STATE OF MAHARASHTRA Vs. SITARAM POPAT VETAL
LAWS(SC)-2004-8-35
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on August 23,2004

STATE OF MAHARASHTRA Appellant
VERSUS
SITARAM POPAT VETAL Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Leave granted.
(2.) The State of Maharashtra calls in question legality of the order passed by a learned single Judge of the Bombay High Court granting bail to respondents (hereinafter referred to as the accused).
(3.) Background facts necessary for disposal of the appeal are essentially as follows :;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.