LAWS(BOM)-2023-8-157

KIRAN MAGANSINGH RAJPUT Vs. STATE OF MAHARASHTRA

Decided On August 02, 2023
Kiran Magansingh Rajput Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

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

(2.) Issue notice to the respondent, returnable on 8. 08.2023. Learned APP waives service of notice for the respondent-State.

(3.) Learned counsel for the applicant would submit that the last rituals of the father of the applicant have been scheduled tomorrow. He being the son has to attend the last rituals of his father. Hence, temporary bail of four (4) days may be granted.