Rahul Balalsaheb Tupe vs The State Of Maharashtra
2021 Latest Caselaw 328 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
     CRIMINAL BAIL APPLICATION (ST.) NO.3462 OF 2020


Rahul Tupe                                        ..             Applicant

        Vs.

The State of Maharashtra                          ..             Respondent

                               ...
Mr. Ajinkya A. Badar for the Applicant.

Mr. P.H. Gaikwad, A.P.P. for the State.
                                 ...

                                     CORAM : SMT. BHARATI DANGRE, J.

DATED : 06TH JANUARY, 2021.

P.C:-

1. Learned counsel for the Applicant states that out of seven cases which have been relied upon by the learned A.P.P. as antecedents, barring two cases, he has been acquitted in all the cases. The Applicant is armed with the certified copies of three acquittal judgments. He should supply the same to learned A.P.P. during the course of the day.

2. Mr. Gaikwad, learned A.P.P. is directed to ascertain the

AJN

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status in respect of other cases and make his submission on 12/01/2021.

SMT. BHARATI DANGRE, J.

AJN