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Grenville Eric Henry Vaz And Anr vs State Of Maharashtra And Anr
2022 Latest Caselaw 9374 Bom

Citation : 2022 Latest Caselaw 9374 Bom
Judgement Date : 16 September, 2022

Bombay High Court
Grenville Eric Henry Vaz And Anr vs State Of Maharashtra And Anr on 16 September, 2022
Bench: Bharati Dangre
         Digitally signed
         by VIDYA
VIDYA    SURESH AMIN
SURESH   Date:
         2022.09.19
AMIN     15:47:18
         +0530




                                                                            1                   16.ABA2016_2022.doc

                            Vidya Amin
                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION

                                               ANTICIPATORY BAIL APPLICATION NO. 2016 of 2022

                                    Grenville Eric Henry Vaz & Anr.                       .. Applicants
                                                 Vs.
                                    State of Maharashtra & Anr.                           .. Respondents

                                    Mr. Ghanshyam Upadhyay a/w. Mr. Rajkumar Mishra a/w. Aatesh
                                    Mishra i/b. Law Juris for the applicants.
                                    Smt. Anamika Malhotra, APP for the State.
                                    API Mr. Nitin Chaudhari, EOW, M.B.V.V. Police present.

                                                              CORAM :           BHARATI DANGRE, J.
                                                              DATE :            SEPTEMBER 16, 2022.
                                    P.C.:


1. Learned counsel Mr. Upadhyay has placed reliance upon a latest

decision from the Hon'ble Supreme Court in case of Abhishek Singh

Chauhan vs. Union of India & Ors., Writ Petition (Criminal) No. 40 of

2022 dated 13th July, 2022 which directed clubbing of all FIR State-wise

which can culminate into one trial, in order to avoid multiplicity of the

proceedings.

2. Learned APP shall ascertain the legal position, particularly in the

wake of the consistency of law on this point rightly from T.T. Anthony

and subsequent judgments.

3. List on 27th September, 2022.

( SMT. BHARATI DANGRE, J.)

 
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