VIRESH SHAMRAO GIRI Vs. STATE OF MAH-ARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant in Criminal Application Nos. 1181 of 2020 and 4152 of 2019 respectively. For the reasons stated in the applications, the applicant is permitted to assist the APP. Criminal Application Nos. 1181 of 2020 and 4152 of 2019 are accordingly disposed off.

(2.) The applicant is seeking regular bail in connection with Crime No. 528 of 2019 registered with Sangamner City Police Station for the offences punishable under Sections 363, 364-A, 342, 120-B, 201 read with 34 of IPC and under Sections 3/25 and 39 of the Arms Act. His application Exh. 20 in Session Case No. 184 of 2019 with similar prayer came to be rejected by the Additional Sessions Judge, Sangamner vide order dated 18.11.2019.

(3.) Brief facts of the prosecution case are as follows: