CHANDAN SURAJ JAIWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner seeks enlargement on bail in First Information Report No.64/2014 under Ss. 376, 377, 307, 392, 452, 342, 343 and 34 of the Indian Penal Code registered at Police Station : MIDC, Mumbai.

(2.) The allegations against the petitioner and his co­accused are that while working in a Gas Company, they visited the house of the complainant ­victim to check the gas pipe and after making forcible entry into the house, committed heinous offences.

(3.) It is not in dispute that the petitioner was arrested on 28­01­2014, on the alleged date of incident, and he is thus in custody for the last nine years.