Rajeshkumar Ghisulal Munot vs The State Of Maharashtra
2021 Latest Caselaw 13103 Bom

Citation : 2021 Latest Caselaw 13103 Bom
Judgement Date : 14 September, 2021

Bombay High Court

Rajeshkumar Ghisulal Munot vs The State Of Maharashtra on 14 September, 2021

Bench: Bharati Dangre

                                   1/1                 16 BA 968-20.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
         CRIMINAL BAIL APPLICATION NO.968 OF 2020

Rajesh Ghisulal Munot                         .. Applicant
      Versus
The State of Maharashtra                      .. Respondent

                             ...
Mr. Aabad H. Ponda, Sr. Counsel i/b Bhomesh R. Bellam for the
applicant.
Mr. Swapnil Pednekar APP for the State.


                   CORAM: BHARATI DANGRE, J.

DATED : 14th SEPTEMBER 2021

P.C:-

1 Learned APP place reliance on the judgment of the Gujarat High Court. Mr.Ponda seeks some time to ascertain the position of law.

2 Stand over to 24th September 2021.

SMT. BHARATI DANGRE, J

Tilak

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