Bombay High Court
Hemant Dnyaneshwar Chaudhari vs The State Of Maharashtra on 24 January, 2022
Author: M.G. Sewlikar
Bench: M.G. Sewlikar
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ba1703.21.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.1703 OF 2021
Hemant s/o Dnyaneshwar Choudhari Applicant
Versus
The State of Maharashtra Respondent
Mr. N.S.Ghanekar, Advocate for the applicant.
Mr. G.O. Wattamwar, APP for respondent/State.
CORAM : M.G. Sewlikar, J.
DATE : 24th JANUARY, 2022. PER COURT :
1. Learned counsel Shri Ghanekar submits that applicant had done video shooting of the events prior to the incident in his mobile handset. This mobile handset has been seized by the Investigating Offcer. He submits that before seizure of this mobile handset, the contents of the video shooting were transferred to the CD. Transcription of the CD is under typing. He will give copy of it to the learned APP. He seeks leave to produce copy of transcription.
2. Learned APP objected to this procedure. ::: Uploaded on - 25/01/2022 ::: Downloaded on - 26/01/2022 05:53:15 ::: -2-
ba1703.21.odt
3. Leave granted.
4. Relevance of this evidence will be considered at the time of hearing of this application.
5. Stand over to 8th February, 2022.
( M. G. SEWLIKAR ) Judge dyb ::: Uploaded on - 25/01/2022 ::: Downloaded on - 26/01/2022 05:53:15 :::