Nilesh Khandu Solankar vs The State Of Maharashtra
2023 Latest Caselaw 1379 Bom

                                                                                            920-BA-1478-21.odt


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                                    BAIL APPLICATION NO. 1478 OF 2021
                       Nilesh Khanduy Solankar           ...Applicant
                                 Versus
                       The State of Maharashtra                         ...Respondent
                                                             .........
                       Through Jail.
                       Ms Veera Shinde, APP for the State.
                                                        .........
                                                           CORAM : N.R. BORKAR, J.

DATED : 8 FEBRUARY 2023

P.C. :-

The Registry has received this application through jail.

2. This application for bail was sent by the applicant, while he was under-trial prisoner. It appears from the nominal roll placed on record that the Sessions Court has thereafter convicted the present applicant by

Digitally judgment and order dated 5 May 2022. In that view of the matter, signed by MANGALTAI MANGALTAI JAYWANT JAYWANT JADHAV application cannot be entertained. Application is rejected.

JADHAV    Date:
          2023.02.09
          14:32:42
          +0530


                                                                        ( N.R. BORKAR, J. )




                       MJ Jadhav                                                                1 / 1