Lt. Col Prasad Purohit vs Union Of India
2021 Latest Caselaw 2640 Bom

                                        1/2                           33 IAST-1727-20.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
        CRIMINAL INTERIM APPLICATION (ST) NO.1727 OF 2020
                                          WITH
        CRIMINAL INTERIM APPLICATION (ST) NO.2577 OF 2020
                                  (NOT ON BOARD)
                                              IN
           CRIMINAL WRIT PETITION (ST) NO.1726 OF 2020


Lt.Col.Prasad Purohit                                    ..        Petitioner
       Versus
Union of India                                           ..        Respondent
                                              ...

Mr.Shrikant Shivade with Mr.Amit Ghag, Mr.Viral Babar and
Mr.Sagar Bhandare for the Petitioner and the Applicant in
IAST/1727/20.
Mr.Sameer S. Kulkarni, Applicant in person in IAST/2577/20.
Mr.Sandesh Patil with Mr.Chintan Shah for the Respondent/NIA.
Mr.Deepak Thakare,               P.P.   with       Mr.S.R.Shinde,       APP       for    the
Respondent /State.
Mr.B.A.Desai, Senior Advocate i/b Mr.Sharif Shaikh with Ms.Kritika
Agarwal, Mr.Shahid Nadeem, Ms.Hetali Sheth, Mr.Arshad Shaikh,
Mr.Aadil Shaikh for Respondent No.2.


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

DATED : 09th FEBRUARY, 2021

P.C:-

1. Heard Mr.Shivade, learned counsel appearing for the petitioner, for some time.

M.M.Salgaonkar





                                  2/2                    33 IAST-1727-20.doc

2. List for further hearing on 24th February, 2021 at 2.30 p.m.

3. In the meantime, liberty to the counsel appearing for the parties to file precise written notes of arguments, supported by judgments, if any.

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

M.M.Salgaonkar