KEMJA NAMDEO SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.S.V.Sadavarte for the applicants and Mr.K.V.Saste, A.P.P. for the State.

(2.) After facing the rejection of the bail application No.339 of 2008 by order dated 11.12.2007, the petitioners have filed this bail application.

(3.) As the matter was called out, learned Advocate Mr.Saste tendered in the Court, a sealed envelope received from Tehsildar, Indapur purported to be containing parade memo in regard to the present petitioners. This Court was of the view that it would not be proper to open the envelope containing original parade memo as it might result in some complications in the trial. Hence, the sealed envelope is returned to the learned A.P.P. Mr.Saste for onward transmission to the very person, who made it available to him.