Vinod Narsa Mane vs State Of Maharashtra
2024 Latest Caselaw 6976 Bom

Bombay High Court

Vinod Narsa Mane vs State Of Maharashtra on 4 March, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

2024:BHC-AS:10369



                                                                              (2)BA-3056-2023.doc


      rajshree


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION
                                        BAIL APPLICATION NO.3056 OF 2023


                    Vinod Narsa Mane                             ]       ..       Applicant
                           vs.
                    State of Maharashtra                         ]       ..       Respondent

None for the Applicant.

Ms.Mahalaxmi Ganpati, APP for the State. Mr.Suryakant Doke, PSI Borivali Police Station present.

CORAM : BHARATI DANGRE, J

DATE : 4th March, 2024.

P.C.

1] The learned APP, on instruction from Mr. Salvi, Public Prosecutor, make a statement that, in Sessions Case No.305/2018, 5 witnesses are yet to be examined and 8 are already examined.

She make a specific statement, on instructions, that the proceedings in the Sessions case shall be concluded on or before 31.05.2024, including the pronouncement of the Judgment.

2] In the wake of aforesaid statement, it is expected that the Applicant shall render his co-operation in conclusion of the trial.

Bail Application stand disposed of with the aforesaid directions.

[BHARATI DANGRE, J]