SYED ANSAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. For the reasons stated in Criminal Application No. 2186 of 2020, moved for condonation of delay, the same is allowed and disposed of. The appeal be registered in accordance with law.

(2.) Heard learned Advocate and learned APP appearing for respective parties.

(3.) In this Criminal Application, the applicant, who is the original accused, prays for suspension of substantive sentence and releasing him on bail during pendency and final hearing of the Criminal Appeal.