Bombay High Court
Naresh T Jain vs Assistant Director, The Directorate Of ... on 18 January, 2021
Author: Prakash D. Naik
Bench: Prakash D. Naik
15.BA.1339.2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.1339 OF 2020
Naresh T. Jain Applicant
versus
The Assistant Director, ED, Zone-I,
Mumbai and another Respondents
Mr.Pranav Badheka with Ms.Sonal More i/by Vidhi Partners for
applicant.
Mr.H.S.Venegavkar, Special P.P. for respondent no.1.
Mrs.M.R.Tidke, APP, for respondent-State.
CORAM : PRAKASH D. NAIK, J.
DATE : 18th January 2021
PC :
1. Learned counsel for applicant submits that this application was filed prior in point of time. Other application viz BA No.167 of 2021 which is also listed on board today, is in respect to the same case. The applicant intends to pursue that application. Hence present application viz Bail Application No.1339 of 2021 is allowed to be withdrawn and stands disposed of. The applicant is at liberty to pursue Bail Application No.167 of 2021.
Manish Digitally signed by
Manish S. Thatte
S. Thatte 2. This order will be digitally signed by the Private Secretary of Date: 2021.01.20 14:15:59 +0530 this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
(PRAKASH D. NAIK, J.) MST