ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has moved this application seeking regular bail on the grounds mentioned in detail in application.

(2.) Heard learned Counsel for the applicant and learned APP for the respondent/State. Perused the charge- sheet and order passed by the learned Additional Sessions Judge, Jalgaon rejecting the application filed by the applicant.

(3.) By referring to overall facts of the case, the FIR lodged by the informant and the evidence collected by the prosecution in support of case of the prosecution, learned Counsel submits that no case is made out against the applicant to attract the offences punishable under sections 376 and 354 (d) of the Indian Penal Code .