Aviraj Tatyaram Sondge And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 1483 Bom

                                                                         927-APEAL-103-22.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                         CRIMINAL APPEAL NO. 103 OF 2022

Aviraj Tatyaram Sondge and Another                          ..APPELLANTS
       VERSUS
State of Maharashtra and Another                            ..RESPONDENTS

                                      AND
                         CRIMINAL APPEAL NO. 104 OF 2022

Rohan Arjun Andure                                          ..APPELLANT
       VERSUS
State of Maharashtra and Another                            ..RESPONDENTS

                                      ....
Mr. M.S. Bhosale, Advocate for appellants
Mr. R.B. Bagul, A.P.P. for respondent no.1 - State
                                      ....

                                              CORAM : R.G. AVACHAT, J.

DATED : 11th FEBRUARY, 2022

PER COURT :

1. Liberty to truncate the name of Respondent No.2 - informant

mentioned in the appeals.

2. In view of Division Bench judgment of this Court dated 24 th

November, 2021 in Criminal Appeal No. 362 of 2021, the appellants are

permitted to convert these appeals into the applications for pre-arrest bail.

3. Remove from board of this Court.

( R.G. AVACHAT, J. ) SSD

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