Nagesh Laxman Zadkar vs The State Of Maharashtra
2023 Latest Caselaw 1380 Bom

Citation : 2023 Latest Caselaw 1380 Bom
Judgement Date : 8 February, 2023

Bombay High Court

Nagesh Laxman Zadkar vs The State Of Maharashtra on 8 February, 2023

Bench: N. R. Borkar

                                                                                            919-BA-1477-21.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION
                                    BAIL APPLICATION NO. 1477 OF 2021
                       Nagesh Laxman Zadkar              ...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 signed by MANGALTAI MANGALTAI JAYWANT JAYWANT JADHAV JADHAV judgment and order dated 5 May 2022. In that view of the matter, Date:

2023.02.09 19:18:29 +0530 application cannot be entertained. Application is rejected.


                                                                        ( N.R. BORKAR, J. )




                       MJ Jadhav                                                                1 / 1