Rajesh Arjun Hatankar @ Raju Patil vs The State Of Maharashtra
2021 Latest Caselaw 5599 Bom

                                                                    44 BA 242-2020.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                CRIMINAL BAIL APPLICATION NO. 242 OF 2020

 Rajesh Arjun Hatankar @ Raju Patil                      ... Applicant

            Versus

 The State of Maharashtra                                ... Respondent

                                    .....
 Mr. Satish B. Patil, for the Applicant.
 Mr. S. S. Pednekar, APP for the Respondent - State.
                                    .....


                               CORAM        :    PRAKASH D. NAIK, J.

                               DATE         :    24th MARCH, 2021

 PC :

 .          Learned Counsel for the applicant produce Judgment of the

antecedents where he has been acquitted.

2. Learned APP seeks time to verify.

3. Stand over 16th April 2021 at 4.30 p.m.

(PRAKASH D. NAIK, J.)

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