Bombay High Court
Vipul Ambani vs Union Of India And Anr on 28 January, 2019
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
1 3) ba 609-18.doc
SAS
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.609 OF 2018
WITH
CRIMINAL BAIL APPLICATION NO.1243 OF 2018
Vipul Ambani ..Applicant.
V/s.
Union of India & Anr. ..Respondents.
Mr.Pranav Bhadeka with Ms.Ameet Naik, Madhu Gadodia &
Ms.Swati Singh i/b. Naik Naik & Co. for the applicant.
Mr.A.L.Bhise h/f. Mr.H.S. Venegavkar for Union of India-CBI.
CORAM : NITIN W. SAMBRE, J.
DATE : JANUARY 28, 2019
P.C.:-
It is informed that Mr.Venegoankar is indisposed. In view thereof, stand over to February 14, 2019.
NITIN W. SAMBRE, J.) ::: Uploaded on - 29/01/2019 ::: Downloaded on - 30/01/2019 00:48:47 :::