GIC HOUSING FINANCE LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Advocate for the applicant in Criminal Application No. 71 of 2021 and other connected matters, on instructions, submitted that, if the respondents deposite principal amount due as on date along with amount of Rs.25,000.00 towards legal expenses, the application for cancellation of bail would not be pressed.

(2.) Mr. Agarwal, learned Advocate appearing for Respondents/original accused Nos. 10, 11, 16, 28, 38 submitted that, he would take instructions whether the said respondents are willing to accept the above offer.

(3.) Learned APP seeks time to take instructions.