SACHIN VASANT SHELAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These applications are fled under Section 439 of the Code of Criminal Procedure, 1973 ('Code' for short).

(2.) Applicant Sachin Shelar ('Shelar' for short) and Taha Hafi Kaii ('Kaii' for short) have been cited as accused nos.2 and 1 respectively in Crime No.I-116 of 2018 registered at Chitalsar Police Station, Thane for the ofences punishable under Sections;

(3.) Particulars of the accused in the subject ofence and their date of arrest are as under: