VIMAL UMESHCHANDRA JHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking his release on bail in connection with C.R.No.137/2021 registered with Kharghar Nesarikar Police Station, Navi Mumbai, under sections 323, 364-A, 365, 387, 506 r/w 34 of the Indian Penal Code.

(2.) Heard Mr.Subhash Jha, learned counsel for the Applicant, Smt.J.S. Lohokare, learned APP for the State and Mr.Hemant Ingle, learned counsel for the Intervenor.

(3.) The Applicant was arrested on 05/04/2021 in the early morning hours. However, there is a dispute as to exactly on which date he was arrested. According to the Applicant, he was taken in custody in the evening of 03/04/2021 and he was illegally detained on 04/04/2021.