Sandip Vishnu Berad vs The State Of Maharashtra
2024 Latest Caselaw 22936 Bom

Bombay High Court

Sandip Vishnu Berad vs The State Of Maharashtra on 6 August, 2024

                                  1                963-CrAn-2989-24.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD


            CRIMINAL APPLICATION NO. 2989 OF 2024
                      IN REVN/193/2024

                     SANDIP VISHNU BERAD
                             VERSUS
                  THE STATE OF MAHARASHTRA
                                ...
         Advocate for Applicant : Mr. Narayan B. Narwade
            APP for Respondent : Smt. M. N. Ghanekar
                                ...
                              WITH
      CRIMINAL REVISION APPLICATION NO. 193 OF 2024
                                ...

                                      CORAM : S. G. MEHARE, J.

DATE : 06-08-2024 PER COURT :-

1. Time granted to the learned counsel for the applicant to

produce the copy of order of the Appellate Court granting bail to

the applicant after pronouncement of the judgment.

2. Stand over to 14.08.2024.

( S. G. MEHARE ) JUDGE

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