AMAR BABU VITKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None appears for the Applicant.

(2.) Learned APP pointed out that the Investigating Ofcer is present. With the assistance of learned APP I have gone through the proceedings. On 22.01.2020, this Court passed the following order :-

(3.) Today on instructions of the Investigating Ofcer, learned APP pointed out that the chargesheet has already been fled and the custody of the Applicant is not required. The co-accused who has been assigned the role of inficting the stab injury is released on bail. The role assigned to the Applicant is giving fst and kick blows. Considering that the chargesheet has now been fled and the custody of the Applicant is not required; that the Applicant is granted interim protection since 22.01.2020 and further he has co-operated with the investigation, the Applications deserved to be allowed.