Bombay High Court
Naina Surat Rawat W/O Mukul Goyal vs Meena Arvind Goyal And Anr on 13 December, 2022
Author: N. J. Jamadar
Bench: Revati Mohite Dere, Bharati Dangre, N. J. Jamadar
Digitally
signed by
SHAGUFTA
SHAGUFTA Q PATHAN
Q PATHAN Date: 1-APEAL-949-2022-group.doc
2022.12.14
17:12:22
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 949 OF 2022
(For Regular Bail)
Sanjay Krushna Katkar ...Appellant
Versus
The State of Maharashtra & Anr. ...Respondents
WITH
CRIMINAL APPEAL NO. 603 OF 2022
(For Anticipatory Bail)
Mukul Goyal S/o Arvind Goyal ...Appellant
Versus
The State of Maharashtra & Anr. ...Respondents
WITH
INTERIM APPLICATION NO. 3315 OF 2022
IN
CRIMINAL APPEAL NO. 603 OF 2022
Mukul Goyal S/o Arvind Goyal ...Applicant
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
CRIMINAL APPEAL NO. 740 OF 2022
Naina Surat Rawat, w/o Mukul Goyal
D/o Surat Singh Rawat ...Appellant
Versus
Arvind Goyal S/o Ishwar
Prasad Goyal & Anr. ...Respondents
SQ Pathan 1/4
1-APEAL-949-2022-group.doc
WITH
CRIMINAL APPEAL NO. 741 OF 2022
Naina Surat Rawat, w/o Mukul Goyal ...Appellant
Versus
Meena Arvind Goyal & Anr. ...Respondents
Mr. Sanjeev P. Kadam, as amicus curiae
Mr. Siddharth R. Karpe a/w Mr. Vishwajeet Mohite for the Appellant
in Appeal/949/2022
Dr. Abhinav Chandrachud a/w Ms. Swati Bhushan Sharma for the
Appellant in Appeal/603/2022
Mr. Adwait U. Shukla for the Appellant in Appeal/740/2022 &
Appeal/741/2022 and for the Respondent No.2 in Appeal/603/2022
Mr. J. P. Yagnik, A.P.P for the Respondent-State
Mr. Atharva Bhingardive i/b Mr. Vaibhav Gaikwad for the Respondent
No.2 in Appeal/949/2022
Ms. Swati Bhushan Sharma for the Respondent No. 2 in
Appeal/740/2022 & Appeal/741/2022
CORAM : REVATI MOHITE DERE ,
BHARATI DANGRE &
N. J. JAMADAR, JJJ.
TUESDAY, 13th DECEMBER 2022
SQ Pathan 2/4
1-APEAL-949-2022-group.doc
P.C :
1 The matters are listed today under the caption `for
directions', for fixing the date of hearing.
2 Accordingly, the appeals be listed on 23 rd and 24th February
2023, in the second session.
3 All parties to file their respective written submissions in the
Registry, along with the judgments, on which, they propose to rely, on
or before 17th February 2023, and serve an advance copy thereof, to
the other side.
4 Stand over to 23rd February 2023. To be listed at 2:30
p.m.
5 In the meantime, the parties are at liberty to move the
interim applications filed by them before the concerned Court for
SQ Pathan 3/4
1-APEAL-949-2022-group.doc
interim reliefs, since we are concerned only with the questions of law
raised in these appeals.
6 Learned A.P.P to inform the learned A.S.G of the order
passed today, so as to enable the Union of India to assist the Court, in
deciding the issues raised in these appeals.
REVATI MOHITE DERE, J.
BHARATI DANGRE, J.
N. J. JAMADAR, J.
SQ Pathan 4/4