Sudha Bharadwaj vs National Investigation Agency ...
2021 Latest Caselaw 9670 Bom

                                                                      1-BA-2024-2021=.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION
                         BAIL APPLICATION NO. 2024 OF 2021

Sudha Bharadwaj                               ... Applicant
             vs.
1. National Investigation Agency
& Anr.                                        ...Respondents
                                       WITH
                       CRIMINAL APPLICATION NO. 1458 OF 2019
                                        IN
                       CRIMINAL APPLICATION NO. 1458 OF 2019

1. Sudhir Prahlad Dhawale
& 7 Ors.                                            ... Applicants
             vs.
1. The State of Maharashtra
& 2 Ors.                                            ...Respondents
                                       WITH
                        INTERIM APPLICATION NO. 376 OF 2020
                                        IN
                       CRIMINAL APPLICATION NO. 1458 OF 2019

1. Sudhir Prahlad Dhawale
& 7 Ors.                                            ... Applicants
            vs.
State of Maharashtra                                ...Respondent

Ms.Payoshi Roy i/b Dr.Yug Mohit Chaudhry for applicant in
BA/2024/2021.
Mr. Anil C. Singh, ASG along with Mr. Sandesh Patil, Mr. Aditya Thakkar,
Mr. Shriram Shirsat, Mr. Chintan Shah, Ms Smita Thakur and Mr.Pranav
Thakur for respondent No.1.NIA.
Mr. A.A. Kumbhakoni, Advocate General a/w. Mrs. A.S. Pai, PP, Mrs. S.D.
Shinde, APP and Mr. Akshay Shinde for respondent No.2-State.
Mr. Sudeep Pasbola a/w. Mr. R. Sathyanarayanan, Ms. Susan Abraham,
Mr. Neeraj Yadav, Mr. Karl Rustomkhan i/b Mr. R. Sathyanarayanan for
applicant in APL No. 1458/2019 & IA/376/2020.

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

                          DATE      :    23rd JULY, 2021

Shraddha Talekar, PS                                                                 1/2




                                                                           1-BA-2024-2021=.doc




P.C.:
                         BAIL APPLICATION NO. 2024 OF 2021

1. Heard Mr.Kumbhakoni, the learned Advocate General for the State.

2. The learned Advocate General has concluded the submissions on

behalf of the State.

3. The submissions of Mr. Anil Singh, the learned Addl. Solicitor

General, for N.I.A., remained inconclusive.

CRIMINAL APPLICATION NO. 1458 OF 2019

4. Mr. Anil Singh, the learned Addl. Solicitor General has tendered the

affidavit in reply on behalf of NIA.

5. The affidavit in reply is taken on record.

6. Mrs. Pai, the learned PP, submits that the State does not propose to

file a formal affidavit in reply. Instead a short synopsis and compilation of

judgments would be tendered for the perusal of the Court, with an

advance copy to the learned counsel for the applicants.

7. List the matters on 2nd August 2021 at 2:30 p.m., through physical

hearing, as Part-heard.

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



Shraddha Talekar, PS                                                                     2/2