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Dr. P. V. Varavara Rao vs National Investigation Agency ...
2021 Latest Caselaw 2067 Bom

Citation : 2021 Latest Caselaw 2067 Bom
Judgement Date : 1 February, 2021

Bombay High Court
Dr. P. V. Varavara Rao vs National Investigation Agency ... on 1 February, 2021
Bench: S.S. Shinde, Manish Pitale
                                 1/2            53-53.2 WP-63-21 & Ors.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
              CRIMINAL WRIT PETITION NO.63 OF 2021
          (CRIMINAL WRIT PETITION (ST) NO.4869 OF 2020)

Pendyala Hemalatha                         ..        Petitioner
      Versus
State of Maharashtra & Ors.                ..        Respondents

                              ALONGWITH
                     CRIMINAL APPEAL NO.52 OF 2021
                 (CRIMINAL APPEAL LDVC NO.143 OF 2020)

Dr.P.V.Varavara Rao                        ..        Appellant
       Versus
National Investigation Agency & Anr.       ..        Respondents

                          ALONGWITH
              CRIMINAL WRIT PETITION NO.64 OF 2021
          (CRIMINAL WRIT PETITION (ST) NO.6320 OF 2020)

Dr.P.V.Varavara Rao                        ..        Appellant
       Versus
National Investigation Agency & Ors.       ..        Respondents
                                ...

Ms.Indira Jaising-Senior Advocate a/w Ms.Susan Abraham, Mr.Paras
Nath Singh, Ms.Nilima Dutta and Ms.Aparna Ashitvikar for the
Petitioner in Writ Petition No.63 of 21.
Mr.Anand Grover-Senior Advocate a/w Mr.R. Sathyanarayanan,
Mr.Neeraj Yadav, Mr.Pratik Surti, Ms.Ujjaini Chatterjee and
Ms.Anusha Pradhan for the Appellant in Criminal Appeal No.52 of
2021 and for the Petitioner in Writ Petition No.64 of 2021.
Mr.Anil C. Singh-ASG a/w Mr.Sandesh Patil, Mr.Aditya Thakkar,
Mr.Shriram Shirsat and Mr.D.P.Singh i/b Mr.Vishal Goutam for
Respondent No.2/National Investigation Agency (NIA).
Mr.Deepak Thakre, Public Prosecutor for the Respondent/State.




M.M.Salgaonkar




  ::: Uploaded on - 01/02/2021                  ::: Downloaded on - 25/08/2021 14:31:38 :::
                                    2/2                53-53.2 WP-63-21 & Ors.doc


                 CORAM :         S.S.SHINDE &
                                 MANISH PITALE, JJ.

DATED : 1ST FEBRUARY, 2021

P.C:-

1. Heard Mr.Grover, learned senior advocate, appearing for the appellant in Cri.Appeal No.52 of 2021 and for the petitioner in Cri.Writ Petition No.64 of 2021, Mr.Anil Singh, learned ASG for National Investigation Agency (NIA) and Mr.Thakre, learned Public Prosecutor for the Respondent/State at length.

2. Heard Ms.Indira Jaisingh, learned senior advocate, appearing for the petitioner in Cri.Writ Petition No.63 of 2021, Mr.Anil Singh, learned ASG for National Investigation Agency (NIA) and Mr.Thakre, learned Public Prosecutor for the Respondent/State at length.

3. Reserved for Judgments.

4. Interim order passed by this Court, which continued from time to time till date, shall remain in force till the pronouncement of Judgments.

5. Needless to observe that till the Judgments are pronounced, Dr.P.V.Varavara Rao shall not be discharged from the Nanavati Hospital.

6. Parties to act upon an ordinary copy duly certified by the Sheristedar of this Court.

     (MANISH PITALE, J.)                          (S.S.SHINDE, J.)




M.M.Salgaonkar





 

 
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