Vijay Laxman Toradkar vs The State Of Maharashtra
2021 Latest Caselaw 15598 Bom

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

               926 BAIL APPLICATION NO.774 OF 2021

                      VIJAY LAXMAN TORADKAR
                               VERSUS
                     THE STATE OF MAHARASHTRA

Shri. V. R. Dhorde, Advocate for the applicant
Shri. S. D. Ghayal, APP for the respondent/State
Smt. A. A. Lomte, Advocate for respondent No. 2.

                                    CORAM : M. G. SEWLIKAR, J.

DATED : 28th OCTOBER, 2021

PER COURT :-

1. Respondent No. 2/informant is served. But none

appears for respondent No. 2/informant.

2. Smt. A. A. Lomte, learned counsel is appointed to

represent respondent No. 2.

3. Learned counsel for the applicant to provide

copies of application and other documents.

4. Bail Application No. 1323 of 2019 was disposed of

as withdrawn by this Court vide order dated 18 th November,

2019 (Coram : R. G. Avachat, J.) It was after filing of

charge-sheet. In view of the judgment of the Hon'ble

ba774.21.odt 1 of 2

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.).

5. Registry to take appropriate steps.

6. Remove from board.

                                           [M. G. SEWLIKAR, J.]


ssp




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