Bombay High Court
Datta @ Shridhar Vasantrao Patil vs State Of Maharashtra on 21 October, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
Ethape 1 8-BA-4460-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 4460 OF 2021
Datta @ Shridhar Vasantrao Patil ...Applicant
Versus
State Of Maharashtra ...Respondent
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Mr. Priyal G. Sarda, Advocate for the Applicant.
Mr. A. A. Palkar, APP for the Respondent - State.
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CORAM : PRAKASH D. NAIK, J.
Digitally signed DATE : 21st OCTOBER, 2022 by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE PER COURT:
Date: 2022.10.21 21:01:29 +0530
1. Learned advocate for the applicant has made grievance that this application is pending since last 10 months in spite of direction to prosecution has not fled affidavit in reply.
2. Learned APP submitted that concerned public prosecutor is not keeping well. Hence, the application is adjourned for fling affidavit in reply.
3. The applicant is in custody from 24.01.2021. The previous order indicate that time was granted to fle affidavit in reply. In the event, the affidavit in reply is not Ethape 2 8-BA-4460-2021.doc fled before the nett date of hearing, the Chourt shall proceed the matter without affidavit in reply. By way of last chance, application is adjourned to 23.11.2022. To be listed high on board.
(PRAKASH D. NAIK, J.)