ASHISH SHIVKUMAR WANKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) For considering this application it would be useful to give background as to why the applicant is before this Court by this bail application.

(3.) Initially the applicant was arrested in connection with Crime No.384/2017 registered with Police Station, Old City, Akola for an offence punishable under Sections 143 , 147 , 148 , 149 , 294 , 307 , 324 of the Indian Penal Code (IPC) read with Section 7 of the Criminal Amendment Act and under Sections 4 and 25 of the Arms Act.