Bombay High Court
Sunil @ Sunya Gangadhar Kokate vs The State Of Maharashtra on 7 August, 2019
Author: K.K. Sonawane
Bench: T.V. Nalawade, K.K. Sonawane
1 924- Cri. Appln. No. 527-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.527 OF 2018
IN APEAL/201/2018 WITH ALS/12/2018
WITH APEAL/42/2018 WITH APEAL/201/2018
SUNIL @ SUNYA GANGADHAR KOKATE ..APPLICANT
VERSUS
THE STATE OF MAHARASHTRA ..RESPONDENT
...
Advocate for Applicant : Mr. Piratwad Anil P.
APP for Respondents: Mrs. Vaishali Patil- Jadhav
...
CORAM :T.V. NALAWADE AND
K.K. SONAWANE ,JJ.
DATE : 07th AUGUST, 2019. PER COURT :-
The learned APP waives the service of notice for Respondent no.1.
2. Keep for haring of the bail application and also the proceeding filed by the State for grant of leave to appeal under Section 378(1)(3) of Code of Criminal Procedure on 28.08.2019, in the urgent category.
[K.K. SONAWANE] [T.V. NALAWADE]
JUDGE JUDGE
YSK/
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