Bombay High Court
Sonali Rupaliguru Karvate vs The State Of Mah. Thr. Its Pso, Ps Nagpur ... on 6 February, 2024
(1) 11.bal.128.2024
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (BA) NO.128 OF 2024
Sonali Rupaliguru Karvate
Vs.
State of Maharashtra, Through Police Station Officer, Police Station, Nagpur
(Railway), District Nagpur
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mrs. M. H. Deshmukh, APP for respondent/State.
CORAM : URMILA JOSHI-PHALKE, J.
DATED : 06/02/2024
1. The application is for grant of bail under Section 439 of the Code of Criminal Procedure.
2. Issue notice to the respondent/State, returnable after two weeks.
3. Learned APP waives notice for the respondent/State.
(URMILA JOSHI-PHALKE, J.) Sarkate Signed by: Mr. A.R. Sarkate Designation: PA To Honourable Judge Date: 06/02/2024 18:31:35