Raghavendra Ramnivas Singh vs The State Of Maharashtra
2021 Latest Caselaw 15184 Bom

                                                           1/1                  19. BA 2288 of 2019.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION
                                              BAIL APPLICATION NO. 2288 OF 2019


                             Raghavendra Ramnivas Singh                  ..    Applicant
                                     Versus
                             The State of Maharashtra                    ..    Respondent
                                                                 ...
                             None for the Applicant.
                             Mr. S. V. Gavand, APP for the State.
                                                             ...
                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 21st OCTOBER,2021

P.C:-

1. This is an application for bail filed by the Applicant who is

facing trial in Sessions Case No. 07/2014 on the file of Sessions

Court, Mumbai.

2. Learned APP states that during pendency of this

Application, the Applicant has been held guilty and is convicted

and sentenced by the judgment dated 19th February, 2021.

3. The application is therefore infructuous and is accordingly

disposed of.

Digitally signed by SEEMA SEEMA (SMT. ANUJA PRABHUDESSAI, J.) KSHITIJ YELKAR KSHITIJ Date:

YELKAR    2021.10.22
          15:43:32
          +0530




                             Seema