Bombay High Court
Sanjay Aaba Dengale vs The State Of Maharashtra on 22 April, 2019
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
1 25.apeal533.19.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE SIDE
CRIMINAL APPEAL NO. 533 OF 2019
WITH
CRIMINAL APPLICATION NO. 551 OF 2019
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Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Ms. Anchan Lalla I/b. Lalla and Lalla, advocate for applicant.
Mr. S.S. Pednekar, APP for State.
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CORAM :SMT. SADHANA S. JADHAV, J DATE : APRIL 22, 2019.
P.C.:-
1 The appellant herein is praying for temporary bail on the ground of illness of his wife by placing reliance upon medical certificate issued by Dr. Arun Bhute stating therein that she is suffering from multiple fibroids in uterus. She has been advised removal of uterus(hysterectomy). Stand over to 30/4/2019.
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