INTELLIGENCE OFFICER Vs. HOLIA MOHAMMED NISAR

JUDGEMENT

(1.) PRAYER in the application is that the order of the Special Judge at Mumbai in N.D.P.S. Spl.Bail Application no.148 of 1997 passed on 26th June, 1997 is liable to be set aside and pending the hearing and final disposal of this application, an interim order of the stay of the said order may be granted.

(2.) LEARNED counsel for the petitioner submits that subsequent to passing of the impugned order dated 26.6.1997, the accused was released on bail on 1.7.1997 and in those circumstances, the prayer made in the above application requires to be suitably modified. The learned counsel for the petitioner seeks leave to amend the application adding two more prayers, viz.

(3.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor. Perused the records.