ANDREJO GEORGE Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Admit. With the consent of the parties, heard finally at the admission stage.

(2.) The challenge in the present revision is to the order passed by the learned Sessions Court on 23/4/2024, thereby rejecting the application filed by the Applicant/Petitioner for release of his Bank account.

(3.) Heard Mr. Mangeshkar, learned Counsel for the Applicant, Ms. Desai, learned Special Public Prosecutor for Respondent No. 1 and Mr. Bhobe, learned Public Prosecutor for Respondent No.2-State.