Bombay High Court
Milind Anna Kharat vs The State Of Maharashtra on 7 September, 2020
Author: C. V. Bhadang
Bench: C. V. Bhadang
38 - BA. 680-2020
VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Cr. Bail Application No. 680 of 2020
Milind Anna Kharat ... Applicant
Vs.
State of Maharashtra ... Respondent
***
Mr. Ritesh M. Thobade, for the Applicant.
Mr. Arfan Sait, APP for the Respondent - State.
***
CORAM : C. V. BHADANG, J.
DATE : SEPTEMBER 7, 2020 PC :
. The learned counsel for the Applicant submits that the applicant is on temporary bail on the ground of Covid-19 Pandemic. In such circumstances, by consent of parties, S.O. to 5th October, 2020.
Sd/-
C. V. BHADANG, J.
Digitally
signed by
Vinayak Vinayak P.
Halemath
P. Date:
Halemath 2020.09.07
18:58:06
+0530
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