BANDU DAMU MASAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is incarcerated since 25 th June 2018 in relation to C.R.No. 1089 of 2018 registered by Hadapsar Police Station. The said C.R invoke section 115, 120B, 467, 468, 471, 302 read with Sections 511 and 34 of the IPC.

(2.) On investigation, charge-sheet has been filed and the application preferred by the applicant, pre-charge-sheet and on filing of charge-sheet came to be rejected.

(3.) With the assistance of the learned counsel for the applicant and the learned APP, I have perused the charge-sheet. Counsel for the applicant has placed reliance on an order passed by this Court in Bail Application of co-accused being Anant Modhve, Anand Bhope, Rajendra Shitole where the three applicants came to be released on bail by order passed by Hon'ble Justice Anuja Prabhu Desai on 31 st October 2018. She submit that she has a better case than the said applicants and hence, his liberty be restored to him. She also rely on an order passed in case of co-accused Nitin Pise dated 20th December 2018 by Hon'ble Justice A.S. Gadkari.