Bombay High Court
Sandeep S/O. Jagannath Paradhi @ Sonu ... vs The State Of Maharashtra on 9 September, 2020
Author: V.K. Jadhav
Bench: V.K. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
933 BAIL APPLICATION NO.841 OF 2020
SANDEEP S/O. JAGANNATH PARADHI @ SONU PARADHI
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicants : Mr. Waramaa B R.
APP for Respondent : Mr. V S Badakh
...
CORAM : V.K. JADHAV, J.
Dated : September 09, 2020 ...
PER COURT :-
1. I have heard the learned counsel for the applicant for some time.
2. The learned counsel for the applicant, on instructions, seeks leave to withdraw this application, with liberty to the applicant to fle an application for regular bail before the Sessions Court after fling of the charge-sheet.
Leave granted. Bail application is disposed off as withdrawn, with the liberty to the applicant to fle an application for regular before the Sessions Court after fling of the charge- sheet.
( V.K. JADHAV, J. ) ...
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