Irfanullah Habibullah Faruqi vs The State Of Maharashtra on 9 July, 2019

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Bombay High Court

Irfanullah Habibullah Faruqi vs The State Of Maharashtra on 9 July, 2019

Bench: Revati Mohite Dere

                                          1/3      21-ba.1167.2019a.w.appp.690.2019.doc


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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                  CRIMINAL BAIL APPLICATION NO.1167 OF 2019

       Irfanullah Habibullah Faruqi                                  ...Applicant
            Versus
       State of Maharashtra and Anr.                                 ...Respondents

                                     WITH
                      CRIMINAL APPLICATION NO.690 2019
                               (For Intervention)
                                       IN
                  CRIMINAL BAIL APPLICATION NO.1167 OF 2019

       Kifayetullah Ahmedullah Farooqui                              ...Intervener
                                                                     (First Informant)

       IN THE MATTER BETWEEN

       Irfanullah Habibullah Faruqi                                  ...Applicant
            Versus
       The State of Maharashtra                                      ...Respondent

       Mr.A.K.Millwala, for the Applicant in B.A. No.1167 of 2019.

       Mr.Mubin Solkar a/w Ms.Zara Salati, i/b Ms.Sushma Soni for the
       Intervener/ First Informant.

       Ms.Veera Shinde, A.P.P for the Respondent - State.


                                       CORAM : REVATI MOHITE DERE, J.

DATE : 9th JULY, 2019 ::: Uploaded on - 11/07/2019 ::: Downloaded on - 11/07/2019 22:31:50 ::: 2/3 21-ba.1167.2019a.w.appp.690.2019.doc P.C. :

1. Learned Counsel for the Applicant in Criminal Bail Application No.1167 of 2019, has no objection, if the Intervention Application is allowed and the intervener/first informant is impleaded as party Respondent No.2 in Criminal Bail Application No.1167 of 2019.

2. The Intervention Application is accordingly allowed and disposed of.

3. Learned Counsel for the Applicant in Criminal Bail Application No.1167 of 2019, to implead the intervener/first informant, as party Respondent No.2 in Criminal Bail Application No.1167 of 2019.

Amendment to be carried out forthwith. Learned Counsel Mr.Solkar waives notice on behalf of newly added Respondent No.2 and seeks time to file an affidavit in Criminal Bail Application No.1167 of 2019. The same to be filed in the Registry before the next date and copy thereof be served on the Counsel for the Applicant. The said affidavit to be kept in Criminal Bail Application No.1167 of 2019.

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4. Criminal Bail Application No.1167 of 2019, to be listed on board on 23rd July, 2019.

REVATI MOHITE DERE, J.

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