DIGAMBAR MANOHAR SATAM Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) This case was circulated for urgent orders as regards grant of Anticipatory bail. It is noticed that this is a second Application for Anticipatory Bail. In earlier round the Application for Anticipatory Bail was rejected by this Court (Coram: Smt R.P. Sondur Baldota, J), by order dated 6th August, 2013.

(2.) It is not in dispute that the same Honourable Judge is available at Mumbai with some other assignments.

(3.) In this background learned Advocate Mr. A.R. Pande expects and pursues me to take present Application for hearing on the ground that as per present Roaster it would be liable to be heard by me.