RANJIT BHIMRAO RAUT 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.

(3.) By this application the applicant seeks bail in connection with FIR dated 01/06/2019 registered against him for offences punishable under Section 302 and 309 of the Indian Penal Code (IPC).