Udhav Sopan Darade vs The State Of Maharashtra
2022 Latest Caselaw 1964 Bom

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                                                                 ba176.22.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                      BAIL APPLICATION NO. 176 OF 2022

Udhav S/o Sopan Darade                                       Applicant

       Versus

The State of Maharashtra                                     Respondent

Mr. S. G. Jadhav, Advocate for the applicant.
Mr. G. O. Wattamwar, APP for respondent/State.

                                 CORAM : M.G. Sewlikar, J.

                                 DATE    : 25th FEBRUARY, 2022.

PER COURT :

1. Learned counsel for the informant has placed on record

copy of the order passed in Bail Application No. 1212/2022 by this

Court (Coram : Smt. V. V. Kankanwadi, J.).

2. In view of the judgment of the Honourable Apex Court in

the case of M/s Gati Limited vs. T. Nagarajan Piramiajee and another

in Criminal Appeal No. 870/2019, this application be placed before

the same Court (Coram : Smt. V. V. Kankanwadi, J.).

3. Learned counsel for the applicant seeks leave to produce

on record copy of the application.

ba176.22.odt

4. Leave granted.

5. Registry to take proper steps.

6. Remove from the board.

( M. G. SEWLIKAR ) Judge

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