Sudhir Prahlad Dhawale And Ors vs The State Of Maharashtra And Anr
2021 Latest Caselaw 18005 Bom

                                                                                   4-BA-2024-2021=.doc




                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                             BAIL APPLICATION NO. 2024 OF 2021
         Digitally
         signed by
         SHRADDHA
SHRADDHA KAMLESH
KAMLESH TALEKAR
                      Sudha Bharadwaj                                  ... Applicant
TALEKAR  Date:
         2021.12.23               vs.
                      1. National Investigation Agency
         18:54:59
         +0530


                      & Anr.                                      ...Respondents

                                                        WITH
                                        CRIMINAL APPLICATION NO. 1458 OF 2019
                                                        WITH
                                         INTERIM APPLICATION NO. 376 OF 2020
                                                         IN
                                        CRIMINAL APPLICATION NO. 1458 OF 2019

                      1. Sudhir Prahlad Dhawale
                      & Ors.                                           ... Applicants
                                 vs.
                      1. The State of Maharashtra
                      & Anr.                                           ...Respondents

                      Ms.Chandni Chawla i/b Dr.Yug Mohit Chaudhry for applicant in
                      BA/2024/2021.

                      Mr.Sudeep Pasbola i/b Mr.R.Sathyanarayanan for applicant in
                      APL No.1458/2019 and IA/376/2020.

                      Mrs. A.S. Pai, PP, Mrs. S.D. Shinde, APP and Mr. Akshay Shinde,
                      "B" Panel Counsel for respondent-State.

                      Mr. Anil C. Singh, ASG a/w. Mr.Sandesh Patil, Mr.Aditya Thakkar,
                      Mr.Chintan Shah, Mr. Prithiviraj Gole and Ms.Anusha Amin for
                      respondent- NIA.

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

                                               DATE    :     23rd DECEMBER, 2021




                      Shraddha Talekar, PS                                                        1/2
                                                             4-BA-2024-2021=.doc




P.C.:

CRIMINAL APPLICATION NO. 1458 OF 2019

1. Heard Mr.Pasbola, the learned counsel for the applicants.

2. Mr. Pasbola submits that the reliefs sought in the praecipe

cannot be considered by way of a motion for speaking to the

minutes of the judgment and order passed by this Court on 1 st

December 2021.

3. Mr.Pasbola submits that the praecipe may thus be

disposed of.

4. Noting the above submissions, the praecipe for speaking to

the minutes of the judgment and order dated 1st December 2021

stands disposed of.

     (N. J. JAMADAR, J.)                         (S. S. SHINDE, J.)




Shraddha Talekar, PS                                                       2/2