BHAUSAHEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are seeking bail under Section 439 of Code of Criminal Procedure in connection with respective crimes, mainly on the ground of delay in trial.

(2.) The following are the details of applicants/accused : <FRM>JUDGEMENT_240_LAWS(BOM)12_2021_1.html</FRM>

(3.) The facts of the case in narrow compass are as under :