Bombay High Court
Manoj Dilip Medhane vs State Of Maharashtra on 12 October, 2023
Author: M. S. Karnik
Bench: M. S. Karnik
PMB 915.BA.3177-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.3177 OF 2023
MANOJ DILIP MEDHANE ..APPLICANT
VS.
THE STATE OF MAHARASHTRA ..RESPONDENT
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Adv. Amit Icham for the Applicant.
Mr. N. B. Patil, APP for the State.
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CORAM : M. S. KARNIK, J.
DATE : OCTOBER 12, 2023
P.C. :
My attention is invited to the order dated 17.04.2023 passed by this Court. In view of the standing order of the Hon'ble the Chief Justice, since this is a second bail application, list the application before Justice N. R. Borkar who decided the first bail application.
(M. S. KARNIK, J.) 1/1 Signed by: Pradnya Bhogale Designation: PA To Honourable Judge Date: 12/10/2023 18:50:55