Naresh Shamrao Chavarkar And Anr vs State Of Maharashtra And Anr
2022 Latest Caselaw 11342 Bom

                                                          40-crwp-3858-2022.doc


 VRJ
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION
                     WRIT PETITION NO.3858 OF 2022


 Naresh Shamrao Chavarkar & Anr.                 ... Petitioners
            V/s.
 The State of Maharashtra & Ors.                 ... Respondents


 Mr. R. S. Saluja for the petitioners.
 Mr. A.R. Patil, APP for the respondent No.1/State.



                               CORAM : AMIT BORKAR, J.

                               DATED       : NOVEMBER 9, 2022
 P.C.:

1. Issue notice to the respondent No.3, returnable on 23rd November, 2022.

2. In addition to the courts notice, the petitioner is at liberty to serve respondent No.3 by private notice and file affidavit of service.

3. The petitioners placed reliance upon the judgment of the Apex Court in the case of Biman Chatterjee Vs. Sanchita Chatterjee & Anr. reported in 2004 AIR (SC) 1699 wherein the Apex Court after considering the provisions of section 437 of the Code of Criminal Procedure has authoritatively held that the bail cannot be canceled for violating the terms of compromise.

4. In that view of the matter, the petitioners have made out a case of grant of ad-interim relief.

40-crwp-3858-2022.doc

5. Till, 23th November, 2022 there shall be ad-interim relief in terms of prayer clause (b).

(AMIT BORKAR, J.)