Abhinav Kohli vs The State Of Maharashtra And Anr
2021 Latest Caselaw 11954 Bom

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.08.26                                           (17) cri.IA-1474.21.odt
            15:23:32 +0530

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL INTERIM APPLICATION NO.1474 OF 2021
                                               IN
                             CRIMINAL WRIT PETITION NO.225 OF 2021
                                          ALONG WITH
                             CRIMINAL WRIT PETITION NO.225 OF 2021

            Abhinav Kohli                                     : Applicant/Petitioner
                  versus
            The State of Maharashtra and anr.                 : Respondents.

Ms. Swapna Kode i/by Ms. Tripti R Shetty for the Applicant/Petitioner. Mr. J P Yagnik, APP for the Respondent/State.

Mr. Hrishikesh Mundargi i/by Mr. Subir Sarkar for Respondent No.2.

                                      CORAM :      S. S. SHINDE,
                                                   N. J. JAMADAR, JJ

                                      DATE    :    26th August 2021

            P.C.

            1             Heard the learned counsel appearing for the Applicant/Petitioner

and the learned counsel appearing for the contesting Respondent No.2.

            2             Reserved for judgment.



            3             Till pronouncement of judgment, the ad-interim relief granted

            earlier shall remain in force.



            [N. J. JAMADAR, J]                                        [S. S. SHINDE , J]




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