PAWAN KUMAR @ MOGALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Madne, learned counsel for the applicant and Shri Jawade, learned A.P.P. for the non-applicant/State through Video Conferencing.

(2.) The applicant is said to be arrested in connection with Crime No. 439/2017 dated 19/12/2017 registered at Police Station, Tumsar, District Bhandara for the offence punishable under Sections 395 , 398 , 342 and 364 of the Indian Penal Code, 1860 (for short " IPC "), Sections 3 and 25 of the Arms Act, 1959 and Section 135 of the Maharashtra Prohibition Act, 1949 (for short "Act of 1949").

(3.) The case of the prosecution is that the present applicant and the other co-accused attempted to broke open ATM of the State Bank of India, Branch - Tumsar. The informant is the sole eye-witness of the incident. In his report, he has given all the details of the incident.