Avinash Nilesh Kardile vs The State Of Maharashtra
2021 Latest Caselaw 14954 Bom

                                                                        ba910.21.odt
                                      -1-

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                      BAIL APPLICATION NO. 910 OF 2021

Avinash Nilesh Kardile                                              Applicant

       Versus

The State of Maharashtra                                            Respondent

Mr. Z.H. Farooqui, Advocate holding for Mr. N.V. Gaware, Advocate for
the applicant.
Mr. S.D. Ghayal, APP for respondent/State.

                                    CORAM : M.G. SEWLIKAR, J.

                                    DATE     : 12th October, 2021.


PER COURT :

1. Learned counsel for the applicant submits that Bail

Application No. 317/2021 was rejected vide order dated 6th

September, 2021 by this Court (Coram : V.V. Kankanwadi, J.). This is

subsequent bail application.

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 (Coram : V.V. Kankanwadi, J.).

ba910.21.odt

3. Registry to take steps accordingly.

( M. G. SEWLIKAR ) Judge

dyb