Swati Sangram Desai vs State Of Maharashtra And Anr
2022 Latest Caselaw 8354 Bom

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

          CRIMINAL BAIL APPLN. NO. 2185 OF 2022

 Rihan Rashid Kalathil                                   ....APPLICANT
            V/S
 State Of Maharashtra                                 ....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 2716 OF 2022 In Criminal Bail Appln. 2185 OF 2022

Swati Sangram Desai ....PETITIONER V/S State Of Maharashtra And Anr ....RESPONDENT

Sr. Adv. Aabad Ponda a/w Adv. Waqar Pathan for Applicant Adv. Rizwan Merchant i/b Adv. Vinita Dandekar for intervenor, P. N. Dabholkar APP for State

CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 24th August, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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