Subhash Hausrao Dalvi vs The State Of Maharashtra
2022 Latest Caselaw 1416 Bom

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

            915 BAIL APPLICATION NO.118 OF 2022

                      SUBHASH HAUSRAO DALVI
                               VERSUS
                     THE STATE OF MAHARASHTRA

Shri. Dhanraj Ingole, Advocate h/f Shri. N. S. Ghanekar,
Advocate for the applicant
Shri. A. V. Deshmukh, APP for the respondent/State

                                      CORAM : M. G. SEWLIKAR, J.

DATED : 9th February, 2022

PER COURT :-

1. Learned counsel Shri. Ingole h/f Shri. Ghanekar,

learned counsel for the applicant points out that this Court

(Coram : R. G. Avachat, J.) has decided earlier application

on merits. 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

this application be placed before the same Court (Coram:

R. G. Avachat, J.).

2. Remove from the board.

                                          [M. G. SEWLIKAR, J.]


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