Bombay High Court
Ashok Bhimrao Kulkarni vs The State Of Maharashtra on 9 June, 2020
Author: V.L.Achliya
Bench: V.L.Achliya
391.20BA.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO. 391 OF 2020
Ashok s/o Bhimrao Kulkarni .. APPLICANT
VERSUS
The State of Maharashtra .. RESPONDENT
...
Mr.S.J. Salunke, Advocate for the applicant
Mr.S.Y. Mahajan, APP for the respondent-State
...
CORAM : V.L.ACHLIYA,J.
DATE : 09.06.2020
ORAL ORDER :
1] In view of the extreme urgency expressed by the applicant, the matter is taken up through video conferencing.
2] The learned APP requests for adjournment on the ground that the papers are yet to be received.
3] At the request of learned APP, adjourned to 16th June, 2020.
[V.L.ACHLIYA] JUDGE SGA ::: Uploaded on - 09/06/2020 ::: Downloaded on - 10/06/2020 08:23:28 :::