Bombay High Court
Mina Sanjay Shaligram And Others vs State Of Maharashtra Thr. Police ... on 8 February, 2021
Bench: Z.A. Haq, Amit B. Borkar
1 33.Cr.APPP No.1269 .19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPLICATION (APPP) NO.1269/2019
IN
CRIMINAL APPLICATION (APL) NO.117/2018
Smt. Mina Sanjay Shaligram and ors. Vs. State of Maharashtra.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Shri U.P.Dable, Advocate for Applicant Nos.1 to 5.
Shri A.C. Jaltare, Advocate for Applicant No.6.
Shri R.S. Khemuka, Advocate h/f Shri S.G.Joshi, Advocate for Applicant No.7.
Shri T. A. Mirza, A.P.P. for Non-applicant/State.
CORAM : Z. A. HAQ AND
AMIT B. BORKAR, JJ.
DATE : 08/02/2021.
1. Heard Shri U. P. Dable, learned Advocate for the
original applicant Nos.1 to 5, Shri A. C. Jaltare, learned
Advocate for the original applicant No.6, Shri R. S.
Khemuka, learned Advocate for the original applicant No.7
and Shri T. A. Mirza, learned A.P.P. for the non-applicant-
State.
2. Pursuant to the order dated 28.01.2021, the
original applicant No.6-Nehit Suday Makde came to be
arrested on 06.02.2021 and was produced before the
Sessions Court which remanded him, and he is produced
before this Court today. The non-bailable warrants were
required to be issued against the applicant Nos.1 to 6 as
prima facie, it is a case of non-compliance of the judgment
passed by this Court in Criminal Application (APL)
No.117/2018 on 14.02.2018 by which the First
Information Report registered against the applicant Nos.1
to 6 came to be quashed on solemn undertaking given by
the applicant Nos.1 to 6 that they would return
Rs.23,00,000/- (Rs. Twenty Three Lakhs only) to the
original applicant No.7. In spite of service of notice of
Criminal Application (APPP) No.1269/2019, the applicant
Nos.1 to 6 were not responding. Prima facie, it is a case of
civil contempt.
3. The applicant No.6-Nehit Suday Makde be
released on depositing cash security of Rs.1,00,000/- (Rs.
One Lakh only) before the Sessions Court, Nagpur.
4. The applicant No.1-Smt. Mina Sanjay Shaligram
and the applicant No.4-Shraddha Pawan Rathi, identified
by Shri Uday Dable, Advocate, present. They shall execute
P. R. Bond before the learned Registrar (Judicial) of this
Court in the sum of Rs.25,000/- (Rs. Twenty Five
Thousand only) each for remaining present on every date
on which this Criminal Application would be listed, unless
granted exemption by this Court.
5. Issue non-bailable warrant against applicant
No.2-Amit Sanjay Shaligram, applicant No.3-Akshay Sanjay
Shaligram and applicant No.5-Pawan Madan Rathi to
secure their presence before this Court on 22.02.2021 at
10.30 am.
6. List the matter for further consideration/hearing
on 22.02.2021.
7. Parties to act on the copy of this order.
JUDGE JUDGE
RGurnule
