Bombay High Court
Aakash Bhagwat Chonde vs The State Of Maharashtra on 3 July, 2021
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
ANTICIPATORY BAIL APPLICATION NO. 652 OF 2021
(Aakash Bhagwat Chonde Vs. The State of Maharashtra)
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Mr. Sachin S. Panale, Advocate for the applicant
Mr. N.T. Bhagat, A.P.P. for the respondent/State
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CORAM : MANGESH S. PATIL, J.
DATE : 03.07.2021 PER COURT :
Heard.
2. Issue notice to the respondent. Learned A.P.P. waives service of notice for the respondent/State and seeks time. Stand over to 12.07.2021.
[MANGESH S. PATIL] JUDGE npj/ABA652-2021 ::: Uploaded on - 03/07/2021 ::: Downloaded on - 04/07/2021 05:45:54 :::