Rahul Ananda Kamble And Anr vs State Of Maharashtra
2023 Latest Caselaw 2592 Bom

                                                                               Board Sr.No.:-1

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

          CRIMINAL BAIL APPLN. NO. 2164 OF 2022

 Rahul Ananda Kamble And Anr                            ....APPLICANT
            V/S
 State Of Maharashtra                                ....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 4644 OF 2022 In Criminal Bail Appln. 2164 OF 2022

Jayshree Rajesh Kanabar ....PETITIONER V/S State Of Maharashtra And Anr ....RESPONDENT

Mr. Niranjan Mundargi i/by Mr. Satyam Nimbalkar Adv. for Applicant Ms. A. S. Pai, PP for Respondent - State Mr. Mohan Rao a/w Ms. Sulabha Rane a/w Ms. Sakshi Baadkar for Intervenor

CORAM : HON'BLE SHRI JUSTICE N. R. BORKAR J DATE : 16th March, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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