GURRAM NARASIMHASWAMI SIDDIDRAM Vs. DR.G.HARIKISHAN, MUMBAI

JUDGEMENT

(1.) Heard both sides. The applicant seeks the following reliefs in this application :

(2.) After hearing both sides, order was reserved on 7 th February 2020. Due to situation of pandemic, Courts were not functioning on regular basis and the matter was not listed for pronouncement of judgment. Ultimately the application was listed for pronouncement of judgment through video conferencing.

(3.) The applicant had preferred Criminal Writ Petition No.380 of 2017 before this Court challenging order dated 3 rd September 2016, passed below Bail Application of accused nos.1 to 7 at Exhibit-16 in CC No.45/SW/2013 granting bail to accused nos.1 to 7. The applicant had also challenged order dated 17 th September 2016 passed below Bail Application of accused no.8 vide Exhibit-27 in CC No.45/SW/2013, granting bail to accused no.8 and the order dated 17th September 2016 passed by Metropolitan Magistrate, 61 st Court, Kurla, Mumbai, rejecting application of the applicant dated 3 rd September 2016 preferred vide Exhibit-25, praying that the accused be sent to judicial custody and to hear both sides on the bail application.