Darshan Ambadas Pardeshi vs The State Of Maharashtra
2021 Latest Caselaw 15597 Bom

Citation : 2021 Latest Caselaw 15597 Bom
Judgement Date : 28 October, 2021

Bombay High Court

Darshan Ambadas Pardeshi vs The State Of Maharashtra on 28 October, 2021

Bench: M. G. Sewlikar

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

              946 BAIL APPLICATION NO.1203 OF 2021

                     DARSHAN AMBADAS PARDESHI
                               VERSUS
                     THE STATE OF MAHARASHTRA

Shri. M. S. Choudhary, Advocate for the applicant
Shri. S. D. Ghayal, APP for the respondent/State

                                     CORAM : M. G. SEWLIKAR, J.

DATED : 28th OCTOBER, 2021

PER COURT :-

1. Office note shows that Bail Application No. 1629 of 2018 for regular bail was disposed of as withdrawn vide order dated 13th February, 2019 by this Court (Coram : Mangesh S. Patil, J.).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 : Mangesh S. Patil, J.).

2. Registry to take appropriate steps.

3. Remove from board.



                                              [M. G. SEWLIKAR, J.]


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