Jagdish Pukhraj Jain vs The State Of Maharashtra
2021 Latest Caselaw 9530 Bom

                                1/1                      36 BA-1522.21.odt


 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION
              BAIL APPLICATION NO.1522 OF 2021

Jagdish Pukhraj Jain                        ..                 Applicant
      Vs.
The State of Maharashtra                    ..                Respondent

                             ...
Mr. Kushal More with Mr. Prathamesh Kamat for the Applicant.

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

                        CORAM : SMT. BHARATI DANGRE, J.

                        DATED     : 19TH JULY, 2021.

P.C:-

1. Learned counsel for the Applicant places reliance on the decision of this court, which has, in turn, relied upon the judgment of the Apex Court in case of Velji Raghavji Patel v. State of Maharashtra, reported in AIR 1965 SC 1433.

2. Learned A.P.P. seeks sometime to go through the said judgment and proceed with the Application.

3. Stand over to 27/07/2021.

[SMT. BHARATI DANGRE, J.]

AJN