Bombay High Court
Sau. Aruna Sunil Patil vs Manohar Machindra Shewale & Anr on 25 March, 2019
Author: V.M. Deshpande
Bench: V.M. Deshpande
cra678.19
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.678 OF 2019
IN
ANTICIPATORY BAIL APPLICATION NO.117 OF 2019
Sau. Aruna Sunil Patil
...APPLICANT
VERSUS
1) Manohar Machindra Shewale,
2) The State of Maharashtra
...RESPONDENTS
...
Mr.N.B. Patekar Advocate for Applicant.
Mr. V.R. Gundecha Advocate for Resp. No.1.
Mr.A.A. Jagatkar, A.P.P. for Resp. No.2.
...
CORAM: V.M. DESHPANDE, J.
DATE : 25TH MARCH, 2019
ORDER :
1. This is an Application filed on behalf of the first informant to assist the Public Prosecutor. The Application is allowed. Shri N.B. ::: Uploaded on - 26/03/2019 ::: Downloaded on - 27/03/2019 03:05:32 ::: cra678.19 2 Patekar, learned counsel for the first informant is permitted to assist the learned Public Prosecutor.
[V.M. DESHPANDE, J.] asb/MAR19 ::: Uploaded on - 26/03/2019 ::: Downloaded on - 27/03/2019 03:05:32 :::