Bombay High Court
Vipul Chunilal Chitalia vs Central Bureau Of Investigation And Anr on 19 November, 2018
Author: Nitin W.Sambre
Bench: Nitin W.Sambre
1 13) ba2971-18.doc
SAS
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.2971 OF 2018
Vipul Chunilal Chetaia ..Applicant.
V/s.
CBIO & Anr. ..Respondents.
Mr.Vijay Agarwal I/b. Rahul S.Agarwal for the applicant.
Mr.Hiten Venegaonkar with Mr.A.L. Bhise for Respondent-CBI.
Mr.S.I.Agarkar, APP for the respondent-State.
CORAM: NITIN W.SAMBRE, J.
DATE : NOVEMBER 19, 2018 P.C.:-
Heard learned counsel for the applicant. Issue notice to the respondent, returnable on November 29, 2018.
2. Mr.Venegaonkar, learned counsel waives service of notice on behalf of the respondent-CBI and seeks time to file reply Learned APP waives service of notice on behalf of State. Stand over to November 29, 2018.
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