Bombay High Court
Aarti Prabhakar Chavan vs State Of Maharashtra on 12 January, 2023
Author: N.R. Borkar
Bench: N.R. Borkar
35-BA-750-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 750 OF 2022
Aarti Prabhakar Chavan ... Applicant
Versus
State of Maharashtra ... Respondent
WITH
CRIMINAL BAIL APPLICATION NO. 2417 OF 2022
Sameer Jagannath Thorat ... Applicant
Versus
State of Maharashtra ... Respondent
WITH
CRIMINAL BAIL APPLICATION NO. 2519 OF 2022
Ranjana Tanaji Wanve ... Applicant
Versus
State of Maharashtra ... Respondent
.........
Mr. Aniket Vagal for the Applicant in BA-750-2022.
Mr. A.P. Mundargi, Senior Advocate instructed by Mr. Abhishek Yende for
the Applicant in BA-2417-2022.
Mr. Rahul Dhaigude for the Applicant in BA-2519-2022.
Mr. Amit Palkar, APP for the State.
.........
CORAM : N.R. BORKAR, J.
DATED : 12 JANUARY 2023 Kanchan P Dhuri 1 / 2 35-BA-750-2022.odt P.C. :-
The learned APP seeks time to file Affidavit-in-Reply in Criminal Bail Application No.2519 of 2022. At the request of the learned APP, stand over to 1 February 2023.
( N.R. BORKAR, J. )
Digitally signed
by KANCHAN
KANCHAN PRASHANT
PRASHANT DHURI
DHURI Date:
2023.01.12
19:08:25 +0530
Kanchan P Dhuri 2 / 2