Girijabai Prashant Shirfule ... vs The State Of Maharashtra
2022 Latest Caselaw 11443 Bom

                                                                      1829.22BA.odt
                                               1


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                   921 BAIL APPLICATION NO.1829 OF 2022

                  GIRIJABAI PRASHANT SHIRFULE (C-12768)
                                  VERSUS
                        THE STATE OF MAHARASHTRA
                                              ...
          Applicant through Jail
          Mr.V.M. Kagne, APP for the respondent/State.
                                 ...
                               CORAM : S.G. MEHARE, J.

DATE : NOVEMBER 10, 2022 PER COURT :-

. The learned A.P.P. would submit that the appeal against the judgment of conviction is pending before this Court bearing Criminal Appeal No.238/2019. The applicant is seeking bail for delivery. The judgment and order of conviction is already challenged before this Court, therefore, it would be appropriate to place this matter along with Criminal Appeal No.238/2019.

2. Registry to take appropriate steps.

(S.G. MEHARE, J.) SGA