VILAS SHIVRAM DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Respondent waives service. By consent Rule heard forthwith.

(2.) THIS is an application for bail. I have perused the order of the learned Sessions Judge, the reply affidavit filed by the Police Officer and the statement of witnesses recorded during investigation.

(3.) APPLICATION is allowed. The Applicants be released on bail on his furnishing security in the sum of Rs.10,000/- with one or more surety in the like amount to make up the amount of Rs.10,000/- on the following conditions :