SARFARAZ JAFFAR AHSAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter is placed before this court today for speaking to the minutes of order dated 28/10/2020. In the title 'Criminal Bail Application No.167 of 2020' is mentioned. It is not the correct number. That number was taken from the praecipe filed by the applicant himself. However, that number needs to be corrected. The correct number is 'Criminal Bail Application No. 167 of 2019'.

(2.) Hence, the following order : ORDER

(3.) Heard Mr.Nitin Sejpal, learned counsel for the Applicant, Mr.Niranjan Mundargi, learned counsel for Respondent No.2 and learned APP Mr.Swapnil S. Pednekar for the State.