HRISHIKESH PRAKASH MEHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicant is seeking bail in C.R. No.381 of 2008 of Dehu Road Police Station, Dist.Pune. The said crime has been registered against the applicant and eight others for having allegedly committed an offence punishable under sections 302 read with 34 and 120-B of IPC.

(3.) This is the second application for bail. The earlier application of the applicant was rejected by the order dated 12th June, 2009 passed in Criminal Application No.2000 of 2009.