Bombay High Court
Rohini Dalit Thorat vs The State Of Maharashtra on 26 February, 2022
Author: M. G. Sewlikar
Bench: M. G. Sewlikar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
910 BAIL APPLICATION NO.308 OF 2022
ROHINI DALIT THORAT
VERSUS
THE STATE OF MAHARASHTRA
...
WITH BA/1621/2021
...
Advocate for Applicant in BA/308/2022 : Shri S.B. Deshpande
Advocate for Applicant in BA/1621/2021 : Shri B.N.Gadegaonkar
APP for Respondent : Shri V.S.Badakh
...
CORAM : M. G. SEWLIKAR, J.
Date: February 26, 2022 ...
PER COURT :-
1. In Bail Application No.308 of 2022, issue notice to respondent, returnable on 1st March, 2022.
2. Learned APP waives service of notice for the respondent-
State.
3. Call papers.
( M. G. SEWLIKAR, J. ) SPT ::: Uploaded on - 28/02/2022 ::: Downloaded on - 01/03/2022 00:55:23 :::