Bombay High Court
Rajesh Dasrath Jadhav vs The State Of Maharashtra on 12 July, 2021
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
33-BA-413-2021 @ IA 1759-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 413 OF 2021
Gullu Vali Mohd. Sajida .... Applicant
Versus
The State of Maharashtra .... Respondent
WITH
INTERVENTION APPLICATION NO. 1759 OF 2021
Rajesh Dasrath Jadhav ....
Intervenor
In the matter between
Gullu Vali Mohd. Sajida .... Applicant
Versus
The State of Maharashtra .... Respondent
______
Mr. Prashant Pandey, for the applicant.
Mr. K.M. Mhatre for Intervenor.
Smt. J.S. Lohokare, APP for the State/Respondent.
______
CORAM :SARANG V. KOTWAL, J.
DATE : 12th JULY, 2021 (Through Video Conferencing) P.C. :
1. Without going into merits, at the outset, learned Counsel for the Intervenor as well as learned Counsel for the applicant stated that the matter is posted y.s.patil 1 of 2 ::: Uploaded on - 13/07/2021 ::: Downloaded on - 14/07/2021 21:49:02 ::: 33-BA-413-2021 @ IA 1759-2021.odt for fnal arguments on 16/07/2021 eefore the trial Court.
2. In this view of the matter, learned Sessions Judge is requested to hear the parties on that day and decide the matter ey passing judgment, within one month from 16/07/2021.
3. It is expected that none of the parties takes unnecessary adjournment when the trial is proceeding and trial Judge also without giving unnecessary adjournments, shall decide the matter within one month from 16/07/2021.
4. It is clarifed that today, I have not considered merits of the matter.
5. With aeove oeservations, the application is disposed of. With disposal of the eail application, Interim Application is also disposed of.
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