Ajinkya Jalindar Sathe vs The State Of Maharashtra
2021 Latest Caselaw 17422 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

         CRIMINAL BAIL APPLN. NO. 2613 OF 2021

 Ajinkya Jalindar Sathe                                    ....APPLICANT
             V/S
 The State Of Maharashtra                               ....RESPONDENT

WITH CR. APPLICATION NO. 166 OF 2021

Hrutik Dnyaneshwar Kokane ....APPLICANT V/S Chaya Jalindar Sathe And Ors. ....RESPONDENT

WITH CR. APPLICATION NO. 165 OF 2021

Hrutik Dnyaneshwar Kokane ....APPLICANT V/S Krushna Umaji Buchade And Anr ....RESPONDENT

Sr. Adv. Aabad Ponde i/b Mr. Shailesh Kharat for Applicant in BA/2613/2021 Sr. Adv Shirish Gupte a/w Mr. Mangesh Kharabe i/b Veerdhaval Kakade for Applicant in IA/2220/21 , APPLN/165/21; APPLN/166/21 Mr. H.J. Dedhia, APP for Respondent/State Sr. Adv. Rajiv Patil i/b Prashant Mohan Patil for R.No.1 & 2 in APPLN/165/21 and R.No.1 to 3 in APPLN/166/21.

CORAM : HON'BLE SHRI JUSTICE VIRENDRASINGH GYANSINGH BISHT J DATE : 14th December, 2021

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P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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