Ravindra Trimbakrao Munde vs The State Of Maharashtra And Anr
2021 Latest Caselaw 426 Bom

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                                                              ba1412.20.odt


          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                   BAIL APPLICATION NO.1412 OF 2020

 Vaman s/o Maruti Nagargoje                        Applicant

          Versus

 The State of Maharashtra                          Respondent


 Mr.V.D.Sapkal, Senior Counsel i/by Mr.P.D.Bachate, advocate for
 the applicant.
 Mr.N.T.Bhagat, APP for the Respondent.

                              WITH
             CRIMINAL APPLICATION NO.2351 OF 2020 IN
                BAIL APPLICATION NO.1412 OF 2020

 Ravindra s/o Trimbakrao Munde                     Applicant

          Versus

 The State of Maharashtra & another                Respondents

 Mr.M.P.Kale, advocate for the applicant.
 Mr.N.T.Bhagat, A.P.P. for Respondent No.1.
 Mr.P.D.Bachate, advocate for Respondent No.2.

                                  WITH
                   BAIL APPLICATION NO.1487 OF 2020

 Murli @ Murlidhar s/o Maroti Nagargoje            Applicant

          Versus

 The State of Maharashtra                          Respondent


 Mr.V.D.Sapkal, Senior Counsel i/by Mr.P.D.Bachate, advocate for
 the applicant.
 Mr.N.T.Bhagat, APP for the Respondent.

                                WITH




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                                                                      ba1412.20.odt

             CRIMINAL APPLICATION NO.2492 OF 2020 IN
                BAIL APPLICATION NO.1487 OF 2020

 Ravindra s/o Trimbakrao Munde                             Applicant

          Versus

 The State of Maharashtra & another                        Respondents

 Mr.M.P.Kale, advocate for the applicant.
 Mr.N.T.Bhagat, A.P.P. for Respondent No.1.
 Mr.P.D.Bachate, advocate for Respondent No.2.



                                 CORAM : V.K.JADHAV, J.

                                 DATE         : 08th January, 2021.

 PC :

The learned Counsel for the applicants, though fled

copies of the judgments and orders of acquittals passed in the

cases, shown to have been pending against the applicant,

however, those copies are directly placed before this Court

without fling any short afdavit.

Learned Counsel for the applicants seeks time to fle

short afdavit of brother of the applicants.

Stand over to 14th January, 2021.

(V.K.JADHAV) JUDGE

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