Lata Ramchandra Parge And Ors vs The State Of Maharashtra
2017 Latest Caselaw 6255 Bom

 Shridhar Sutar                      1                                 24-aba-1267.17.doc


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

          ANTICIPATORY BAIL APPLICATION NO. 1267 OF 2017

 1) Sau. Lata Ramchandra Parge
 2) Sau Shalini Laxman Parge
 3) Sau. Monali Waman Parge
 4) Sau. Sarika Satpal Sarge             ...  Applicants
      Versus
 The State of Maharashtra                ... Respondent

                              WITH
               CRIMINAL APPLICATION NO. 721 OF 2017
                               IN 
          ANTICIPATORY BAIL APPLICATION NO. 1267 OF 2017

 Smt. Leela Sudam Kalbhor                ... Applicant/Intervenor
 In the matter between

 1) Sau. Lata Ramchandra Parge
 2) Sau Shalini Laxman Parge
 3) Sau. Monali Waman Parge
 4) Sau. Sarika Satpal Sarge             ...  Applicants
      Versus
 The State of Maharashtra                ... Respondent

                              WITH
          ANTICIPATORY BAIL APPLICATION NO. 1268 OF 2017

 1) Shri Ramchandra Shripati Parge
 2) Shri Laxman Shripati Parge
 3) Shri Waman Ramchandra Parge
 4) Shri Satpal Ramchandra Parge         ... Applicants
      Versus
 The State of Maharashtra                ... Respondent-State



                               WITH

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  Shridhar Sutar                               2                                 24-aba-1267.17.doc


               CRIMINAL APPLICATION NO. 720 OF 2017
                               IN 
          ANTICIPATORY BAIL APPLICATION NO. 1268 OF 2017

 Smt. Leela Sudam Kalbhor                          ... Applicant/Intervenor
 In the matter between

 1) Shri Ramchandra Shripati Parge
 2) Shri Laxman Shripati Parge
 3) Shri Waman Ramchandra Parge
 4) Shri Satpal Ramchandra Parge         ... Applicants
      Versus
 The State of Maharashtra                ... Respondent-State
                                 .....
 Ms. Sheetal Thakur I/b C.K. Legal, for Applicant.
 Mr. Rajesh A. More, for the Intervenor.
 Ms. A.A. Takalkar, APP for the State.
                                 .....

                                CORAM : T. V. NALAWADE, J.

                                 DATE    : 16th AUGUST, 2017
 P. C. :

1. Learned counsel for the applicant and the learned Counsel

for the complainant are present. They are ready to settle the

dispute amicably.

2. Stand over to 4th September, 2017.

3. Interim relief, if any, to continue till then.

(T. V. NALAWADE, J.)

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