Bombay High Court
Chandrakant Nimba Wagh vs The State Of Maharashtra on 25 October, 2018
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 908_ba_2822_2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.2822 OF 2018
Chandrakant Nimba Wagh ...Applicant
Versus
The State of Maharashtra ...Respondent
.....
Mr. Mahendra Sandhayanshive for the Applicant.
Mr. N.B. Patil, APP for the Respondent -State.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED: 25th OCTOBER, 2018.
P.C.:-
Mr. Mahendra Sandhayanshive, the learned counsel for the Applicant seeks leave to amend so as to place on record copy of the order, whereby the Apex Court rejected his application for anticipatory bail. Leave is granted.
2. Said copy of the order to be filed in the office within a period of one week. Stand over to 19.11.2018.
(SMT. ANUJA PRABHUDESSAI, J.) Megha 1/1 ::: Uploaded on - 26/10/2018 ::: Downloaded on - 27/10/2018 03:09:34 :::