Bombay High Court
Kannan Murgesh Tevar vs The State Of Maharashtra on 10 May, 2024
Author: N.J.Jamadar
Bench: N.J.Jamadar
13 ba 2096 of 2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.2096 OF 2024
Kannan Murgesh Teuar ... Applicant
versus
The State of Maharashtra ... Respondent
None for Applicant.
Mr. Prashant Jadhav, APP for State.
PSI Pathan, Sion Police Station present.
CORAM: N.J.JAMADAR, J.
DATE : 10 MAY 2024
P.C.
1. The application is presented through prison.
2. The Secretary, High Court Legal Services Committee is requested to appoint an Advocate to espouse the cause of the applicant.
3. Learned APP submits that the bail application of the co-accused, being BA No.3956 of 2023, is listed on 24 June 2024.
4. Stand over to 24 June 2024. To be listed along with BA No.3956 of 2023.
5. In the meanwhile, learned APP shall take instructions regarding the stage and trial of the Court and also file copy of the chargesheet and affidavit in reply.
( N.J.JAMADAR, J. ) SSP 1/1 Signed by: S.S.Phadke Designation: PS To Honourable Judge Date: 10/05/2024 20:09:37