Bombay High Court
Monika D/O. Bhagwan Dev @ Monika ... vs State Of Maharashtra on 18 July, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
906.ABA.1932.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1932 of 2022
Monika D/o. Bhagwan Dev @ Monika Chaudhary .... Applicant
Versus
The State of Maharashtra .... Respondent
Mr. Sandeep Singh for the Applicant.
Mr. Kiran Varma a/w. Ms Sakshi Mane for the Intervenor.
Smt. A.A. Takalkar, APP for the State.
CORAM : BHARATI DANGRE, J.
DATED : 18th JULY, 2022 P.C:-
1. Since the earlier bail application was withdrawn on 16.03.2022 after arguing the matter at length, let the matter be placed before the same Bench.
( SMT. BHARATI DANGRE, J.) Digitally signed AARTI by AARTI G PALKAR G Date:
2022.07.20 PALKAR 11:53:31 +0530 Aarti Palkar 1