Venktesh Shiva Permal vs State Of Maharashtra
2024 Latest Caselaw 1192 Bom

Bombay High Court

Venktesh Shiva Permal vs State Of Maharashtra on 17 January, 2024

Author: N.J.Jamadar

Bench: N.J.Jamadar

                                                                                           902 ba 3784 of 2023.doc

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION
                                             BAIL APPLICATION NO.3784 OF 2023

                      Venktesh Shiva Permal                                   ...         Applicant
                            versus
                      The State of Maharashtra                                ...         Respondent

                      Mr. Harshad Meshram with Mr. Nilesh Bangar i/by Mr. Kamlesh Satre, for Applicant.
                      Mr S.R.Aagarkar, APP for State.

                                               CORAM:      N.J.JAMADAR, J.

                                               DATE :      17 JANUARY 2024

                      P.C.

1. Heard the learned Counsel for the Applicant.

2. The Court desire to hear Mr. Satre, learned Counsel for the Applicant

on the proposition in the judgment in the case of Sumit Tomar V/s. State of Punjab 1.

3. Learned Counsel h/f Mr. Satre seeks accommodation as Mr. Satre is not

available.

4. Stand over to 18 January 2024.

( N.J.JAMADAR, J. )

1 (2013) 1 SCC 395

Signed by: S.S.Phadke Designation: PS To Honourable Judge Date: 17/01/2024 19:05:16