Bombay High Court
Shatrughn Baburao Gavhane vs The State Of Maharashtra on 8 January, 2021
Author: V.K.Jadhav
Bench: V.K.Jadhav
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ba145520.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.1455 OF 2020
Shatrughn Baburao Gavhane Applicant
Versus
The State of Maharashtra Respondent
Mr.M.K.Bhosale, advocate for the applicant.
Mr.A.S.Shinde, APP for the Respondent.
CORAM : V.K.JADHAV, J.
DATE : 08th January, 2021. PC : 1 Heard learned Counsel for the applicant for some time. 2 Though on earlier occasion the applicant was granted
temporary bail on health ground, the applicant has now fled the present application for regular bail on the health ground. The applicant is HIV positive and sufering from paralysis. He is also found Covid positive and at present sufering from typhoid. However, the applicant has directly approached this Court instead of approaching the Sessions Court. 3 The learned Counsel for the applicant, thus, on ::: Uploaded on - 08/01/2021 ::: Downloaded on - 07/02/2021 05:50:33 ::: {2} ba145520.odt instructions, seeks leave to withdraw this application with liberty to the applicant to fle an application for regular bail on health ground before the Sessions Court.
4 Leave granted. The application is disposed of as withdrawn with liberty to the applicant to fle an application for regular bail on health ground before the Sessions Court.
(V.K.JADHAV) JUDGE adb ::: Uploaded on - 08/01/2021 ::: Downloaded on - 07/02/2021 05:50:33 :::