Bombay High Court
Sameer Taj Khan vs State Of Maharashtra on 19 July, 2023
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
904_ba_3159_22 & 797_23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.3159 OF 2022
Ajay Himmatlal Gosalia ...Applicant
Versus
The State of Maharashtra ...Respondent
WITH
BAIL APPLICATION NO.797 OF 2023
Sameer Taj Khan ...Applicant
Versus
The State of Maharashtra ...Respondent
...
Mr. Shirish Gupte, Sr. Advocate with Mr. Mikhail Dey i/b. Mr. Dinesh
Tiwari and Associates for the Applicant in BA/3159/2022.
Mr. Rajendra Rathod with Mr. Nadim Manik for the Applicant in
BA/797/2023.
Mr. S.V. Gavand, APP for the Respondent -State in BA/3159/2022.
Mr. S.H. Yadav, APP for the Respondent-State in BA/797/2023.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED: 19th JULY, 2023. P. C. :-
Mr. Yadav, learned APP representing the State in Bail Application No.797 of 2023 states that the affidavit-in-reply shall be filed in the registry within two days with copy to the other side.
Hence, both matters be listed on 26/07/2023.
(SMT. ANUJA PRABHUDESSAI, J.) Megha 1/1 ::: Uploaded on - 20/07/2023 ::: Downloaded on - 21/07/2023 02:40:13 :::