SAHIL MANOJ MACHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Exemption Applications are allowed.

(2.) The petitioner has been denied regular bail by the High Court of Judicature at Bombay in connection with Crime No.322/2022 registered with Shahapur Police Station, District Kolhapur on 1-11- 2022 for the offence punishable under Ss. 302 read with Sec. 34 of the Indian Penal Code, 1860 (for short, "IPC ") respectively.

(3.) We heard Mr. Risvi Muhammed, the learned counsel appearing for the petitioner and Mr. Bharat Bagla, the learned counsel appearing for the State of Maharashtra.