Sagar Narayan Zende vs The State Of Maharashtra
2021 Latest Caselaw 16503 Bom

                                            (1)                     937 ba 1369.21

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                          937 BAIL APPLICATION NO.1369 OF 2021

                                   SAGAR NARAYAN ZENDE
                                           VERSUS
                                 THE STATE OF MAHARASHTRA

                                             ...
                         Advocate for Applicant : Mr. Karpe Rahul R.
                         APP for Respondents/State : Mr. S.W. Munde
                                             ...

                                        CORAM :   M.G. SEWLIKAR, J.

                                        DATE :    29th November, 2021

P.C.:-

Learned counsel for the applicant invited my attention to the

order of this Court (Coram: R.G. Avachat, J.) dated 03.06.2021. This bail

application was decided by this Court (Coram: R.G. Avachat, J.) on merits. In

view of judgment of Hon'ble Supreme Court in the case of M/s Gati Limited

V/s. T. Nagarajan Piramiajee & Anr. (Criminal Appeal No.870 of 2019), the

matter should go before the same Court which earlier dealt with the

application. In view of this, Registry to take the steps accordingly. Remove

from board.

[M.G. SEWLIKAR, J.]

mub