Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Alpesh Kumar Suresh Kumar Jain vs The State Of Maharashtra on 11 October, 2022

Author: Bharati Dangre

Bench: Bharati Dangre

                                   1/2                 29 BA 297-22.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                  BAIL APPLICATION NO. 297 OF 2022


Alpesh Kumar Suresh Kumar Jain               .. Applicant
                         Versus
The State of Maharashtra                     .. Respondent
                                         ...

Mr.Adil Khatri for the applicant in BA No.297/2022.
Mr.S.H.Yadav, APP for the State.
PSI Shri S.S. Tawade from DCB CID, UNIT-IX present.

                            CORAM: BHARATI DANGRE, J.

DATED : 11th OCTOBER, 2022 P.C:-

1 On expressing my disinclination to entertain the application, on merits of the matter, in the wake of the material compiled against the present applicant in the charge-sheet, learned counsel seek permission to withdraw the application.

Permission is granted.

Learned counsel also submits that the issue as to whether the charge-sheet not being accompanied with the report of Chemical Analysis of the seized substance, is an incomplete one, is pending before the Hon'ble Apex court. The learned counsel is reminded of the fact that as far as the Bombay High Court is concerned, the issue has been put to rest on a reference Tilak ::: Uploaded on - 13/10/2022 ::: Downloaded on - 13/10/2022 15:43:03 ::: 2/2 29 BA 297-22.doc being answered of the Division Bench of this Court at Goa in Manas Krishna TK Vs. The State, Goa in Criminal Misc. Application (Bail) No.88/2021.

2 Hence, according to me, as far as Bombay High Court is concerned, the issue is foreclosed till the Supreme Court reverses the said decision. However, since the learned counsel for the applicant had sought permission to withdraw the application, he is granted liberty to approach this Court in case if the law point as regards incomplete charge-sheet is reversed by the Bombay High Court, and when he shall be able to submit that the charge- sheet was an incomplete one.

3 Reserving the above said liberty, application is disposed off as withdrawn.

( SMT. BHARATI DANGRE, J.) Tilak ::: Uploaded on - 13/10/2022 ::: Downloaded on - 13/10/2022 15:43:03 :::