Bombay High Court
Harbinder Singh Charan Singh Mann vs The State Of Maharashtra And Anr on 9 February, 2022
Author: Sadhana S. Jadhav
Bench: Sadhana S. Jadhav
24-ia-845.21 in aba-250.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.845 OF 2021
IN
ANTICIPATORY BAIL APPLICATION NO.250 OF 2018
Harbinder Singh Charan Singh Mann ... Applicant
V/s.
The State of Maharashtra and Anr. ... Respondents
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None for the Applicant.
Mr. A.A. Palkar, APP for the Respondent - State.
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CORAM : SMT. SADHANA S. JADHAV, J.
DATE : 9th FEBRUARY 2022.
P.C. : THROUGH VIDEO CONFERENCING
1. None appears for the applicant. This is an application seeking cancellation of anticipatory bail granted to the accused in Crime No.406 of 2017 registered for the offence punishable under sections 143, 144, 147, 149, 326, 354, 504 of the Indian Penal Code. Investigation is completed and charge-sheet is filed. Hence, no case for cancellation of bail is made out. Application stands dismissed and disposed of.
PALLAVI Digitally signed by PALLAVI MAHENDRA WARGAONKAR (SMT. SADHANA S. JADHAV, J) MAHENDRA WARGAONKAR Date:
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