Santosh Madhavrao More vs The State Of Maharashtra
2021 Latest Caselaw 15591 Bom

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD
              920 BAIL APPLICATION NO.561 OF 2021
              WITH APPLN/2321/2021 IN BA/561/2021

                      SANTOSH MADHAVRAO MORE
                                VERSUS
                      THE STATE OF MAHARASHTRA
Shri. V. R. Dhorde, Advocate for the applicant
Shri. S. W. Munde, APP for the respondent/State

                                     CORAM : M. G. SEWLIKAR, J.

DATED : 28th OCTOBER, 2021

PER COURT :-

1. It appears that Bail Application No. 1128 of 2009 for regular bail was disposed of as withdrawn vide order dated 8th January, 2020 by this Court (Coram : R G. Avachat, J.).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 :R. G. Avachat, J.).

2. Registry to take appropriate steps.

3. Remove from board.

                                              [M. G. SEWLIKAR, J.]


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