GOKUL BHAUSAHEB SHIRTAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the request of the learned Counsel for the applicant, leave to correct the name of the father of applicant in title clause of the Bail Application.

(2.) The applicant is seeking regular bail in connection with Crime No. 589 of 2020 registered with Sangamner Police Station, District Ahmednagar for the offences punishable under Sections 302, 201, 506 read with Section 34 of the Indian Penal Code. His Bail Application No. 226 of 2020 with similar prayer came to be rejected by the learned Additional Sessions Judge, Sangamner, District Ahmednagar vide order dated 02.11.2020.

(3.) Heard both sides.