BHIMA ANNA GAIKWAD Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) None present for the applicant. Heard the learned APP for the State.

(2.) Brief facts, giving rise to the present criminal application are as follows :-

(3.) This Court by order dated 30.6.2005 pending the hearing and final disposal of the application returned seized sandalwood to the applicant on the terms as detailed in the order. It further appears that in terms of the said order the applicant has also furnished bank guarantee to the extent of amount of Rs.2,63,500/- as directed by this Court. It thus appears that during the pendency of this application, seized sandalwood came to be returned to the applicant.