ABU AZIM AZMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the Special leave petition and Criminal Appeal are directed against the judgment and order of the Designated Court (B.B.C., Greater Bombay) rejecting the application filed by the petitioner-accused for discharging him and/or in the alternative for bail. By order dated 19th August, 1994 notice was granted in these matters only to extent of bail.

(2.) We heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) The petitioner Abu Azim Azmi is enlarged on bail pending disposal of B.B.C. No. 1 of 1993 subject to the following conditions: