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Ramprakash @ Ramprasad Malaynath ... vs The State Of Maharashtra
2022 Latest Caselaw 9308 Bom

Citation : 2022 Latest Caselaw 9308 Bom
Judgement Date : 15 September, 2022

Bombay High Court
Ramprakash @ Ramprasad Malaynath ... vs The State Of Maharashtra on 15 September, 2022
Bench: Bharati Dangre
                                   1/1                    59 BA 2113-21.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                  BAIL APPLICATION NO.2113 OF 2021


Ramprakash @ Ramprasad Malaynath                .. Applicant
Prajapati
                         Versus
The State of Maharashtra                        .. Respondent
                                         ...

Mr. Prashant Patil for the applicant.
Mrs.Veera Shinde, APP for the State.
PSI S.R. Salunkhe from Kurar police station.

                            CORAM: BHARATI DANGRE, J.

DATED : 15th SEPTEMBER 2022 P.C:-

1 The learned APP make a statement on instructions of the Investigating Officer, that the applicant stand convicted of the charge faced by him by judgment of the competent Court delivered on 8/9/2022.

2 In the wake of the aforesaid statement, application is rendered infructuous and is disposed off.

( SMT. BHARATI DANGRE, J.)

Tilak

 
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