Bombay High Court
Shekhar Bhagwanrao Gore vs The State Of Maharashtra on 21 December, 2018
Author: A. S. Gadkari
Bench: A. S. Gadkari
ssm 1 3-aba892.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 892 OF 2018
Shekhar Bhagwanrao Gore ....Applicant.
Vs.
The State of Maharashtra ....Respondent.
Mr. Shirish Gupte, Senior Advocate I/by R.S. Kate for the Applicant.
Mr. Amit Palkar APP, for the Respondent-State.
CORAM : A. S. GADKARI, J.
DATE : 21st DECEMBER, 2018. P.C.:-
The learned APP submitted that due to personal difficulty, the concerned APP is not attending the Court today.
2 At his request, stand over to 11th January, 2019.
3 Interim relief, if any, to continue till then.
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