Bombay High Court
Sushila Ramavtar Agarwal And Ors vs The State Of Maharashtra And Anr on 21 January, 2019
Author: Prakash D. Naik
Bench: Prakash D. Naik
rpa 1/1 28-aba-1696-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1696 OF 2017
Sushila Ramavtar Agarwal & Ors. .. Applicants
Vs.
The State of Maharashtra & Anr. .. Respondents
......
Mr. S.S. Gandhi I/by Ms. Dipti Shah Advocate for the Applicant.
Ms. A.A. Takalkar, APP for the Respondent - State.
Mr. G.D. Pisal, Andheri Police Station is present.
......
CORAM : PRAKASH D. NAIK, J.
DATED : JANUARY 21, 2019.
P.C. :
1. Learned APP on instructions from the officer submitted that the complainant is not cooperated in the investigation. Learned counsel for the intervener, however, submits that the complainant had made an application for transfer of investigation. Learned counsel for the Intervener seeks time to take appropriate instructions. In the circumstances, stand over to 12 th February, 2019.
2. Interim relief granted earlier to continue till then.
(PRAKASH D. NAIK, J.) ::: Uploaded on - 22/01/2019 ::: Downloaded on - 23/01/2019 01:22:22 :::