Anil Vasantrao Deshmukh vs The State Of Maharashtra And Ors
2021 Latest Caselaw 9082 Bom

                                                                        wp-1904-2021.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO. 1904 OF 2021

Anil Vasantrao Deshmukh                            ...Petitioner

Versus

The State of Maharashtra & Ors.                    ...Respondents

                                  ***
Mr. Amit Desai, Senior Advocate, a/w Mr. Kamlesh Ghumre, Mr.
Prashant Pawar, Mr.Gopal Shenoy, Mr. Bhadresh Raju, Mr.Abhijeet
Sawant, Mr. Unmesh Breed, Mr. Anand Dagai and Ms. Dipti Bhat i/b
Ms. Sonali Jadhav for petitioner.
Mr. Rafique Dada, Senior Advocate, a/w Mr.Darius Khambata, Senior
Advocate, Mr. J.P. Yagnik,APP and Mr.Akshay Shinde, APP for
respondent No.1-State.
Mr. Aman Lekhi, ASG a/w. Mr. Anil C. Singh, ASG, Mr. Sandesh D.
Patil, Mr. Aditya Thakkar, Mr. D.P. Singh, Mr. Ritwiz Rishabh, Mr.
Ankit Seth, Mr. Ujjawal Sinha, Ms. Mehak Huria and Ms. Shikha
Sandhu for respondent No.2-CBI.
Dr.Jaishri Patil-respondent No.3 in-person (NP)

                          CORAM :         S. S. SHINDE &
                                          N. J. JAMADAR, JJ.

                          DATE      :     JULY 12, 2021
                                      (THROUGH VIDEO CONFERENCE)

P.C.:

1. Heard Mr. Aman Lekhi, the learned Additional Solicitor

General, for respondent No.2-CBI.

2. Mr. Aman Lekhi concluded submissions on behalf of

respondent No.2-CBI.

Shraddha Talekar, PS                                                               1/2




                                                                               wp-1904-2021.doc

3. Mr. Yagnik, the learned APP made submissions on behalf

of respondent No.1-State.

4. Dr. Jaishri Patil, the respondent No.3 in-person is not

present to address the Court. Respondent No.3 did not appear on the

previous date as well.

5. Mr. Aman Lekhi, the learned ASG informs the Court that

the investigation papers would be made available for the perusal of

the court, in a sealed envelope, by tomorrow.

6. Mr.Amit Desai, the learned Senior Counsel for the

petitioner advanced submissions in rejoinder.

7. Hearing is complete.

8. Reserved for judgment.

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




Shraddha Talekar, PS                                                                     2/2