Dipak @ Bhausaheb Baburao Singar vs The State Of Maharashtra
2022 Latest Caselaw 2072 Bom

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

              12 BAIL APPLICATION NO.1514 OF 2021

              DIPAK @ BHAUSAHEB BABURAO SINGAR
                            VERSUS
                  THE STATE OF MAHARASHTRA

Shri. Z. H. Farooqui, Advocate h/f Shri. N. v. Gaware, Advocate
for the applicant
Smt. R. P. Gour, APP for the respondent/State

                                     CORAM : M. G. SEWLIKAR, J.

DATED : 28th February, 2022

PER COURT :-

1. Learned APP Smt. Gour for the respondent/State

points out that earlier Bail Application has been rejected by this

Court (Coram - Smt. Vibha Kankanwadi, J.). 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 (Smt. Vibha Kankanwadi, J.).

2. Registry to take appropriate steps.

3. Remove from the board.

                                         [M. G. SEWLIKAR, J.]


ssp



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