Abhishek Paul Jadhav vs State Of Maharashtra
2023 Latest Caselaw 5561 Bom

                                                              40.aba-1353-2023.doc


 SA Pathan
             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

          ANTICIPATORY BAIL APPLICATION NO. 1353 OF 2023

 Abhishek Paul Jadhav                           ... Applicant
            V/s.
 The State of Maharashtra                       ... Respondent

                              WITH
              INTERIM APPLICATION NO. 2082 OF 2023
                                IN
          ANTICIPATORY BAIL APPLICATION NO. 1353 OF 2023

 Sudha Gaurav Salve                             ... Applicant
 IN THE MATTER BETWEEN
 Abhishek Paul Jadhav                           ... Applicant
            V/s.
 The State of Maharashtra                       ... Respondent

 Mr. Pranav H. Bhoite, for the Applicant.
 Mr. Amit A. Palkar, APP for the State-Respondent.
 Ms. Sonal V. Parab, for informant.

                               CORAM   : AMIT BORKAR, J.

DATED : JUNE 13, 2023 P.C.:

1. This is an application under Section 2(wa) of the Code of Criminal Procedure filed by the victim.

2. In view of the judgment of Apex Court in case of Jagjeet Singh vs Ashish Mishra @ Monu decided on 18 April, 2022, reported in 2022 SCC OnLine SC 453, the application deserves to be allowed.

40.aba-1353-2023.doc

3. The Interim Application is allowed.

4. The original applicant shall carry out the necessary amendment to add intervener as party-respondent to the Anticipatory Bail Application.

5. List the Anticipatory Bail Application on 26 June 2023.

6. Ad-interim relief granted earlier in Anticipatory Bail Application No.1353 of 2023 to continue till 26 June 2023.

(AMIT BORKAR, J.)