Jyoti Deepak Joshi And Anr vs The State Of Maharashtra
2023 Latest Caselaw 54 Bom

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

  CR. ANTICIPATORY BAIL APPLN. NO. 2926 OF 2022

 Jyoti Deepak Joshi And Anr                              ....APPLICANT
             V/S
 The State Of Maharashtra                             ....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 4347 OF 2022 In Cr. Anticipatory Bail Appln. 2926 OF 2022

Subhash Sopanrao Patil ....PETITIONER V/S The State Of Maharashtra And Ors. ....RESPONDENT

Mr. Angad Singh Gill a/w Ms. Divya Dadhich a/w Venkatesh Shewale Adv. for Applicant Mr. Shyam Dewani a/w Mr. Chirag Chanani i/by Dewani Associates Adv. for Intervenor/Complainant Mr. P. H. Gaikwad-Patil, APP for Respondent - State

CORAM : HON'BLE SHRI JUSTICE N. R. BORKAR J DATE : 2nd January, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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