Bombay High Court
Sandeep S/O. Jagannath Paradhi @ Sonu ... vs The State Of Maharashtra on 11 August, 2020
Author: V. K. Jadhav
Bench: V. K. Jadhav
ba841.20
-1-
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
907 BAIL APPLICATION NO.841 OF 2020
SANDEEP S/O. JAGANNATH PARADHI @ SONU PARADHI
VERSUS
THE STATE OF MAHARASHTRA
......
Advocate for Applicants : Mr. B.R. Waramaa
APP for Respondent-State : Mrs. V.N. Patil-Jadhav
.....
CORAM : V. K. JADHAV, J.
DATED : 11 th AUGUST, 2020 PER COURT:-
1. Issue notice to the respondent-State, returnable on 28.08.2020.
2. Learned A.P.P. waives notice for respondent-State and seeks time. Call papers.
3. Learned counsel for the applicant is permitted to place on record hard copy of charge sheet, if any, and the same shall be submitted in the office till the next date of hearing.
4. The informant, if so desires, is permitted to file an application seeking permission to assist the learned A.P.P. till the next date of hearing.
( V. K. JADHAV, J.) rlj/ ::: Uploaded on - 12/08/2020 ::: Downloaded on - 13/08/2020 22:57:23 :::