Bombay High Court
Jabir Nader Ali vs The State Of Maharashtra on 7 July, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
Digitally signed by
JAYARAJAN JAYARAJAN
ANJAKULATH
ANJAKULATH NAIR
NAIR Date: 2022.07.08
19:20:54 +0530
1/1 44 BA-160.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.160 OF 2021
Jabir Nader Ali ] ... Applicant
Vs.
The State of Maharashtra ] ... Respondent
...
Ms. Mallika Sharma i/b Ms. Anjali Patil for the applicant.
Mr. S.H. Yadav, A.P.P. for the State.
...
CORAM : SMT. BHARATI DANGRE, J.
DATED : 07TH JULY, 2022. P.C.:-
At the request of learned counsel for the applicant Ms. Anjali Patil, who has filed her vakalatnama, recently, list the matter on 03/08/2022.
[SMT. BHARATI DANGRE, J.] AJN