Amol Nana Sonawane vs The State Of Maharashtra
2022 Latest Caselaw 2331 Bom

                                     -1-
                                                                  ba554.21.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                      BAIL APPLICATION NO. 554 OF 2021

Amol S/o Nana Sonawane                                         Applicant

       Versus

The State of Maharashtra                                       Respondent

Mr. K. G. Gaikwad, Advocate holding for Mr. P. P. More, Advocate for
the applicant.
Mr. S. B. Narwade, APP for respondent/State.

                                  CORAM : M.G. Sewlikar, J.

                                  DATE      : 8th MARCH, 2022.


PER COURT :

1. Earlier bail application of the applicant has been rejected

by this Court (Coram : V. K. Jadhav, J.) vide order dated 16 th

September, 2020.

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.).

ba554.21.odt

3. Registry to take proper steps.

4. Remove from the board.

( M. G. SEWLIKAR ) Judge

dyb