Subodh Subash Runwal And Ors vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3168 Bom

            Digitally signed
Laxmikant   by Laxmikant G.
G.          Chandan
            Date: 2021.02.18
Chandan     20:48:20 +0530        (6) cri.apl-239.19-aw-cri.IA-1143.20.odt

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL APPLICATION NO.239 OF 2019

            Subodh Subash Runwal and ors.                    : Applicants.
                  Versus
            The State of Maharashtra and anr.                : Respondents.

ALONG WITH CRIMINAL INTERIM APPLICATION NO.1143 OF 2020 (For Intervention) IN CRIMINAL APPLICATION NO.239 OF 2019

Neeraj Rameshwar Jain : Intervener/Applicant

In the matter between

Subodh Subash Runwal and ors. : Applicants.

Versus The State of Maharashtra and anr. : Respondents.

Mr. Mihir Gheewala a/w Farhad Panthaki, Mr. Santosh Pawar and Mr. Aditya Mehta i/by Mr. Santosh Pawar for the Applicant in Criminal Application No.239 of 2019.

Mr. Yuvraj D Patil for Respondent No.2. Mr. S R Shinde, APP for the Respondent-State. None for the Applicant in Criminal IA No.1143 of 2020. Mr. P D Wani, Police Inspector, now attached to Mulund Police Station present.

                                       CORAM :    S. S. SHINDE,
                                                  MANISH PITALE, JJ
                                       DATE   :   17th FEBRUARY 2021
            P.C.

            1              Heard. Reserved for Judgment.



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




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