The State Of Maharashtra Thr ... vs The Central Bureau Of ...
2021 Latest Caselaw 8371 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL WRIT PETITION NO. 1903 OF 2021

The State of Maharashtra
Through Additional Chief Secretary
Home Department                                 ...Petitioner

         Versus

The Central Bureau of Investigation
Through Its Superintendent of Police   ...Respondent
                          ALONG WITH
            INTERIM APPLICATION NO. 1578 OF 2021
                                 IN
          CRIMINAL WRIT PETITION NO. 1903 OF 2021


Dr. Jaishri Laxmanrao Patil                     ...Applicant

         Versus

The Central Bureau of Investigation    ...Respondent
                          ALONG WITH
            INTERIM APPLICATION NO. 1577 OF 2021
                                 IN
          CRIMINAL WRIT PETITION NO. 1903 OF 2021


Ghanshyam Upadhay                               ...Applicant

         Versus

The Central Bureau of Investigation             ...Respondent

                               ...
Mr. Rafique Dada, Senior Advocate a/w. Mr. Darius Khambata,
Senior Advocate, Mr. Deepak Thakre, PP a/w. Mr. Akshay Shinde,
Mr. Phiroz Mehta, Mr. Tushar Hathiramani for Petitioner-State.

Mr.    Subhas     Jha     i/by.  Law          Global       Advocates             for
Applicant/Intervener in IA 1577/2021.



Bhagyawant Punde




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Dr. Jayshri Patil for Applicant/Intervener in IA 1578/2021.

Mr. Tushar Mehta, SGI a/w. Mr. Anil Singh, ASG, Mr. Sandesh
Patil, Mr. Aditya Thakkar and Mr. D.P. Singh for CBI.
                                ...
                          CORAM : S. S. SHINDE &
                                    N. J. JAMADAR, JJ.

                                        DATE :         23rd JUNE, 2021.

P.C.:

1. Heard Mr. Tushar Mehta, learned Solicitor General for

the respondent-CBI, Dr. Patil, the intervener in-person, Mr.

Subhash Jha, learned counsel for the intervener and Mr. Rafiq

Dada, learned Senior Advocate for the petitioner.

2. Learned counsels and intervener in person have

concluded their submissions. The petition is reserved for judgment.

3. Mr. Anil Singh, learned ASG submits that the statement

made on behalf of CBI on 26th May, 2021, as recorded in the order

dated 26th May, 2021 may be continued till the pronouncement of

judgment.

4. The statement made on behalf of CBI on 26 th May, 2021,

as recorded in the order dated 26 th May, 2021, shall continue to

operate till the pronouncement of judgment.

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

Bhagyawant Punde