APRUVA KIRTI MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The order dtd. 19/9/2024 of the High Court of Bombay is impugned in this appeal whereby Criminal Application No. 316 of 2024 and Criminal Application No. 317 of 2024, presented by the appellant, were dismissed by it. However, the appellant was granted two weeks' time to surrender.

(3.) The appellant was granted bail by the Sessions Judge vide order dtd. 19/5/2023. It was noted in the order that charge-sheet under Sec. 173(2), Code of Criminal Procedure, 1973 had been filed upon completion of investigation and that there was no sufficient reason to reject the application for bail.