Shivaji Keshvrao Bhoite Vs. State of Maharashtra & ANR.

[Criminal Appeal No. 609 of 2013 arising out of SLP (CRL.) No.9410/2012]

Shivaji Keshvrao Bhoite Vs. State of Maharashtra & ANR.

[Criminal Appeal No. 610 of 2013 arising out of SLP (CRL.) No.9399/2012]

O R D E R

1. Leave granted.

2. Heard Mr. Jayant Bhushan, learned senior counsel in support of these appeals and Mr. Chillarge, learned counsel appearing for the State of Maharashtra.

3. The appellant herein was charged with the same offence as one Virendra Rameshchandra Bhoite and in his case the order of bail granted earlier has been confirmed by this Court on 1.2.1013. In view of the fact that charge-sheet has been filed in the present case also, we confirm the order dated 2.1.2013 granting interim bail to the appellant. The appeals are disposed of accordingly.

.........................J (H.L. GOKHALE)

.........................J (RANJAN GOGOI)

New Delhi;

April 18, 2013.

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