Bombay High Court
Vipul Ambani S/O Natwarlal Hirachand ... vs The State Of Maharashtra And Anr on 8 June, 2022
Author: A.S. Gadkari
Bench: A. S. Gadkari
spm 1 2-ba1243.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 1243 OF 2018
Vipul Ambani S/o Natwarlal Hirachand Ambani .....Applicant
Vs.
State of Maharashtra and Anr. .....Respondents
Mr. Pranav Badheka a/w Mr. Deepak Deshmukh & Ms. Swati Singh for the
Applicant.
Mr. R. M. Pethe, APP for State.
CORAM : A. S. GADKARI, J.
DATE : 8th JUNE, 2022.
P.C.:-
By the present Application, the Applicant has sought default bail as contemplated under Section 167(2) of the Code of Criminal Procedure.
2. Record clearly indicates that, by an Order dated 4th August, 2018, the Applicant has been granted regular bail under Section 439 of the Code of Criminal Procedure.
3. In view thereof, the present Application, questioning the correctness of Order dated 2nd May, 2018, passed under Section 167(2)(a)
(ii) of the Code of Criminal Procedure, rejecting the said Application by trial Court, does not survive and is accordingly disposed off.
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