Sanjay Gopinath Rathod vs The State Of Maharashtra
2021 Latest Caselaw 14632 Bom

                                            (1)                     919 ba 794.21

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                           919 BAIL APPLICATION NO.794 OF 2021

                               SANJAY GOPINATH RATHOD
                                          VERSUS
                             THE STATE OF MAHARASHTRA
                                             ...
                       Advocate for Applicant : Mr. Gaikwad Satish A.
                        APP for Respondents/State : Mr. P.G. Borade
                                             ...

                                        CORAM :   M.G. SEWLIKAR, J.

                                        DATE :    6th October, 2021

P.C.:-

Heard learned counsel Shri Gaikwad for the applicant. He invites

attention of this Court to the order dated 30.09.2020 passed by this Court

(Coram: V.K. Jadhav) by which the application was dismissed as withdrawn.

He states that he will apply for bail before the same Court 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.

mub                                                     [M.G. SEWLIKAR, J.]