RAVI DHIREN GHOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application for bail was sent by the applicant, from jail. The registry was, therefore, directed to provide legal aid to the applicant for prosecuting the application. Accordingly Ms. Apeksha Vora, advocate has been appointed under the free legal aid scheme, to prosecute the application.

(2.) Heard Ms. Apeksha Vora, learned advocate for the applicant. Heard Ms. Salian, learned Spl. Public Prosecutor for the National Investigation Agency.

(3.) The applicant is the accused No. 1 in Sessions Case No. 674 of 2009.