Bombay High Court
Avinash Anant Pawar @ Ajit Dada vs The State Of Maharashtra on 5 October, 2021
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
Digitally signed
IRESH by IRESH
SIDDHARAM
SIDDHARAM MASHAL
MASHAL Date: 2021.10.05
17:17:05 +0530
25.704.21 BA.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 704 OF 2021
AVINASH ANANT PAWAR @ AJIT DADA ....APPLICANT
V/s.
THE STATE OF MAHARASHTRA .....RESPONDENT
Mr. Rajendra Rathod a/w Mr. Abdullah M. a/w Mr. Umar Dalvi
advocate for the applicant
Mr. A. R. Kapadnis APP for the State
CORAM : NITIN W. SAMBRE, J.
DATE: 5th OCTOBER, 2021.
P.C.:
1] Learned counsel for the applicant has already placed on record
brief notes of arguments on 13/09/2021, as such court had granted time to learned APP to place on record such part of the charge-sheet which depicts prima facie involvement of the applicant in the crime.
2] Learned APP Mr. Kapadnis assures that copy of the affdavit dated 07/07/2021 will be made available to the counsel for the 1/2 25.704.21 BA.doc applicant during the course of the day. He further assures that compliance of order dated 13/09/2021 shall be reported within period of 4 weeks from today.
3] As such, learned APP is granted liberty to place on record additional documents from the charge-sheet.
4] In the wake of above, stand over to 16/11/2021.
[NITIN W. SAMBRE, J.] 2/2