Bombay High Court
Nikhil Vijaykumar Dahotre vs The State Of Maharashtra on 24 March, 2021
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally signed by
Nisha S. Nisha S. Chitnis
Chitnis Date: 2021.03.26
12:44:43 +0530
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.2604 OF 2019
Nikhil Vijaykumar Dahotre ...Applicant
Versus
State of Maharashtra ...Respondent
Mr. Irfan A. Shaikh, for the Applicant.
Mr. S. V. Gavand A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE, J.
DATE : 24th MARCH, 2021
P.C. :
1. This matter has been listed for recording compliance of the order dated 10th March 2021 i.e. to confirm whether the applicant was admitted on his release for his treatment for Paranoid Schizophrenia.
2. Learned Counsel for the applicant has submitted a letter issued by Dr. Shailesh Umate, certifying that the applicant, suffering from Schizophrenia has been admitted in Insight Mind Care Center, Thane, for Indore Psychiatric treatment and that the applicant was admitted on 19 th March 2021 and that he is under his care and supervision and that he will remain admitted as a patient in the hospital, until he is fit for discharge. The said letter is taken on record.
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3. In view of the aforesaid, the order dated 10 th March 2021, has been complied with.
REVATI MOHITE DERE, J.