Vijay Topa Rathod vs The State Of Maharashtra
2021 Latest Caselaw 16654 Bom

                                                                      ba274.21
                                        1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               BENCH AT AURANGABAD


                  928 BAIL APPLICATION NO.274 OF 2021

                               VIJAY TOPA RATHOD
                                     VERSUS
                           THE STATE OF MAHARASHTRA

                   ...
      Shri Rohit Patwardhan Advocate h/f. Shri Satej S. Jadhav
      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 attention of this Court to

the order passed by this Court (Coram:V.K. Jadhav, J.) in Bail

Application No. 422 of 2019. 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.

ba274.21

3. Remove from board.

[M.G. SEWLIKAR, J.]

asb/DEC21