SALMAN SHAKIL AADMANE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is a subsequent application seeking enlargement on bail under section 439 of the Code of Criminal Procedure, 1973.

(3.) The previous application was rejected by this Court on 18th November, 2018 after considering the papers of investigation and the allegations leveled against the Applicant.