Ravindra Maharudraappa Kodi vs The State Of Maharashtra
2022 Latest Caselaw 727 Bom

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                                                                   ba766.21.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD
                BAIL APPLICATION NO. 1231 OF 2021

Ravindra s/o Maharudrappa Kodi                                 Applicant

       Versus

The State of Maharashtra                                       Respondent

Mr. S.G. Kawade, Advocate for the applicant.
Mr. A.V. Deshmukh, APP for respondent/State.

                                  CORAM : M.G. Sewlikar, J.

                                  DATE    : 19th JANUARY, 2022.
PER COURT :

1. Learned APP points out that earlier bail application of the

present applicant has been disposed of by this Court (Coram : V.K.

Jadhav, 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 : V. K. Jadhav, J)

3. Registry to take appropriate steps.

4. Remove from the board.

( M. G. SEWLIKAR ) Judge

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