Gautam Madhukar Sonawane vs The State Of Maharashtra
2022 Latest Caselaw 445 Bom

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                                                                ba1716.21.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD
                 BAIL APPLICATION NO.1395 OF 2021

Gautam Madhukar Sonwane                                       Applicant

       Versus

The State of Maharashtra & others                             Respondents

Mr. M.L. Wankhade, Advocate for the applicant.
Mr. V.S. Badakh, APP for respondent/State.

                                  CORAM : M.G. Sewlikar, J.

                                  DATE    : 12th JANUARY, 2022.
PER COURT :

1. Learned APP invited the attention of this Court to the

order dated 9th September, 2020, passed by this Court (Coram : V.K.

Jadhav, J.) in Bail Application No. 686/2020.

2. In view of the judgment of the Honourable Supreme

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.

3. Registry to take appropriate steps.

4. Remove from the board.

( M. G. SEWLIKAR ) Judge

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