Anil Kumar Singhal And Anr vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4423 Bom

                                                               1 apl 1353 of 2019.doc

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
              CRIMINAL APPLICATION NO.1353 OF 2019

Anil Kumar Singhal and Anr.                                ...    Applicants
      versus
The State of Maharashtra and Anr.                          ...    Respondents

Mr. Aadil Passurampuria with Ms. Kejashri Thakkar, Mr. Aalam
Passurampuria i/by Mr. Prashant Passurampuria, for Applicants.
Mr. A.R.Patil, APP for State.
Mr. Ansh Karnawat with Mr. Nikhil Rajani, Ms. Jyoti Sanap, for
Respondent No.2.

                              CORAM: N.J.JAMADAR, J.

DATE : 26th APRIL, 2022

P.C.

1. Close for Orders.

2. Interim relief granted earlier shall continue to operate till

the pronouncement of the judgment.

( N.J.JAMADAR, J. )

Digitally signed SWAROOP by SWAROOP SHARAD SHARAD PHADKE Date: 2022.04.27 PHADKE 12:47:17 +0530

SSP