Ghulam Irani Jafrey vs The State Of Maharashtra
2022 Latest Caselaw 9886 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                   BAIL APPLICATION NO.309 OF 2022


Ghulam Irani Jafrey                           .. Applicant
                         Versus
The State of Maharashtra                      .. Respondent
                                         ...

Mr. Bharat K. Manghani for the applicant.
Mr.S.V.Gavand, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 27th SEPTEMBER, 2022 P.C:-

1 The learned APP place reliance upon a recent judgment of the Hon'ble Apex Court in case of Zahid Abdul Mirajkar Vs. State of Maharashtra. He submits that the commonality of the C.Rs is not necessary, is what the judgment says.

2 The learned counsel for the applicant shall also go through the said judgment and even the learned APP is requested to go through the entire judgment.

3                 List on 13/10/2022.



                                     ( SMT. BHARATI DANGRE, J.)

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