Bombay High Court
Jayesh Shevantilal Shah vs The State Of Maharashtra on 20 March, 2019
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 9-aba-1698-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 1698 OF 2018
Hirji Kanji Savla ... Applicant
V/s.
The State of Maharashtra ... Respondent
WITH
CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 1772 OF 2018
Prakash Hirji Savla And Anr. ... Applicants
V/s.
The State of Maharashtra ... Respondent
WITH
CRIMINAL APPLICATION NO. 1134 OF 2018
IN
CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 1772 OF 2018
Prakash Hirji Savla ... Applicant
V/s.
The State of Maharashtra ... Respondent
WITH
CRIMINAL ANTICIPATORY BAIL APPLICATION NO. 2585 OF 2018
Jayesh Shevantilal Shah ... Applicant
V/s.
The State of Maharashtra ... Respondent
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Mr.S.P. Kadam for Applicant.
Mr.Deepak Thakare, P.P. a/w. Ms.J.S. Lohokare, A.P.P. for State.
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osk 9-aba-1698-2018.odt
CORAM : A.S. GADKARI, J.
DATE : 20th March 2019. P.C. :
1] At the request of the learned APP, stand over to 27 th March 2019.
2] Interim relief, if any, to continue till then.
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