MAHESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant has moved this application u/s. 439 of the Criminal Procedure Code for release on bail Crime No. 365 of 2020 registered at Police Station Gangakhed, District Parbhani, for the offences punishable u/s. 302, 307, 324, 354-A, 504, 506, 143, 147, 148, 149 of the IPC and Section 135 of the Bombay Police Act and Section 4 , 25 of the Arms Act.

(2.) Heard learned counsel for the applicant and learned APP for the respondent- State. Perused the first information report and papers of investigation.

(3.) Mr. Mahesh Kale, learned counsel for the informant submits that informant has instructed to appear and assist the prosecution.