Akash Sampati Mane vs The State Of Maharashtra
2021 Latest Caselaw 7830 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                   924 BAIL APPLICATION NO.371 OF 2021

                    NITIN BHANUDAS MALWADE
                              VERSUS
                   THE STATE OF MAHARASHTRA
                                 ...
            WITH BA/270/2021 WITH BA/573/2021
                                 ...
  Advocate for Applicant in BA/371/2021 : Shri Nilesh S. Ghanekar
  Advocate for Applicant in BA/270/2021 : Smt.Sunita G.Sonawane
    Advocate for Applicant in BA/573/2021 : Shri Anil S.Surwase
          APP for Respondent - State : Shri S.B.Narwade
                                 ...
                  CORAM : M. G. SEWLIKAR, J.

Date: June 11, 2021 ...

PER COURT :-

1. After hearing learned counsel for the applicants and learned

APP for the respondent State, learned APP submitted that there is a

Judgment of this Court to the efect that if large number of

counterfeit notes are found in possession of an accused, bail should

not be ordinarily granted. He sought time for producing copy of

the Judgment.

2. Stand over to 15-06-2021.

( M. G. SEWLIKAR, J. )

SPT