Bombay High Court
Nipul Nagda vs The State Of Maharashtra on 30 September, 2020
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/2 SR.7 & 16
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION (ST) NO. 2489 OF
2020
Nipul Nagda ....Applicant
V/s.
The State of Maharashtra ....Respondent
ALONGWITH
ANTICIPATORY BAIL APPLICATION (ST) NO. 2451 OF
2020
Vinod Ramnath Gupta ....Applicant
V/s.
The State of Maharashtra ....Respondent
* * * *
Mr. Mateen Shaikh, Advocate for the applicant
in ABA (St)-2489-2020.
Mr. Tushar Sonawane, Advocate for the
applicant in ABA (ST)--2451-2020.
Mr. Deepak Thakare, P.P. a/w. Mrs. Anamika
Malhotra, APP for State.
CORAM : SANDEEP K. SHINDE, J.
(through Video Conference) Wednesday, 30th September, 2020.
Rane 2/2 SR.7 & 16
P.C . :
1. To be heard on 14th October, 2020. In the meantime, the State shall not arrest the applicants therein.
Digitally signed (SANDEEP K. SHINDE, J.)
Neeta by Neeta S.
Sawant
S. Date:
2020.10.01
Sawant 15:10:49
+0530