ANAGHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Learned Additional Public Prosecutor seeks time to file reply.

(3.) Shri S. P. Dharmadhikari, Senior Advocate urged to grant interim bail since the applicant - lady is behind the bar from 04.11.2019. He further submitted that already investigation is complete and charge sheet is filed and therefore, there is no purpose in detaining her.