Bombay High Court
Shamrao Vitthal Tevare vs The State Of Maharashtra on 26 February, 2020
Author: Prakash D. Naik
Bench: Prakash D. Naik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL BAIL APPLN. NO. 2887 OF 2019
Shamrao Vitthal Tevare ....Applicant
V/S
The State Of Maharashtra ....Respondent
Kuldeep S Patil For Applicant H.J.Dedhia APP for State/Respondent CORAM : PRAKASH D. NAIK, J DATE : 26th February, 2020 P.C. :
Due to paucity of time the matter is adjourned. Mentioned. At the request of learned advocate for the applicant, stand over to 18/03/2020 (On Supplementary Board).
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