Krunal Dinesh Sagar vs Union Of India And Anr
2023 Latest Caselaw 918 Bom

                      PMB                                            9.ba.475-22.doc


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                                 BAIL APPLICATION NO.475 OF 2022

PRADNYA               Krunal Dinesh Sagar                  ..Applicant
MAKARAND                   VS.
BHOGALE
Digitally signed by
                      Union of India and anr.                ..Respondents
PRADNYA MAKARAND
BHOGALE                                         ------------
Date: 2023.01.27
19:52:26 +0530        Adv. Ravi L. Gurnani a/w Adv. P. S. Hingorani for the
                      Applicant.
                      Mr. S. H. Yadav, APP for the State.
                      Adv. Shreeram Shirsat a/w Adv. Amandeep Singh Sra a/w
                      Adv. Nishi Singhvi a/w Adv. Shekhar Mane a/w Adv. Anna
                      Oommen for respondent NCB.
                                                ------------

                                            CORAM : M. S. KARNIK, J.

                                            DATE    : JANUARY 27, 2023
                      P.C. :

1. Learned counsel for the prosecution has tendered

some judgments which learned counsel for the applicant

would like to go through.

2. List the application on 02/02/2023 under the caption

"part heard".

(M. S. KARNIK, J.)