Bombay High Court
Goodwin Investors Association Of Pune ... vs State Of Maharashtra And Ors on 5 July, 2023
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Board Sr.No.:-17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL BAIL APPLN. NO. 3641 OF 2021
Sunilkumar Mohanan Akkarakaran And Anr ....APPLICANT
V/S
The State Of Maharashtra ....RESPONDENT
WITH CRI-INTERIM APPLICATION NO. 2407 OF 2023 In Criminal Bail Appln. 3641 OF 2021 Goodwin Investors Association Of Pune Throgh....PETITIONER Its Secretary Mr. Satheendran Sakumaran V/S State Of Maharashtra And Ors. ....RESPONDENT Mr. Prashant Bornre i/by Pan India Legal Services LLP for Applicant.
Mr. Sandeep S. Salunkhe i/by Mr. Prabhanjan Gujar for Intervener.
Mrs. A. A. Takalkar APP for the State. Mr. Kudmate, PSI, Chembur Police Station.
CORAM : HON'BLE SMT. JUSTICE ANUJA
PRABHUDESSAI J
DATE : 5th July, 2023
Page 1/2
::: Uploaded on - 05/07/2023 ::: Downloaded on - 06/07/2023 14:36:03 :::
P.C. :
At the request of the learned APP, stand over to 12/07/2023 . Ad-interim/ Interim order, if any, to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 05/07/2023 ::: Downloaded on - 06/07/2023 14:36:03 :::