BHARAT BHAGWAN PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Mr. Mohite learned Senior Counsel with Advocate Sabrad for the Applicant, Mr. Suryawanshi, learned Counsel for the Intervener and Mr. Hulke, learned APP for State. 1. Applicant is accused in connection with Crime No. 251/2020 registered with Shivaji Nagar Police Station under Sections 302, 324, 323, 120-B, 143, 147, 148, 149 of the Indian Penal Code read with Section 4, 27 of Arms Act and 37(1) and 135 of Maharashtra Police Act, 1951.

(2.) Applicant came to be arrested on 12 th November, 2020. The Investigation is over and charge-sheet has been filed.

(3.) This application is for temporary bail on health ground.