Karla Pinto Iris vs The State Of Maharashtra
2023 Latest Caselaw 10696 Bom

                                                                             30 ia 3220-23.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CRIMINAL APPELLATE JURISDICTION

                               INTERIM APPLICATION NO. 3220 OF 2023
                                                IN
                                 BAIL APPLICATION NO. 2077 OF 2022


             Karla Iris Pinto                                            ..Applicant.
                               v/s.

             State of Maharashtra                                        ..Respondents


             Mr. Khushal Parmar for the Applicant.
             Mr. S.H.Yadav, APP for the Respondent.

                                          CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th OCTOBER, 2023.

P.C.

1. By order dated 9.10.2023 this Court had called for the report from

Special (NDPS) Judge, Court Room No.43, Greater Bombay , as to

whether the passport which was the muddemal in the said Special Case

No.42 of 2016 was returned to the applicant as per the judgment dated

15.11.2018.

2. The report indicates that though the order directs return of

passport, the said passport was not deposited in VPR Section.

3. Learned Counsel for the Applicant seeks leave to implead the

Union of India as party Respondent No.2. Leave granted. Cause title

P P SALGAONKAR 1 of 2 30 ia 3220-23.doc

be amended forthwith.

4. Issue notice to Respondent No.2. Leave granted to serve

Respondent No.2 by private notice. Stand over to 23.10.2023.

                                                                  (ANUJA PRABHUDESSAI, J.)




Signed by: P.P.Salgoankar
          P PPS
Designation:  SALGAONKAR
                To Honourable Judge                                                              2 of 2
Date: 17/10/2023 16:49:44