DEVANAND SOMAYYA SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Ms.Divya Bhatia, learned Counsel for the Applicant has moved this anticipatory bail application for urgent circulation by praecipe dated 6/11/2021. On the basis of contents of praecipe this Court allowed the circulation and the matter has appeared today.

(2.) It is to be noted that as per procedure for circulating the matter notified on 28/10/2021 on the website of this Court, a detail procedure is prescribed. Relevant clauses (i) to (iv) of the said procedure are set out hereinbelow :

(3.) In the praecipe dated 6/11/2021 submitted by Ms.Divya Bhatia, learned Counsel for the Applicant inter alia following statements are made :