STATE OF MAHARASHTRA Vs. SURESH BHASKAR

JUDGEMENT

(1.) THIS is an application made by the petitioner-State to set aside the orders of the courts below granting bail to the respondent-accused.

(2.) HEARD learned Addl.Public Prosecutor for the petitioner-State as well as learned counsel for the respondent/accused.

(3.) ON a careful examination of the entire matter, this Court is of the considered view that this is not a fit case where this Court has to interfere and set aside the concurrent orders of the court below. There are no merits in this application. Consequently this Criminal Application No.2038 of 1997 stands dismissed.