MUBARAK MOMIN KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP.

(2.) This is an application for bail in respect of C.R.No. 469 of 2018 registered with Powai Police Station for the offence punishable under Sec. 386, 387, 364A, 506(ii), 34 of the Indian Penal Code, 1860, under Sec. 4 and 25 of the Arms Act and Sec. 439 of Code of Criminal Procedure, 1973

(3.) The main accused Amin Momin Khan had approached the Hon'ble Supreme Court for bail. The bail application was allowed by an order dtd. 31/08/2021 passed by the Hon'ble Supreme Court. The order reads thus: