Naval Ashok Agarwal vs The State Of Maharashtra And Anr
2021 Latest Caselaw 2917 Bom

            Digitally signed
Laxmikant   by Laxmikant G.
G.          Chandan
            Date: 2021.02.12
Chandan     17:26:11 +0530                                              (8) cri.wp-146.21.odt

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL WRIT PETITION NO.146 OF 2021

            Naval Ashok Agarwal                              : Petitioner.
                  Versus
            The State of Maharashtra and anr.                : Respondents.

Mr. I.M. Chagla, Sr. Advocate a/w Mr. Darius Khambata, Sr. Avocate , Mr. Jimmy Avasia, Mr. Pranav Badheka i/by Dastur Kalambi and Associates for the petitioner.

Mr. J.P. Yagnik, APP, for respondent No.1-State. Mr. Satish Maneshinde i/by Ms. Anandini Fernandes for respondent No.2.

                                      CORAM :      S. S. SHINDE,
                                                   MANISH PITALE, JJ
                                      DATE     :   12th FEBRUARY 2021
            P.C.

            1            Heard the learned Senior Counsel Mr. I M Chagla appearing for

the Petitioner and the learned counsel Mr. Satish Maneshinde appearing for

Respondent No.2 as also the learned APP Mr. J P Yagnik appearing for the

Respondent No.1/State.

            2            Reserve for judgment.



            3            Ad-interim order passed by this Court earlier shall continue to

operate till pronouncement of judgment. However, it is made clear that there

is no stay to the investigation in the matter.

            [MANISH PITALE, J]                                      [S. S. SHINDE , J]

            lgc                                                                          1 of 1