Dinesh Digambar Sonaskar vs The State Of Maharashtra
2021 Latest Caselaw 15491 Bom

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                                    -1-

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                     BAIL APPLICATION NO. 1239 OF 2021

Dinesh s/o Digambar Sonaskar                                  Applicant

       Versus

The State of Maharashtra                                      Respondent

Ms. P.V. Bodke Patil, Advocate for the applicant.
Mr. S.W.Munde, APP for respondent/State.

                                 CORAM : M.G. SEWLIKAR, J.

                                 DATE     : 27th October, 2021.


PER COURT :

1. Issue notice to respondent returnable on 17 th November,

2021. Learned APP waives service of notice on behalf of the State.

2. Learned counsel for the applicant submits that earlier

Bail Application No. 699/2020 was disposed of by this Court

(Coram : R.G. Avachat, J.) as it was withdrawn. This is a successive

bail application after fling of the charge-sheet.

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

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

ba1239.21.odt

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

application be placed before the same Court (Coram : R. G. Avachat,

J.)

4. Registry to take steps.

5. Remove from the board.

( M. G. SEWLIKAR ) Judge

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