Bombay High Court
Sridhar Somlingappa Telgi vs The State Of Maharashtra on 18 January, 2024
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
:1: 5.aba-138-24.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.138 OF 2024
Sridhar Somlingappa Telgi .....Applicant
Versus
The State of Maharashtra .... Respondent
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Mr. Vaibhav R. Gaikwad, Advocate for the Applicant.
Ms. Sharmila S. Kaushik, APP for the Respondent-State.
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CORAM : SARANG V. KOTWAL, J.
DATE : 18th JANUARY, 2024 P.C. :
1. Learned counsel for the Applicant seeks an adjournment till 1.2.2024.
2. Therefore, the matter be placed on board on 1.2.2024. It is made clear that the learned counsel for the Applicant has not pressed for ad-interim relief today.
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