AMIT @ DHARE DIWANSINGH SHAHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant is said to be arrested on 31/03/2018 in connection with Crime No. 439/2017 dated 19/12/2017 registered at Police Station, Tumsar, District - Bhandara for the offence punishable under Sections 395, 398, 342 and 364 of the Indian Penal Code, Section 3 r/w Section 25 of the Arms Act, and Section 135 of the Bombay Police Act.

(3.) The allegation against the present applicant, as per the prosecution case, is that he, along with the other co- accused, tried to loot cash from one ATM machine, installed near the State Bank of India, Bajaj Nagar, Tumsar, District Bhandara, but the said attempt was failed due to fire in the machine.