SANJAY DUTT Vs. STATE

JUDGEMENT

(1.) Pursuant to the direction of the Constitution Bench contained in its judgment dated 9-9-1994 (reported in 1995(1) Bom.C.R. 186) (S.C.), the bail petition was posted before us on 21-9-1994. We heard Shri Kapil Sibal, learned Counsel for the petitioner and Shri Natarajan, learned Counsel for the respondent fully.

(2.) We are not inclined to enlarge the petitioner on bail at this juncture. It is not necessary or advisable to say more than this at this stage. The petition is accordingly rejected.

(3.) It shall, however, be open to the petitioner to renew his request for bail before the Designated Court after his defence evidence is adduced at the trial.