Bombay High Court
Karla Pinto Iris vs The State Of Maharashtra on 15 September, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
Urmila Ingale 7-IA-3220-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 3220 OF 2023
IN
BAIL APPLICATION NO. 2077 OF 2023
KARLA IRIS PINTO ..APPLICANT
VS.
STATE OF MAHARASHTRA ..RESPONDENT
Mr. Khushal Parmar, for the applicant.
Mr. N. B. Patil, APP for the State.
CORAM : M. S. KARNIK, J.
DATE : SEPTEMBER 15, 2023
P.C. :
1. This is an application for modification of the order dated 02/08/2023 by which the applicant has been enlarged on bail. Learned counsel for the applicant submits that the applicant is not in a position to furnish the solvent surety. The order is dated 02/08/2023 passed by Her Ladyship Justice Anuja Prabhudessai. It would be appropriate if the application is placed before the same Judge.
2. The applicant to take steps.
(M. S. KARNIK, J.) 1/1 Signed by: Urmila P. Ingale Designation: PS To Honourable Judge Date: 15/09/2023 17:43:49