Bombay High Court
Harish Narayan Shetty vs The State Of Maharashtra on 21 October, 2020
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
:1: 10-10-i-ABA-708-20@[email protected] IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION 1. ANTICIPATORY BAIL APPLICATION NO. 708 OF 2020 Harish Narayan Shetty .... Applicant Versus The State of Maharashtra & Ors .... Respondents ----------- WITH INTERIM APPLICATION (ST) NO. 2390 OF 2020 ----------- WITH INTERIM APPLICATION (ST) NO. 3281 OF 2020 ______ Mr. Kasar a/w. Vikram Jakhadi i/b. Vis Legis Law for the Applicant in ABA/708/2020. Mr. Archit Sakhalkar, for Intervenors in IA/ST/2390/2020. Mr. Jatin P. Shah a/w. Dipen Furia a/w. Snehankita Munj, for Intervenor in IA/ST/3281/2020. Dr. Samarth Karmarkar a/w. Ms. Rushita Jain a/w. Supriyanka Maurya i/b. Karmarkar & Asso. for Intervenor. Ms. Pallavi N. Dabholkar, APP for State/Respondent. ______ ----------- WITH 2. ANTICIPATORY BAIL APPLICATION NO. 677 OF 2020 Jayant S. Shetty .... Applicant Versus The State of Maharashtra .... Respondent ----------- WITH INTERIM APPLICATION (ST) NO. 2389 OF 2020 ----------- WITH INTERIM APPLICATION (ST) NO. 3283 OF 2020 Deshmane (PS) 1 of 2 :2: 10-10-i-ABA-708-20@[email protected] ______ Mr. Prasad D. Borkar, for the Applicant in ABA/677/2020. Mr. Archit Sakhalkar, for Intervenors in IA/ST/2389/2020. Mr. Jatin P. Shah a/w. Dipen Furia a/w. Snehankita Munj, for Intervenor in IA/ST/3283/2020. Dr. Samarth Karmarkar a/w. Ms. Rushita Jain a/w. Supriyanka Maurya i/b. Karmarkar & Asso. for Intervenor. Ms. Pallavi N. Dabholkar, APP for State/Respondent. ______ CORAM : SARANG V. KOTWAL, J.
DATE : 21st OCTOBER, 2020.
P.C. :
1. At the request of learned Counsel for the parties, stand over to 23.10.2020.
Digitally (SARANG V. KOTWAL, J.) signed by Pradeepkumar Pradeepkumar P. Deshmane P. Deshmane Date:
2020.10.21 18:10:07 +0530 Deshmane (PS) 2 of 2