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Bombay High Court

Anna Waman Bhalerao vs The State Of Maharashtra on 18 September, 2021

Author: A.S. Gadkari

Bench: A.S. Gadkari

Osk                                                  10-Aba-647-2019.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                   CRIMINAL APPELLATE JURISDICTION

      CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 647 OF 2019

Mahesh Yashwant Bhoir                           ... Applicant
      V/s.
The State of Maharashtra                        ... Respondent
                              WITH
              INTERIM APPLICATION NO. 1909 OF 2021
                               IN
      CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 647 OF 2019

Mahesh Yashwant Bhoir                           ... Applicant
      V/s.
The State of Maharashtra & Anr.                 ... Respondents
                              WITH
              INTERIM APPLICATION NO. 1109 OF 2021
                               IN
      CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 647 OF 2019

Mahesh Yashwant Bhoir                           ... Applicant
      V/s.
The State of Maharashtra & Anr.                 ... Respondents
                              WITH
      CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 1790 OF 2019

Anna Waman Bhalerao                             ... Applicant
      V/s.
The State of Maharashtra                        ... Respondent
                              WITH
           CRIMINAL APPLICATION (APPP) NO. 1191 OF 2019
                                IN
      CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 1790 OF 2019

Hasmukh Amrutlal Shah                           ... Applicant
      V/s.
The State of Maharashtra & Anr.                 ... Respondents

                                                                           1/2
                         Osk                                                             10-Aba-647-2019.odt



                                                         WITH
                                 CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 1844 OF 2019

                        Ram Bhikaji Wayda                                            ... Applicant
                              V/s.
                        The State of Maharashtra                                     ... Respondent
                                                         WITH
                                      CRIMINAL APPLICATION (APPP) NO. 1228 OF 2019
                                                           IN
                                 CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 1844 OF 2019

                        Hasmukh Amrutlal Shah & Ors.                                 ... Applicants
                              V/s.
                        The State of Maharashtra & Anr.                              ... Respondents


                        Ms.Vidhi Karia i/b. Mr.Prashant G. Pandey for Applicant in ABA/647/2019,
                        IA/1909/2021 and IA/1109/2019.
                        Mr.Ashok Mundargi, Senior Advocate i/b. Mr.Hrishikesh Mundargi for Applicant in
                        ABA/1844/2019.
                        Ms.Shivani Jadhav i/b. Ms.Mallika A. Ingale for Respondent Nos.2 to 4 in
                        ABA/647/2019 and for Applicant in APPP/1191/2019 & APPP/1228/2019.
                        Ms.Krupali Rajani for Respondent No.5 in ABA/647/2019.
                        Mrs.Veera Shinde, A.P.P. for Respondent No.1-State.

                                                                 CORAM : A.S. GADKARI, J.

DATE : 18th September 2021.

P.C. :

1. Ms.Vidhi Karia, learned Advocate for the Applicant submitted that, the Advocate on record for the Applicant in ABA/647/2019 is in personal difficulty and is unable to attend this Court today.

At her request, stand over to 16th October 2021.

2. Interim relief, granted earlier, to continue till the next date.

Digitally signed [A.S. GADKARI, J.] by OMKAR OMKAR SHIVAHAR SHIVAHAR KUMBHAKARN KUMBHAKARN Date:

11:22:07 +0530