Ajay Santosh Gaikwad vs The State Of Maharashtra
2021 Latest Caselaw 15589 Bom

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD
              931 BAIL APPLICATION NO.1024 OF 2021

                        AJAY SANTOSH GAIKWAD
                                VERSUS
                      THE STATE OF MAHARASHTRA

Shri. Ziyaulhaque Farooqui, Advocate for the applicant
Shri. P. G. Borade, APP for the respondent/State

                                     CORAM : M. G. SEWLIKAR, J.

DATED : 28th OCTOBER, 2021

PER COURT :-

1. Office note shows that Bail Application No. 597 of 2019 for regular bail was withdrawn vide order dated 19 th July, 2019 (Coram : V. K. Jadhav, J.). It was after filing of charge-sheet. In view of the judgment of the Hon'ble Supreme Court in the case of M/s Gati Limited Vs. T. Nagarajan Piramiajee & Anr in Criminal Appeal No. 870 of 2019 the application be placed before the same Court (Coram : V. K. Jadhav, J.).

2. Registry to take appropriate steps.

3. Remove from board.

                                              [M. G. SEWLIKAR, J.]


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