Gorakh Sampat Yadav vs The State Of Maharashtra
2021 Latest Caselaw 14631 Bom

                                             (1)                      915 ba 646.21

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                          915 BAIL APPLICATION NO.646 OF 2021
                         WITH APPLN/1409/2021 IN BA/646/2021

                                   GORAKH SAMPAT YADAV
                                           VERSUS
                                 THE STATE OF MAHARASHTRA

                                             ...
                        Advocate for Applicant : Mr. Dixit Satyajeet S.
                         APP for Respondents/State : Mr. S.D. Ghayal
                                             ...

                                        CORAM :     M.G. SEWLIKAR, J.

                                        DATE :      6th October, 2021

P.C.:-

Learned APP Shri Ghayal points out that the earlier application

was rejected on 11.12.2020 by this Court (Coram: V.K. Jadhav, J.) after filing

of charge-sheet. He states that in view of judgment of Hon'ble Supreme Court

in the case of M/s Gati Limited V/s. T. Nagarajan Piramiajee & Anr. in

Criminal Appeal No.870 of 2019 (Arising out of SLP (Cri.) No.6677 of 2018)

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

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

2. Remove from board.

[M.G. SEWLIKAR, J.]

mub