Armugam Raja Jyotimani vs The State Of Maharashtra
2021 Latest Caselaw 9529 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

          CRIMINAL BAIL APPLICATION NO. 1553 OF 2020

 Armugam Raja Jyotimani                                    ..... Applicant
             Versus
 The State of Maharashtra                                  .... Respondent
                              -----
 Mr. Samir A. Vaidya, Advocate for the Applicant.
 Mr. Ameet A. Palkar, APP for the Respondent-State.
                              -----

                                     CORAM :SARANG V. KOTWAL, J.

DATE : 19th JULY, 2021 [Through Video Conferencing] P.C. :

1. The present application is preferred on merits as

well as on the ground that the charge-sheet was not filed

within time and, therefore, he is entitled to bail under

Section 167 of Cr.P.C..

2. At the outset, learned counsel for the applicant

fairly admits that the question of law under Section 167(2)

of Cr.P.C. in this particular case is covered by the judgment of

the Hon'ble Supreme Court in the case of Dinesh Dalmia Vs.

CBI as reported in (2007) 8 SCC 770. Therefore, he is not

pressing that particular ground for the applicant's release on

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bail. He shall only make submissions on the merits of the

matter.

3. Therefore, the matter will be considered only on

merits of the matter. Stand over to 29.7.2021.

(SARANG V. KOTWAL, J.)

Deshmane (PS)

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