Ajit Subhash Gaikwad vs The State Of Maharashtra on 28 January, 2020

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Bombay High Court

Ajit Subhash Gaikwad vs The State Of Maharashtra on 28 January, 2020

Bench: Prakash D. Naik

                                 1 of 3                       914.IA.3.2019.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1777 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1778 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1779 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1780 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1781 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1782 OF 2016




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                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1783 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1784 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1785 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1786 OF 2016

                            WITH
              INTERIM APPLICATION NO.3 OF 2019
                              IN
              INTERIM APPLICATION NO.1 OF 2019
                              IN
    CRIMINAL ANTICIPATORY BAIL APPLICATION NO.1787 OF 2016


 Abhijit Subhash Gaikwad and another                           Applicants
              versus
 The State of Maharashtra                                      Respondent

 Mr.Siddharth R. Karpe for applicant in all applications
 Mr.S.S.Pednekar, APP, for State.




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                               CORAM :       PRAKASH D. NAIK, J.

                               DATE   :      23rd January 2020

 PC :

1. These applications are preferred for withdrawal of the amount deposited by the applicant in the sum of Rs.2,00,000/- while they were granted permission to travel abroad. The applicants have thereafter complied the order and travelled abroad and returned to India. Learned advocate for applicants submits that all the conditions stipulated in the said order were complied.

2. The applicants had deposited Rs.2,00,000/- while they were allowed to travel abroad. Hence, the amount of Rs.2,00,000/- deposited in this Court is allowed to be withdrawn. Interim Application Nos.3 of 2019 in all the anticipatory bail applications stand disposed of.

(PRAKASH D. NAIK, J.) MST ::: Uploaded on - 30/01/2020 ::: Downloaded on - 30/01/2020 21:14:05 :::

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