GULREZ HASAN NAZIM ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In Crime No.222 of 2006, Applicant is seeking pre-arrest bail wherein offence is punishable under Section 302, 307, 212, 120B read with Section 34 of the Indian Penal Code and Sections 3, 25, 27 of the Arms Act.

(2.) This Court vide order dated 5th July, 2019 has granted ad-interim protection in favour of the Applicant.

(3.) Prosecution case is already narrated in the order dated 5th July, 2019 at the time of granting ad-interim protection.