BALAJI @ BALU NIVARTI GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present applicant has been arrested in connection with CR No.89/2019 registered on 25.4.2019 with Sambhaji Nagar police station,District Beed for the offences punishable under Sections 302, 120(B), 147, 148, 149, 323, 504, 506 of IPC and under Sections 4/27 of Indian Arms Act. He has filed the present application under Section 439 of Cr.P.C.

(2.) It will not be out of place to mention here that the applicant had earlier filed Bail Application No.966/2019 for regular bail. It was dismissed, as withdrawn, by this court on 19.8.2019.

(3.) Heard Shri Satej Jadhav, learned Advocate for the applicant and Shri NT Bhagat, learned APP for the Respondent-State.