ARBAAZ AHMED SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) It is an application under Section 439 of Code of Criminal Procedure, 1973 (" Cr.P.C ." for short).

(3.) Applicant is seeking his enlargement on bail in Crime No. I - 137 of 2019 registered with Wanwadi Police Station, Pune for the alleged offences punishable under Section 302 of the Indian Penal Code, 1860 (" IPC " for short).