Bombay High Court
Hrithik Dharmendra Kagada vs The State Of Maharashtra on 7 October, 2020
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 35 Cri.BA(St.)-1732.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION (ST.) NO.1732 OF 2020
Mandira
Salgaonkar
Digitally signed by
Mandira Salgaonkar
Date: 2020.10.08
15:03:50 +0530 Hrithik Dharmendra Kagada .. Applicant
Vs.
The State of Maharashtra .. Respondent
...
Mr. Dilip H. Shukla for the Applicant.
Ms. A.A. Takalkar, A.P.P. for the State.
CORAM: SMT. BHARATI DANGRE, J.
DATED : 7TH OCTOBER, 2020. P.C:-
1. Learned counsel for the Applicant and the learned A.P.P. to compile the entire charge-sheet and proceed with the matter on the next date of hearing.
2. Stand over to 21/10/2020.
SMT. BHARATI DANGRE, J.
AJN