Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 609 OF 2013
(Arising out of SLP(Crl.) No.9410/2012)
SHIVAJI KESHVRAO BHOITE Appellant(s)
:VERSUS:
STATE OF MAHARASHTRA & ANR. Respondent(s)
WITH
CRIMINAL APPEAL NO. 610 OF 2013
(Arising out of SLP(Crl.) No.9399/2012)
SHIVAJI KESHVRAO BHOITE Appellant(s)
:VERSUS:
STATE OF MAHARASHTRA & ANR. Respondent(s)
O R D E R
JUDGMENT
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
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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.
JUDGMENT
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