Bombay High Court
Deepak Satyavan Kudalkar vs The State Of Maharashtra on 29 November, 2021
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
62 IA-1681-21.doc
BDP-SPS-TAC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BHARAT
DASHARATH
PANDIT
CRIMINAL APPELLATE JURISDICTION
Digitally signed
by BHARAT
DASHARATH
PANDIT
Date: 2021.11.29
INTERIM APPLICATION NO.1681 OF 2021
18:12:03 +0530
IN
CRIMINAL BAIL APPLICATION (ST) NO.5872 OF 2020
DEEPAK SATYAVAN KUDALKAR ....Applicant.
V/s
THE STATE OF MAHARASHTRA .....Respondent
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Mr. Jigar Agarwal i/b Mr. Prasad Panchal for the Applicant.
Ms. A.A. Takalkar, APP for the Respondent/State.
API Yogesh Kale, Navghar Police Station, Bhayander (E), Thane,
present.
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CORAM: NITIN W. SAMBRE, J.
DATE: NOVEMBER 29, 2021
P.C.:-
By way of last chance, extension of four weeks is granted. If bail conditions are not complied with within six weeks from today, Investigating Officer shall be at liberty to take the Applicant in custody without further reference to the Court.
( NITIN W. SAMBRE, J. ) 1/1