LAWS(BOM)-2020-4-27

SAURABH SHARAD WASULE Vs. STATE OF MAHARASHTRA.

Decided On April 15, 2020
Saurabh Sharad Wasule Appellant
V/S
STATE OF MAHARASHTRA. Respondents

JUDGEMENT

(1.) Not on board. Filed in Court.

(2.) Heard.

(3.) This is an application for grant of regular bail. Issue notice to respondent, returnable on 05.05.2020. Learned A.P.P. waives notice for respondent and seeks time to file reply to the application.