Bombay High Court
Parmanand Hansraj Thakkar vs Central Bureau Investigation And Anr on 5 July, 2022
Author: V. G. Bisht
Bench: Revati Mohite Dere, V. G. Bisht
09-apeal-643-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 643 OF 2022
Parmanand Hansraj Thakkar ... Appellant
Versus
Central Bureau Investigation and Anr. ... Respondents
Ms. Akshata Desai i/b Nitin Sejpal, for the Appellant.
Mr. Pradeep Gharat, Spl. P.P. for the Respondent No.1-CBI.
Mr. S. S. Pednekar, APP for the Respondent No.2 - State.
CORAM : REVATI MOHITE DERE &
V. G. BISHT, JJ.
DATE : 5th JULY 2022 P. C. :
Heard.
2 Issue notice to the respondents, returnable on 2 nd August, 2022. Mr. Gharat, learned Spl. P.P., waives notice on behalf of the respondent No.1-CBI. Mr. Pednekar, learned APP, waives notice on behalf of the respondent No.2-State. Affidavit-in-reply to be filed in the Registry by respondent No.1 with an advance copy to be served on the learned counsel for the appellant before the next date.
V. G. BISHT, J. REVATI MOHITE DERE, J. REKHA PRAKASH PATIL Digitally signed by REKHA PRAKASH PATIL Rekha Patil 1/1 Date: 2022.07.06 16:48:29 +0530