Bombay High Court
Raziya @ Pinki Rizwan Dafadar vs The State Of Maharashtra on 4 September, 2018
Author: Prakash D. Naik
Bench: Prakash D. Naik
rpa 1/1 501-appp-812-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.812 OF 2018
IN
CRIMINAL BAIL APPLICATION NO.2120 OF 2017
Riziya @ Pinki Rizwan Dafadar .. Applicant
Vs.
State of Maharashtra .. Respondent
......
Mr.Akram Kapoor, Advocate for the Applicant.
Mr.A.R. Kapadnis, APP for the Respondent - State.
......
CORAM : PRAKASH D. NAIK, J.
DATED : SEPTEMBER 4, 2018.
P.C. :
Not on Board. Production of Application is allowed at 3:00 p.m.
2 This is an application for restoration of Bail Application No.2120 of 2017, which was dismissed for non prosecution vide order dated 8th June, 2018. For the reasons stated in this application, Bail Application No.2120 of 2017, is restored to file.
3 Criminal Application No.812 of 2018, stands disposed of.
(PRAKASH D. NAIK, J.)
Digitally signed
Rajeshri by Rajeshri
Prakash Aher
Prakash Date:
Aher 2018.09.07
18:48:53 +0530