Bombay High Court
Sunil Motiram Rathod vs The State Of Maharashtra on 7 April, 2021
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
907 BAIL APPLICATION NO.403 OF 2021
SUNIL MOTIRAM RATHOD
VERSUS
THE STATE OF MAHARASHTRA
...
Mr. P.M. Nagargoje, Advocate for the applicant
Mr. N.T. Bhagat, APP for the respondent
...
CORAM : SMT. VIBHA KANKANWADI, J.
DATE : 07th APRIL, 2021. PER COURT : 1 Issue notice to the respondent. Learned APP waives notice for the respondent. 2 Stand over till 19.04.2021. 3 In the meanwhile the applicant is at liberty to place the copy of
the charge sheet by serving a copy thereof on the other side, if the charge sheet is filed before the learned Trial Court.
( Smt. Vibha Kankanwadi, J. ) agd ::: Uploaded on - 07/04/2021 ::: Downloaded on - 05/09/2021 19:46:53 :::