Ravindra Singh S/O. Asha Singh ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 7497 Bom

                                                                    948.ABA.503.21.odt
                                      -1-


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

             ANTICIPATORY BAIL APPLICATION NO.503 OF 2021

                 RAVINDRA SINGH S/O. ASHA SINGH BUNGAI
                                VERSUS
                THE STATE OF MAHARASHTRA AND ANOTHER

                                       ...
         Advocate for Applicant : Mr. R.S. Deshmukh, Senior Advocate
                                  i/b. Mr. D.R. Deshmukh
               APP for Respondent/State : Mr. M.M. Nerlikar
                                       ...

                                   CORAM :     M.G. SEWLIKAR, J.

                                   DATE :      21st May, 2021
                                               (VACATION COURT)

PER COURT :

On the request of the learned APP Shri Nerlikar stand over

to 25.05.2021. The learned Senior Counsel Shri R.S. Deshmukh seeks

leave to cite some judgments of Hon'ble Supreme Court and to produce

some documents i.e. newspapers cuttings. Leave is granted.

(M. G. SEWLIKAR, J.)

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