Bombay High Court
Deepak Govind Khile And Anr vs The State Of Maharashtra on 18 August, 2020
Author: V. K. Jadhav
Bench: V. K. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
922 BAIL APPLICATION NO.561 OF 2020
1. DEEPAK GOVIND KHILE
2. SHARAD GOVINDA KHILE
VERSUS
THE STATE OF MAHARASHTRA
WITH
CRIMINAL APPLICATION NO.1214 OF 2020
IN BA/561/2020
.....
Advocate for Applicants : Mrs. Rashmi S. Kulkarni
APP for Respondent : Mr. S.P. Tiwari
Advocate for informant to assist APP : Mr. A. S. Sawant
...
CORAM : V. K. JADHAV, J.
DATE : 18.08.2020
PER COURT :-
1. I have heard the learned counsel for the applicants for some time.
2. The learned counsel for the applicants, on instructions, seeks leave to withdraw the application with liberty to the applicants to file an application for bail again before the Trial Court, in the event, if the trial is not completed within a reasonable period.
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3. Leave granted.
4. Application is dismissed as withdrawn with liberty to the applicants to file an application for regular bail before the Trial Court, in case, if the trial is not completed within a period of six (6) months after the normal functioning of court is commenced.
5. Criminal Application No.1214 of 2020 is allowed in terms of prayer clause 'A'. Application is accordingly disposed off.
(V. K. JADHAV, J.) ...
vmk/-
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