Bombay High Court
Sunil Madhavrao Kharate vs The State Of Maharashtra And Another on 7 September, 2022
Author: R. G. Avachat
Bench: R. G. Avachat
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.1430 OF 2022
Sunil s/o Madhavrao Kharate ... APPLICANT
VERSUS
The State of Maharashtra & anr. ... RESPONDENTS
.......
Mr. N.S. Ghanekar, Advocate for applicant
Mr. A.V. Deshmukh, A.P.P. for respondent No.1 - State
.......
CORAM : R. G. AVACHAT, J.
DATE : 7th SEPTEMBER, 2022. PER COURT :
Heard. Issue notice to respondents returnable on 14th September 2022. Learned A.P.P. waives service for the respondent No.1 - State.
( R. G. AVACHAT, J. ) fmp/-::: Uploaded on - 08/09/2022 ::: Downloaded on - 08/09/2022 20:53:26 :::