BALAJI SHIVAJI SURWASE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 4/11/2025 passed by the High Court of Judicature at Bombay, Circuit Bench at Kolhapur in Criminal Bail Application No.2560/2025.

(3.) The appellant herein has been booked for the crime registered pursuant to FIR No. 294/2017 dtd. 25/11/2017 lodged with Pangri Police Station, District Solapur Rural with respect to offences punishable under Ss. 302, 307, 120B, 147, 148, 149, 323 of the Indian Penal Code, 1860 ( "IPC ") and under Ss. 4 and 25 of the Arms Act, 1959.