SALAUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Worthing, learned counsel appearing for the petitioner and Mr. W. Darakishore, learned senior PCCG appearing for the respondent at length.

(2.) The present Bail Application has been filed under Sec. 439 CrPC, r/w Sec. 167(2) CrPC and Sec. 37 ND&PS, Act with a prayer inter-alia for releasing the accused/petitioner on bail.

(3.) Briefs of the case: