench: N.R. Borkar
2-BA-2164-22.odt
3IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 2164 OF 2022
WITH
INTERIM APPLICATION NO. 4644 OF 2022
Rahul Anand Kamble and anr. ...Applicants
Versus
The State of Maharashtra ...Respondent
.........
Mr. Niranjan Mundargi a/w Mr. Satyam Nimbalkar for the Applicant.
Ms A. S. Pai, PP for the State.
Mr. Mohan Rao a/w Ms Sulabha Rane a/w Ms Sakshi Badkar for the
Intervenor.
.........
CORAM : N.R. BORKAR, J.
DATED : 2 MARCH 2023 P.C. :-
The learned PP seeks time to file additional affidavit.
2. The affidavit shall be filed by 15 March 2023 and copy of it shall be served upon the other side, in advance. Digitally signed by MANGALTAI MANGALTAI JAYWANT JAYWANT JADHAV
3. List the application on 16 March 2023 at 2.30 p.m. JADHAV Date:
2023.03.02 18:50:30 +0530 ( N.R. BORKAR, J. ) MJ Jadhav 1 / 1