Changdev Bharam Bhosale vs The State Of Maharashtra
2021 Latest Caselaw 14806 Bom

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         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                      BAIL APPLICATION NO. 977 OF 2021

Changdev Bharam Bhosale                                       Applicant

       Versus

The State of Maharashtra                                      Respondent

Mr. K.A. Ingle, Advocate for the applicant.
Mr. S.D. Ghayal, APP for respondent/State.

                                  CORAM : M.G. SEWLIKAR, J.

                                  DATE    : 8th October, 2021.


PER COURT :

1. Learned counsel for the applicant points out that Bail

Application No. 256/2020 was preferred after charge-sheet and it was

rejected by this Court (Coram : V.K. Jadhav, J.) by order dated 7 th

September, 2020.

2. In view of judgment in the case of M/s Gati Limited Vs. T.

Nagarajan Piramiajee and another in Criminal Appeal No. 870/2019

dated 6th May, 2019, instant bail application be placed before the

same Court (Justice V.K. Jadhav).

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3. Registry to take steps accordingly.

( M. G. SEWLIKAR ) Judge

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