LAWS(BOM)-2023-6-86

RAHUL Vs. STATE OF MAHARASHTRA

Decided On June 21, 2023
RAHUL Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) Heard finally by consent of both learned Counsel appearing for the parties.

(3.) This matter gave a rise to an unusual situation where the Supreme Court has directed the Trial Court to release the accused on bail whilst the Trial Court has declined to release the accused on bail.