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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

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.