KOMAL GYANIRAM KRANPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Admit. Heard finally with the consent of learned counsels appearing for the parties.

(3.) By preferring this appeal, the appellant has challenged the order passed by the District Judge-1 and Additional Sessions Judge, Gondia, by which the application of the present appellant for grant of bail is rejected. Initially, the appellant had preferred the appeal bearing Criminal Appeal No. 292 of 2024, the same was withdrawn.