Karishma Prakash vs Union Of India And Anr
2022 Latest Caselaw 2202 Bom

Citation : 2022 Latest Caselaw 2202 Bom
Judgement Date : 3 March, 2022

Bombay High Court

Karishma Prakash vs Union Of India And Anr on 3 March, 2022

Bench: Bharati Dangre

                                   1/1                13 ABA 1998-21.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
    ANTICIPATORY BAIL APPLICATION NO.1998 OF 2021

Karishma Prakash                             .. Applicant
      Versus
Union of India & Anr                         .. Respondent

                                         ...

Mr. A.H.H. Ponda, Sr. Advocate with Ayaz Khan, Ms.Gauri Joshi
i/b Suraj Iyer for the applicant.
Mr.Shreeram Shirsat with Amandeep Singh for respondent no.1
UOI.
Smt.Rutuja Ambekar, APP for the State.

                   CORAM: BHARATI DANGRE, J.

DATED : 3rd MARCH, 2022

P.C:-

1 Arguments concluded. 2 Closed for judgment. 3 Interim protection in favour of the applicant to continue.

SMT. BHARATI DANGRE, J

Tilak

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