Ajit Navnath Gaikwad vs The State Of Mah
2017 Latest Caselaw 5886 Bom

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                    CRIMINAL APPEAL NO. 99 OF 2007

                           AJIT NAVNATH GAIKWAD
                                   VERSUS
                         THE STATE OF MAHARASHTRA 

                          --
None present for appellant
Mr.B.A.Shinde, APP for respondent  
                          --

                                 CORAM :  SANGITRAO S. PATIL, J. 

DATE : AUGUST 11, 2017 PER COURT :

None appeared for the appellant when the

matter was called out.

2. Issue bailable warrant of Rs.10,000/-

(Rs.Ten Thousand) against the appellant with notice

to his surety to produce him on the next date

positively. Stand over to 31.08.2017.

Lateron :-

3. The learned Counsel for the appellant

appeared and submitted that he was busy before

another Court and therefore, could not attend this

Court when the appeal was called out.

2 31-cri.appeal.99-07

4. On his request, stand over to 01.09.2017.

The order issuing bailable warrant, is recalled.

[SANGITRAO S. PATIL, J.] kbp