JAY CHIMANLAL DESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This Court had dismissed the Anticipatory Bail Application No. 937 of 2023 by an order dtd. 6/6/2023. The matter was carried before the Supreme Court. By an order dtd. 17/8/2023 in Special Leave to Appeal (Cri.) No. 9553 of 2023, the Supreme Court has restored the Anticipatory Bail Application No. 937 of 2023 to fle and directed that the application be decided on its own merits and in accordance with law.

(3.) While granting interim protection on 31/3/2023, this Court had recorded, inter alia, as under:-