Mangesh Subhash Bhagat vs The State Of Maharashtra
2021 Latest Caselaw 9020 Bom

Citation : 2021 Latest Caselaw 9020 Bom
Judgement Date : 9 July, 2021

Bombay High Court

Mangesh Subhash Bhagat vs The State Of Maharashtra on 9 July, 2021

Bench: Bharati Dangre

                                1/1                       19 BA-1588.20.odt


 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION
              BAIL APPLICATION NO.1588 OF 2020

Mangesh Subhash Bhagat                       ..                 Applicant

        Vs.

The State of Maharashtra                     ..                Respondent

                              ...
Mr. Vivek N. Arote for the Applicant.

Ms. A.A. Takalkar, A.P.P. for the State.
                                ...


                        CORAM : SMT. BHARATI DANGRE, J.

                        DATED     : 09TH JULY, 2021.

P.C:-

1. Learned counsel for the Applicant seeks sometime to work out the matter and states that some judgments relevant to the issues involved, are required to be searched.

2. Re-notify for 23/07/2021.

[SMT. BHARATI DANGRE, J.]

AJN

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