AKSHAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri A.C. Jaltare, Advocate for the appellant, Shri M.K. Pathan, learned APP for the respondent no. 1 - State and Shri Y.B. Mandpe, Advocate for the respondent no. 2.

(2.) Admit.

(3.) By way of this appeal, the appellant has challenged the order dated 06/02/2020 passed by the learned District Judge - 11 and Additional Sessions Judge, Nagpur in Special Case No. 10/2019 rejecting the bail application of the appellant.