Suresh @ Pinya Bharat Kapse And Anr vs The State Of Maharashtra
2021 Latest Caselaw 11832 Bom

Citation : 2021 Latest Caselaw 11832 Bom
Judgement Date : 25 August, 2021

Bombay High Court

Suresh @ Pinya Bharat Kapse And Anr vs The State Of Maharashtra on 25 August, 2021

Bench: M. G. Sewlikar

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

               925 BAIL APPLICATION NO.332 OF 2021

            SURESH @ PINYA BHARAT KAPSE AND ANR
                           VERSUS
                 THE STATE OF MAHARASHTRA

Shri. N. S. Ghanekar, Advocate for the applicants
Smt. D. S. Jape, APP for the respondent/Staste


                                     CORAM : M. G. SEWLIKAR, J.

DATED : 25th August, 2021

PER COURT :-

1. Learned counsel Shri. Ghanekar for the applicants

seeks leave to produce judgments in regard to the offences

registered against him prior to offence in question.

2. Leave is granted.

3. Stand over to 9th September, 2021.



                                               [M. G. SEWLIKAR, J.]


ssp




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