Surendra Suresh Bait vs The State Of Maharashtra
2024 Latest Caselaw 942 Bom

Bombay High Court

Surendra Suresh Bait vs The State Of Maharashtra on 15 January, 2024

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

2024:BHC-AS:2027                                                         10-2247-2022-BA=.doc



                   Uday S. Jagtap


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                              CRIMINAL BAIL APPLICATION NO. 2247 OF 2022

                    Surendra Suresh Bait                                .. Applicant

                             Vs.

                   The State of Maharashtra                             .. Respondent

                                                    .....
                   MR. Umesh Kurund i/b Mr. Amol lL Dhumal for the applicant
                   Mr. M.G. Patil, APP for the respondent - State
                   Mr. Ubale, PSI, Rajapur Police Station present
                                                   .....

                                                  CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 15th JANUARY, 2024 P.C.

1. Learned APP informs that trial in this case is over and the

applicant has been convicted by the Sessions Court, Ratnagiri by

judgment and order dated 31 st January 2023. A photostat copy of

the order is placed on record.

2. In that view of the matter, the application is disposed of as

infructuous.

(PRITHVIRAJ K. CHAVAN, J.)

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