Pritam Rajendragir Gosavi vs The State Of Maharashtra
2022 Latest Caselaw 7144 Bom

Citation : 2022 Latest Caselaw 7144 Bom
Judgement Date : 25 July, 2022

Bombay High Court

Pritam Rajendragir Gosavi vs The State Of Maharashtra on 25 July, 2022

Bench: P. K. Chavan

                                                                           901-ABA-1973-2022=.doc


                       Uday S. Jagtap


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                ANTICIPATORY BAIL APPLICATION NO. 1973 OF 2022


                       Pritam Rajendragir Gosavi                           .. Applicant

                               Vs.

                       The State of Maharashtra                            .. Respondent

                                                         .....
                       Mr. Sunil G. Gosavi for the applicant
                       Mrs. Geeta P. Mulekar, APP for respondent - State
                                                         .....

                                                   CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 25 th JULY, 2022.

P.C.

1. Liberty to the learned Counsel for the applicant to amend the title clause of the application as well as to file certified copy of the judgment and order dated 25 th April, 2022 passed by the Additional Sessions Judge, Niphad, Dist. Nashik.

2. Learned APP seeks one week's time to respond to the application as the copy is served upon her today itself.

3. Stand over to 1st August, 2022.

(PRITHVIRAJ K. CHAVAN, J.) Digitally signed by UDAY UDAY SHIVAJI SHIVAJI JAGTAP Date:

JAGTAP    2022.07.26
          14:13:15
          +0530


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