Wasim S/O Salim Ansari vs The State Of Maharashtra
2022 Latest Caselaw 447 Bom

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                                                                 ba659.21.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD
                 BAIL APPLICATION NO. 659 OF 2021

Wasim s/o Salim Ansari                                        Applicant

       Versus

The State of Maharashtra                                      Respondent

Mr. N.S.Ghanekar, Advocate for the applicant.
Mr. V.S. Badakh, APP for respondent/State.

                                  CORAM : M.G. Sewlikar, J.

                                  DATE    : 12th JANUARY, 2022.
PER COURT :

1. This Court (Coram : V.K. Jadhav, J.) by order dated 14 th

August, 2020, in Bail Application No. 660/2020, has decided the

application on merit.

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.

3. Registry to take appropriate steps.

4. Remove from the board.

( M. G. SEWLIKAR ) Judge dyb