Bombay High Court
Murgandi @ Kumar Samungsundarum Tevar vs The State Of Maharashtra on 20 August, 2021
Author: Prakash D. Naik
Bench: Prakash D. Naik
3.BA.201.2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.201 OF 2020
Murgandi @ Kumar Samungsundarum Tevar Applicant
versus
The State of Maharashtra Respondent
Mr.Santosh M. Deshpande for applicant.
Mr.S.R.Agarkar, APP, for State.
CORAM : PRAKASH D. NAIK, J.
DATE : 20th August 2021
PC :
1. Learned APP seeks time to file reply. Learned counsel for
applicant opposed the request on the ground that on 31 st July 2021 sufficient time was granted to the prosecution to file reply.
2. The applicant is being prosecuted under the provisions of MCOC Act. By way of indulgence, time is granted to prosecution to file reply. It is made clear that no further time will be granted and on the next date of hearing, the Court shall proceed with the hearing of application. Stand over to 2nd September 2021. High on board.
Digitally signed byMANISH MANISH SURESH SURESH THATTE Date: 2021.08.21 THATTE 10:21:43 +0530 (PRAKASH D. NAIK, J.) MST