Vishal Ramesh Mandlik vs The State Of Maharashtra And Anr
2023 Latest Caselaw 1088 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

          CRIMINAL BAIL APPLN. NO. 3138 OF 2022

 Rummy Paramjit Sing Rajput                               ....APPLICANT
            V/S
 State Of Maharashtra                                  ....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 4359 OF 2022 In Criminal Bail Appln. 3138 OF 2022

Vishal Ramesh Mandlik ....PETITIONER V/S The State Of Maharashtra And Anr. ....RESPONDENT

Sr. Adv. Aabad Ponda i.b. Mr.Karan L Jain for applicant Mr. Akshay Bankapur for interverner Mr. P. H. Gaikwad- Patil APP for state ACP Deepali Khanna , Sarkharwada present

CORAM : HON'BLE SHRI JUSTICE N. R. BORKAR J DATE : 1st February, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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