MOHAMMED SALIM GULAM KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The test identification parade heavily relied on, is the only material for the time being. However, as could be seen from the papers this has been held at the Police Station and not before the Executive Magistrate. This has been held after 10 months of the incident. The incident had happened at about 9.30 p.m. on 10.10.1994 and the accused prior to the incident was not known to any of the witnesses.

(2.) In this background with certain conditions, the petitioner is ordered to be released on bail. He shall be released on bail for the sum of Rs.10,000/- with two sureties of the like amount to the satisfaction of the trial Court.

(3.) The accused-petitioner shall not enter the district of Thane or the district of City of Bombay without prior permission of the trial Court save and except attending the Court for the purpose of trial in this case.