Bappasaheb Sitaram Khod vs The State Of Maharashtra
2022 Latest Caselaw 5521 Bom

                                                                926-aba-670-2022.odt
                                     (1)


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

      926 ANTICIPATORY BAIL APPLICATION NO.670 OF 2022
   WITH ABA/525/2022 WITH ABA/524/2022 WITH ABA/534/2022
           WITH ABA/542/2022 WITH ABA/543/2022

                    BAPPASAHEB SITARAM KHOD
                                VERSUS
                   THE STATE OF MAHARASHTRA
                                  ...
              APP for Respondent/State : Mr. V.M. Kagne
   Advocate for the Applicant in ABA/524/2022 : Mr. M.V. Salunke
 Advocate for the Applicant in ABA/525/2022 : Mr. V.D. Sapkal, Senior
                     Counsel i/b Mr. S.R. Sapkal
    Advocate for the Applicants in ABA/543/2022 : Mr. Rajendra
          Deshmukh, Senior Counsel i/b Mr. D.R. 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 today. The hearing is postponed till 01.07.2022. Till

then, the interim protection to continue.

(S.G. MEHARE, J.)

Mujaheed//