NIKHIL SHYAMRAO BHAMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India and sec. 482 of the Code of Criminal Procedure, 1973, the Petitioner is seeking the following prayer:

(2.) List the petition for further hearing on 12/7/2022.

(3.) The learned counsel for the Petitioner prays for the grant of interim relief that the Petitioner be directed to be released on bail. We have heard the learned counsel for the parties on this interim prayer.