GHANASHYAM BHAGWAN AAYEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Amit Desai, learned Senior Counsel for the Applicant and Mr.S.R. Agarkar APP for the Respondent-State.

(2.) The only grievance made by Mr.Desai, learned Senior Counsel appearing for the Applicant is that by order dtd. 2/11/2021 passed by learned Additional Sessions Judge-14 below Exhibit-1 in Anticipatory Bail Application No.7519 of 2021 although the matter was adjourned to 9/11/2021 no ad-interim protection was granted till that date.

(3.) Mr.Agarkar, learned APP points out observation in the impugned order that the Applicant has not made out any case for grant of ad-interim protection. However, Mr.Agarkar, learned APP on instructions states that as the matter is kept on 9/11/2021, the Applicant will not be arrested till 9/11/2021. It is made clear that learned Additional Sessions Judge to decide Anticipatory Bail Application No.7519 of 2021 without being influenced by the aforesaid statement.