UTKARSH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking his release on bail in connection with C.R.No.53/2021 registered at Yerwada police station, Pune City on 26.1.2021 under Sections 307, 224 and 353 of the Indian Penal Code. The Applicant is arrested on 28.1.2021 and since then he is in custody.

(2.) Heard Shri. M.K. Kocharekar, learned counsel for the Applicant and Shri S.H. Yadav, learned APP for the State.

(3.) Before adverting to the allegations in the FIR, it is necessary to mention the history as submitted by Shri Kocharekar, learned Counsel for the Applicant.