Sachin Bajrang Kawde vs The State Of Maharashtra
2021 Latest Caselaw 15590 Bom

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD
               923 BAIL APPLICATION NO.711 OF 2021

                        SACHIN BAJRANG KAWDE
                                VERSUS
                      THE STATE OF MAHARASHTRA
Shri. R. R. Karpe, Advocate for the applicant
Shri. V. M. Kagne, APP for the respondent/State

                                     CORAM : M. G. SEWLIKAR, J.

DATED : 28th OCTOBER, 2021

PER COURT :-

1. It appears that Bail Application No. 685 of 2019 was disposed of vide order dated 20th August, 2019 by this Court (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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