Bombay High Court
Jinesh Arvind Patel vs State Of Maharashtra on 10 October, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
Urmila Ingale 918.ba.3126-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.3126 OF 2023
JINESH ARVIND PATEL ..APPLICANT
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
------------
Mr. Vinod Kashid, for the Applicant.
Ms. Rutuja Ambekar, APP for the State.
------------
CORAM : M. S. KARNIK, J.
DATE : OCTOBER 10, 2023
P.C. :
1. Learned counsel for the applicant submitted that the applicant is seeking bail on the ground of parity with the co- accused no.4-Ganesh Patil. Apart from that, the applicant is incarcerated for more than 6 years and 8 months. The charge has been framed. There are 104 witnesses. Learned APP to take instructions and file reply within 4 weeks from today.
2. Stand over to 28/11/2023.
(M. S. KARNIK, J.) 1/1 Signed by: Urmila P. Ingale Designation: PS To Honourable Judge Date: 10/10/2023 19:36:00