Bombay High Court
Bhaurao @ Dadasaheb Raybhan Dhamale @ ... vs The State Of Maharashtra on 21 December, 2021
Author: M.G. Sewlikar
Bench: M.G. Sewlikar
(1) 906 ba 1530.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
906 BAIL APPLICATION NO.1530 OF 2019
BHAURAO @ DADASAHEB RAYBHAN DHAMALE @ DADASAHEB RAYBHAN
DHAMALE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Ghanekar Nilesh S.
APP for Respondents/State : Mr. S.W. Munde
...
CORAM : M.G. SEWLIKAR, J.
DATE : 21st December, 2021 P.C.:-
Learned counsel Smt. Kulkarni states that she has instructions to appear for the informant to assist the APP. She seeks time. Stand over to 3 rd January, 2022. Learned counsel Shri Ghanekar seeks leave to produce copy of deposition of witness no.1 and copy of the order granting bail to the co- accused. Leave granted.
[M.G. SEWLIKAR, J.] mub ::: Uploaded on - 21/12/2021 ::: Downloaded on - 22/12/2021 08:44:27 :::