Ashwin Gopal Sathe vs The State Of Maharashtra
2021 Latest Caselaw 16653 Bom

                                                                     ba1188.21
                                        1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               BENCH AT AURANGABAD


                 938 BAIL APPLICATION NO.1188 OF 2021

                             ASHWIN GOPAL SATHE
                                    VERSUS
                           THE STATE OF MAHARASHTRA

                  ...
      Shri Tukaram M. Venjane Advocate for Applicant.
      Shri S.D. Ghayal, A.P.P. for Respondent-State.
                  ...

                 CORAM: M.G. SEWLIKAR, J.

                 DATE :        1st DECEMBER, 2021

 ORDER :

1. Learned APP Shri Ghayal invited my attention to the order

passed by this Court in Bail Application No. 1395 of 2020, which

was rejected by this Court (Coram: V.K. Jadhav, J.). This

application was decided after filing of the charge-sheet. In view

of the Judgment of the Hon'ble Supreme Court in the case of M/

s Gati Limited vs. T. Nagarajan Piramiajee and another in

Criminal Appeal No. 870 of 2019, the application be placed

before the same Court (Coram: V.K. Jadhav, J.).

2. Registry to take appropriate steps.

ba1188.21

3. Remove from board.

[M.G. SEWLIKAR, J.]

asb/DEC21