Bombay High Court
V.M. Mohammed Dawood Khan vs The State Of Maharashtra on 5 April, 2021
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
ANTICIPATORY BAIL APPLICATION NO.319 OF 2021
(V.M. Mohammed Dawood Khan Vs. The State of Maharashtra)
AND
ANTICIPATORY BAIL APPLICATION NO.318 OF 2021
(Narsimhan Ramadoss Alias Vinoth Vs. The State of Maharashtra)
----
Mr. R.R. Kazi, Advocate holding for Mr. R.R. Totala, Advocate
for the applicants
Smt. G.L. Deshpande, A.P.P. for the respondent/State
----
CORAM : MANGESH S. PATIL, J.
DATE : 05.04.2021 PER COURT :
Learned Advocate Mr. R.R. Kazi, holding for Mr. R.R. Totala, Advocate for the applicants, seeks adjournment of three weeks on the ground that Mr. R.R. Totala has been COVID-infected. At his request, the matter is adjourned to 26.04.2021.
[MANGESH S. PATIL] JUDGE npj/ABA319-318-2021 ::: Uploaded on - 05/04/2021 ::: Downloaded on - 05/04/2021 23:12:08 :::
2 ABA319-318-2021 ::: Uploaded on - 05/04/2021 ::: Downloaded on - 05/04/2021 23:12:08 :::