Bombay High Court
Mukesh Makandas Mehta vs The State Of Maharashtra on 25 November, 2020
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
:1: 04-ia-st-4959-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) 4959 OF 2020
IN
ANTICIPATORY BAIL APPLICATION (ST) NO. 3112 OF 2020
Mukesh Makandas Mehta .... Applicant
Versus
The State of Maharashtra .... Respondent
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Ms. Mansha Khemka i/b. Khemka & Asso. for the Applicant.
Mr. Amit A. Palkar, APP for State/Respondent.
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CORAM : SARANG V. KOTWAL, J.
DATE : 25th NOVEMBER, 2020 P.C. :
1. This is an interim application filed in Anticipatory Bail Application (Stamp) No.3112/2020. The Application was disposed of vide order dated 23.10.2020.
2. In the present application, following prayer is made :
"(a) That, this Honourable Court may be pleased to pass orders modifying the order dated 23.10.2020 in Anticipatory Bail Application No.3112 of 2020 of this Honourable Court by observing that the observations made by the Hon'ble High Court in order dated 23.10.2020 are limited to the Applicant's case Digitally for anticipatory bail."
signed by Pradeepkumar Pradeepkumar P. Deshmane P. Deshmane Date:
2020.11.26 15:37:52 +0530 1 of 2 Deshmane(PS) :2: 04-ia-st-4959-20.odt
3. I do not see any reason to modify the order dated 23.10.2020. It is obvious that the order was passed in anticipatory bail application at that stage. No further clarification is necessary.
Interim Application is, therefore, rejected and is accordingly disposed of.
(SARANG V. KOTWAL, J.) Deshmane (PS) 2 of 2