Ravindra Prakash Gosavi vs The State Of Maharashtra
2021 Latest Caselaw 15488 Bom

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         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                     BAIL APPLICATION NO. 1068 of 2021

Ravindra Prakash Gosavi                                     Applicant

       Versus

The State of Maharashtra & another                          Respondents

Mr. V.P. Patil, Advocate for the applicant.
Mr. V.M. Kagne, APP for respondent/State.
Mr. G.B. Patunkar, Advocate for respondent No. 2.

                                 CORAM : M.G. SEWLIKAR, J.

DATE : 27th October, 2021.

PER COURT :

1. Learned APP points out that this Court (Coram : V.V.

Kankanwadi, J.) disposed of the earlier application bearing Bail

Application No. 88/2021 for regular bail as it was withdrawn after

filing of the charge-sheet.

2. In view of judgment of the Honourable Supreme Court in

the case of M/s Gati Limited vs. T. Nagarajan Piramiajee and another

in Criminal Appeal No. 870/2019 decided on 6th May, 2019, instant

application be placed before the same Court (Coram : V.V.

Kankanwadi, J.).

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3. Registry to take steps.

4. Remove from the board.

( M. G. SEWLIKAR ) Judge

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