Nilesh Shriniwas Baswant vs State Of Maharashtra
2023 Latest Caselaw 6344 Bom

                                                          909-BA-1680-2023.doc


 Ashwini V
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

                  BAIL APPLICATION NO. 1680 OF 2023


 Nilesh Shriniwas Baswant                       ... Applicant
            V/s.
 The State of Maharashtra                       ... Respondent



 Ms. Sana Raees Khan, for the Applicant.
 Mrs. Veera Shinde, APP, for the Respondent-State.



                               CORAM : AMIT BORKAR, J.

                               DATED     : JULY 4, 2023
 P.C.:

1. In the absence of material change in circumstances, in view of judgment of the Apex Court in the case of Shahzad Hasan Khan vs Ishtiaq Hasan Khan & Anr reported in 1987 AIR 1613, followed in Jagmohan Behl vs State (NCT of Delhi) reported in (2014) 16 SCC 501, remedy of the Applicant is to move the same Judge.

2. Office to place it before the appropriate Court.

(AMIT BORKAR, J.)