BIBISINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard learned counsel for the applicant and learned APP on behalf of State.

(3.) This is an application for grant of bail filed by the applicant wherein he is accused of having committed of offences under Sections 302 and 323 r/w 34 of the I.P.C . as also sections 4 and 25 of the Arms Act.