VAIBHAV SUBHASH RAUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admit. Learned APP waives notice on behalf of the respondentState. By consent, taken up for final disposal.

(3.) By this appeal, the appellant seeks his enlargement on bail in connection with CR No. 11 of 2018 registered with Kalachowki Police Station, for the alleged offences punishable under Sec. 4 and 5 of The Explosives Substances Act, 1908; Sec. 9(B) of The Explosives Act, 1884; Sec. 120-B of the Indian Penal Code; and sec. 16, 18 and 20 of Unlawful Activities(Prevention) Act,1967. ('UAPA').