STATE OF MAHARASHTRA Vs. GOLDIE PURSHOTTAM SUD

JUDGEMENT

(1.) HEARD Ms. Gadhvi, the learned APP for the State and Ms. Veena Thadani, the learned counsel for the respondent.

(2.) THIS is an application filed by the State for cancellation of anticipatory bail granted to the respondent by the learned Additional Sessions Judge, Greater Bombay in crime no.293 of 2006 registered at Khar Police Station by an order dated 21st July, 2006.

(3.) APPLICATION stands rejected.