Bombay High Court
Aakash Sanjay Kale vs The State Of Maharashtra on 4 April, 2022
Author: M.G. Sewlikar
Bench: M.G. Sewlikar
(1) 8 ba 517.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
8 BAIL APPLICATION NO.517 OF 2022
AAKASH SANJAY KALE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Jadhav Satej S.
APP for Respondents/State : Mr. A.A. Jagatkar
...
CORAM : M.G. SEWLIKAR, J.
DATE : 4th April, 2022 P.C.:-
Issue notice to the respondent-State, returnable on 22nd April, 2022. Learned APP waives notice for the State. Call papers.
[M.G. SEWLIKAR, J.] mub ::: Uploaded on - 06/04/2022 ::: Downloaded on - 07/04/2022 00:18:08 :::