SUDARSHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Though Mr. Siddiqui, learned counsel for applicant was heard for quite some time, Mr. Madiwale, learned A.P.P. for non applicant-State would submit that due to prevailing condition in the country, till today, he has neither received case diary nor instructions.

(3.) During submissions itself, it was made clear to this Court by learned counsel for the applicant that co- accused Amit Paidalwar and Suresh Bhagat are released on regular bail after considering their applications qua charge- sheet filed by the prosecution.