SANJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard by consent. Service on Respondent nos. 2 to 5 is dispensed with.

(2.) This is an application under Section 439(2) of the Criminal Procedure Code.

(3.) Respondent nos. 2 to 5 were granted ad-interim bail and bail order is confirmed by order, dated 17.2.2012.