Ishwar Bandhu Nikole And Anr vs The State Of Maharashtra
2022 Latest Caselaw 2483 Bom

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

          CRIMINAL BAIL APPLN. NO. 687 OF 2021

 Mohan Davlya Gavit                                     ....APPLICANT
             V/S
 The State Of Maharashtra                            ....RESPONDENT

WITH CRIMINAL BAIL APPLN. NO. 1987 OF 2021

Ishwar Bandhu Nikole And Anr ....APPLICANT V/S The State Of Maharashtra ....RESPONDENT

Adv. Wesley Menezes i/b Adv. Steven Anthony a/w Adv Noshir Vania , Adv. Sushrut Desi, Adv. Ashley Cusher & Adv. Priyanka Tiwari for the applicantin BA No.687 of 2021 Adv. Adithya R. Iyer a/w Adv. Advait Helekar i/b Adv. Ashish Chavan for Applicant in BA 1987/2021 Shri Satish Maneshinde, Spetial P.P. for State

CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 11th March, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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