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Rajesh Dasrath Jadhav vs The State Of Maharashtra
2021 Latest Caselaw 9068 Bom

Citation : 2021 Latest Caselaw 9068 Bom
Judgement Date : 12 July, 2021

Bombay High Court
Rajesh Dasrath Jadhav vs The State Of Maharashtra on 12 July, 2021
Bench: S. V. Kotwal
                                            33-BA-413-2021 @ IA 1759-2021.odt


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

             CRIMINAL BAIL APPLICATION NO. 413          OF 2021



 Gullu Vali Mohd. Sajida                            .... Applicant

      Versus
 The State of Maharashtra                         .... Respondent

                            WITH
          INTERVENTION APPLICATION NO. 1759 OF 2021

 Rajesh Dasrath Jadhav                                              ....
 Intervenor

 In the matter between
 Gullu Vali Mohd. Sajida                            .... Applicant
      Versus
 The State of Maharashtra                         .... Respondent
                                ______

 Mr. Prashant Pandey, for the applicant.
 Mr. K.M. Mhatre for Intervenor.
 Smt. J.S. Lohokare, APP for the State/Respondent.
                            ______

                               CORAM :SARANG V. KOTWAL, J.

DATE : 12th JULY, 2021 (Through Video Conferencing) P.C. :

1. Without going into merits, at the outset,

learned Counsel for the Intervenor as well as learned

Counsel for the applicant stated that the matter is posted

y.s.patil 1 of 2

33-BA-413-2021 @ IA 1759-2021.odt

for fnal arguments on 16/07/2021 eefore the trial Court.

2. In this view of the matter, learned Sessions

Judge is requested to hear the parties on that day and

decide the matter ey passing judgment, within one month

from 16/07/2021.

3. It is expected that none of the parties takes

unnecessary adjournment when the trial is proceeding

and trial Judge also without giving unnecessary

adjournments, shall decide the matter within one month

from 16/07/2021.

4. It is clarifed that today, I have not considered

merits of the matter.

5. With aeove oeservations, the application is

disposed of. With disposal of the eail application, Interim

Application is also disposed of.



                                         (SARANG V. KOTWAL, J.)




 y.s.patil                                                                      2 of 2




 

 
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