KARTIK SOLANKI Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 2209/2018(exemption)

(2.) It is noticed that the first anticipatory bail application of the petitioner was dismissed by a detailed speaking order dated 03.11.2017. The Court has, inter alia, recorded as under:-

(3.) Learned senior counsel for the petitioner submits that the averment of the prosecution that there were more than 80 calls received/made between the petitioner and the co-accused between 27.06.2017 and 28.06.2017 is not substantiated from the record.