Bombay High Court
Bappaji @ Sachin S/O Eknath Takale vs The State Of Maharashtra on 25 August, 2021
Author: M. G. Sewlikar
Bench: M. G. Sewlikar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
940 BAIL APPLICATION NO.748 OF 2021
BAPPAJI @ SACHIN S/O EKNATH TAKALE
VERSUS
THE STATE OF MAHARASHTRA
Shri. D. P. Palodkar, Advocate for the applicant
Smt. D. S. Jape, APP for the respondent/State
CORAM : M. G. SEWLIKAR, J.
DATED : 25th August, 2021 PER COURT :-
1. Learned counsel Shri. Palodkar for the applicant states that the learned Magistrate rejected the application of the applicant for bail on the ground that procedure under Section 329 of the Criminal Procedure Code has not been followed. Learned counsel Shri. Palodkar further states that he will file application before the learned Additional Sessions Judge for following procedure under Section 329 of the Criminal Procedure Code and for bail, if liberty is granted to that effect.
2. Applicant is at liberty to move the application for bail before the learned Additional Sessions Judge after ba748.21.odt 1 of 2 ::: Uploaded on - 27/08/2021 ::: Downloaded on - 09/10/2021 05:15:29 ::: following the procedure under Section 329 of the Code of Criminal Procedure. With these observations application is disposed of as withdrawn.
[M. G. SEWLIKAR, J.] ssp ba748.21.odt 2 of 2 ::: Uploaded on - 27/08/2021 ::: Downloaded on - 09/10/2021 05:15:29 :::