FARHAN ABDUL MALIK KHOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsels for the parties.

(3.) The accused appellant who is presently on interim bail granted by the order of this Court dated 8th May, 2017 was in custody for a period of nine years (approximately). He has been refused bail by the High Court pending final disposal of the appeal filed before it.