Bombay High Court
Ravi @ Dhiren @ Jadhav Ruby Ghosh ... vs National Investigating Agency on 23 August, 2022
Bench: Prasanna B. Varale, N. R. Borkar
Apeal 87-14 & group
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.87 OF 2014
ALONG WITH
CRIMINAL APPLICATION NO.1278 OF 2015
IN
CRIMINAL APPEAL NO.87 OF 2014
ALONG WITH
CRIMINAL APPLICATION NO.692 OF 2017
IN
CRIMINAL APPEAL NO.87 OF 2014
ALONG WITH
CRIMINAL APPLICATION NO.1077 OF 2018
IN
CRIMINAL APPEAL NO.87 OF 2014
ALONG WITH
CRIMINAL APPLICATION NO.624 OF 2019
IN
CRIMINAL APPEAL NO.87 OF 2014
ALONG WITH
CRIMINAL APPLICATION NO.625 OF 2016
IN
CRIMINAL APPEAL NO.87 OF 2014
ALONG WITH
CRIMINAL APPLICATION NO.1177 OF 2016
IN
CRIMINAL APPEAL NO.87 OF 2014
ALONG WITH
CRIMINAL APPLICATION NO.438 OF 2017
IN
CRIMINAL APPEAL NO.87 OF 2014
ALONG WITH
CRIMINAL APPLICATION NO.103 OF 2016
IN
CRIMINAL APPEAL NO.87 OF 2014
Ravi Dhiren @ Jadhav @ Ruby Ghosh
& Ors. ....Appellants/Applicants
Versus
National Investigation Agency ....Respondent
Digitally signed
by SHUBHADA
SHANKAR
Shubhada S Kadam SHUBHADA KADAM 1/ 3
SHANKAR Date:
KADAM 2022.08.24
10:29:35
+0530
Apeal 87-14 & group
ALONG WITH
CRIMINAL APPEAL NO.530 OF 2015
ALONG WITH
CRIMINAL APPLICATION NO.6 OF 2016
IN
CRIMINAL APPEAL NO.530 OF 2015
Mohd. Samad Mohd. Shahid Shaikh ....Appellant/Applicant
Versus
National Investigation Agency ....Respondent
ALONG WITH
CRIMINAL APPEAL NO.529 OF 2015
ALONG WITH
INTERIM APPLICATION NO.1501 OF 2021
IN
CRIMINAL APPEAL NO.529 OF 2015
ALONG WITH
CRIMINAL APPLICATION NO.308 OF 2017
IN
CRIMINAL APPEAL NO.529 OF 2015
ALONG WITH
CRIMINAL APPLICATION NO.1279 OF 2015
IN
CRIMINAL APPEAL NO.529 OF 2015
ALONG WITH
CRIMINAL APPLICATION NO.966 OF 2018
IN
CRIMINAL APPEAL NO.529 OF 2015
ALONG WITH
CRIMINAL APPLICATION NO.486 OF 2016
IN
CRIMINAL APPEAL NO.529 OF 2015
Abdul Asuruddin Shaikh ....Appellant/Applicant
Versus
National Investigation Agency ....Respondent
Mr. Gaurav Bhavanani along with Ms. Apeksha Vora i/b. Mr.Khan Abdul
Wahab, Advocate for the Appellant in Criminal Appeal No.87 of 2014.
Shubhada S Kadam 2/ 3
Apeal 87-14 & group
Mr. Abhaykumar Apte, Advocate for the appellant in Criminal Appeal
Nos.529 and 530 of 2015.
Mr. Sandesh Patil, Spl. PP. Along with Mr. Chintan Y. Shah, Mr. Prithviraj S.
Gole, Ms. Anusha P. Amin, Ms. Divya Pawar-Patil, Advocate for NIA.
Mr. Arfan Sait, APP for the State.
CORAM : PRASANNA B. VARALE &
N. R. BORKAR, JJ.
Date : 23rd AUGUST, 2022.
P. C. :
1. The learned counsel for the parties are at liberty to file
written notes of arguments, if any, by 25th August, 2022.
2. The matters to be placed for pronouncement of judgment
on 30th August, 2022, at 2.15 pm. in Chambers.
[N R. BORKAR, J.] [PRASANNA B. VARALE, J.]
Shubhada S Kadam 3/ 3
