Bombay High Court
Sameer Solomon Lalzare vs The State Of Maharashtra on 22 April, 2024
Author: Prithviraj K. Chavan
Bench: Prithviraj K. Chavan
2024:BHC-AS:18640 7-BA-2130-2022.doc
Shailaja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.2130 OF 2022
Sameer Soloman Lalzare ] Applicant
Vs.
The State of Maharashtra ] Respondent
.....
Mr. Anil Lalla a/w Mr. Aryan Kotwal i/b Lalla & Lalla, for
Applicant.
Mr. Mahesh Mule, Special Public Prosecutor a/w Ms. Rashmi S.
Tendulkar, A.P.P. for Respondent - State.
.....
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATE : 22nd APRIL, 2024.
P.C.
1. Learned Special Public Prosecutor informs that Criminal Bail Application No.2595 of 2022 (Lata Dadarao Pawar @ Ayesha Amir Shaikh Vs. State of Maharashtra) is pending before the Co-ordinate Bench of this Court (Coram: Bharati Dangre, J.) whereas all the applications have been tagged together.
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2. Registry to verify and place the matter before the appropriate Bench.
3. List on 29th April, 2024.
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