Parmeshwar Kashinath Komatwar vs The State Of Maharashtra
2022 Latest Caselaw 5511 Bom

                                                                923-aba-653-2022.odt
                                     (1)


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

      923 ANTICIPATORY BAIL APPLICATION NO.653 OF 2022
   WITH ABA/569/2022 WITH APPLN/1498/2022 IN ABA/434/2022
   WITH APPLN/1497/2022 IN ABA/495/2022 WITH ABA/495/2022
           WITH ABA/434/2022 WITH ABA/439/2022

                  PARMESHWAR KASHINATH KOMATWAR
                                  VERSUS
                     THE STATE OF MAHARASHTRA
                                     ...
             Advocate for Applicant : Mr. Salunke Sudarshan J
                 APP for Respondent/State : Mr. V.M. Kagne
          Advocate for Applicant in ABA/569/2022 : Mr. S.S. Kazi
       Advocate for Applicant in ABA/495/2022 : Mr. V.B. Deshmukh
      Advocate for Applicant in ABA/434/2022 : Mr. V.D. Sapkal, Senior
                         Counsel i/b Mr. S.R. Sapkal
       Advocate for Applicant in ABA/439/2022 : Mr. V.B. Deshmukh
                                     ...
                                     CORAM : S.G. MEHARE, J.

DATED : 16th JUNE, 2022.

PER COURT:-

1. Learned APP submits that similar type of matters were

heard and reserved for orders by the Bench headed by Smt. Justice

Vibha V. Kankanwadi. The Judgment is likely to come on the similar

facts. Hence to avoid conflict of opinion on law, this matter may be

adjourned to 01.07.2022. His request is accepted.

2. The applicants have already been protected by the

interim order till date. The hearing is postponed till 01.07.2022. Till

then, the interim protection to continue.

(S.G. MEHARE, J.) Mujaheed//