Bombay High Court
Rajesh Yashwant More vs The State Of Maharashtra on 20 August, 2021
Author: M. G. Sewlikar
Bench: M. G. Sewlikar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
930 BAIL APPLICATION NO.446 OF 2021
WITH BA/451/2021
RAJESH YASHWANT MORE
VERSUS
THE STATE OF MAHARASHTRA
Shri. M. S. Kulkarni, Advocate for the applicant
Smt. D. S. Jape, APP for the respondent/State
CORAM : M. G. SEWLIKAR, J.
DATED : 20th August, 2021 PER COURT :-
1. Learned counsel Shri. Kulkarni for the applicant states that the allegation in the FIR is that sale deed was typed on the computer of the applicant installed in his xerox center and print out was taken from his printer only. Both the computer and printer are seized. Without the forensic report, trial is not likely to proceed.
2. Learned APP to take instructions whether forensic expert report is received. If it is received, she is directed to produce it on the next date. If not she should endeavour to obtain it by the next date.
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3. Stand over to 25th August, 2021.
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