SAGAR ASHOK SATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the order dtd. 10/11/2022 passed by the High Court of Judicature at Bombay in Bail Application No. 260 of 2022 by which the High Court rejected the bail application filed by the appellant herein in connection with Crime No. 454/2020 registered with the Vadgaon Police Station dtd. 22/7/2020 for the offence punishable under Ss. 302 read with 34 of the Indian Penal Code, 1860 and Sec. 4(25) of the Indian Arms Act.

(3.) We have heard the learned counsel for the parties.