Prabhakar Devba Gharge vs The State Of Maharashtra
2021 Latest Caselaw 16389 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

          CRIMINAL BAIL APPLN. NO. 3127 OF 2021

 Prabhakar Devba Gharge                                    ....APPLICANT
             V/S
 The State Of Maharashtra                               ....RESPONDENT

WITH CRIMINAL BAIL APPLN. NO. 3610 OF 2021

Sangram Bhimrao Ghorpade ....APPLICANT V/S The State Of Maharashtra ....RESPONDENT

Sr. Adv. Shirish Gupte a/w Sr.Adv.Manoj Mohite a/w Vaibhav Gaikwad i/b Dilip Bodake for applicant in BA/3127/2021 Sr. Adv. Ashok Mundargi i/b Dilip Bodake for applicant in BA/3610/2021 P.P.Shinde APP for Respondent/state. Sanjeev Kadam i/b Vaibhav Jagdale for intervenor. API Malojirao Deshmukh Waduj Police Station.

        CORAM :                HON'BLE SHRI JUSTICE VIRENDRASINGH
                               GYANSINGH BISHT J
        DATE :                 25th November, 2021
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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