LAWS(BOM)-2023-7-654

PRABHAKAR Vs. STATE OF MAHARASHTRA

Decided On July 10, 2023
PRABHAKAR Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) The present appeal is preferred by the appellants against the order of rejection of their anticipatory bail application by the Additional Sessions Judge, Buldana in Anticipatory Bail Application No. 291/2020.