Ganesh Balasaheb Sonwane vs The State Of Maharashtra
2022 Latest Caselaw 363 Bom

                                            (1)                    28 ba 1487.21

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                           28 BAIL APPLICATION NO.1487 OF 2021
                                  WITH APPLN/3082/2021

                                 GANESH BALASAHEB SONWANE
                                           VERSUS
                                 THE STATE OF MAHARASHTRA

                                          ...
                   Advocate for Applicant : Mr. Chatterji Joydeep
                     APP for Respondents/State : Mr. V.S. Badakh
           Advocate for Applicant in Appln/3082/21: Smt. Rashmi Kulkarni
                                          ...


                                        CORAM :   M.G. SEWLIKAR, J.

                                        DATE :    10th January, 2022

P.C.:-

Bail application No.432 of 2019 filed by the present applicant has

been rejected by this Court by order dated 09.09.2019 (Coram: V.K. Jadhav,

J.). This application, therefore, be placed before the same Court (Coram: V.K.

Jadhav, J.), in view of the judgment of Hon'ble Supreme Court in the case of

Gati Limited V/s. T. Nagarajan Piramiajee and Anr.; LAWS (SC) 2019 5 91.

Registry to take appropriate steps. Remove from board.

[M.G. SEWLIKAR, J.]

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