Abhinav Kohli vs The State Of Maharashtra And Anr
2021 Latest Caselaw 8684 Bom

                                                                      1-IA-1474-2021.doc




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION
             INTERIM APPLICATION NO. 1474 OF 2021
                              IN
                 WRIT PETITION NO. 225 OF 2021
Abhinav Kohli                       ...Applicant
           vs.
The State of Maharashtra
& Anr.                              ...Respondents
Ms.Swapna Kode i/b Tripti R. Shetty for applicant.
Mr.Deepak Thakre, PP a/w. Mr.J.P. Yagnik, APP for respondent No.1-
State.
Mr. Hrishikesh Mundargi i/b Subir Sarkar for respondent No.2.
                          CORAM :    S. S. SHINDE &
                                     N. J. JAMADAR, JJ.

                          DATE :     1st JULY, 2021
                               (THROUGH VIDEO CONFERENCE)
P.C.:

1. Heard Ms. Kode, the learned counsel for the applicant and Mr.

Mundargi, the learned counsel for respondent No.2.

2. Ms. Kode has circulated a compilation of documents, along

with judgments. The compilation of documents is taken on record,

without prejudice to the contentions of the parties.

3. Mr. Mundargi has also circulated the judgments.

4. The submissions on behalf of the applicant remained

inconclusive.

5. List the matter on 3rd July 2021 at 3:00 p.m. as "Part-heard".

        (N. J. JAMADAR, J.)                        (S. S. SHINDE, J.)

Shraddha Talekar, PS                                                               1/1