(1.) Heard learned Counsel for the applicant, Intervenor and learned APP for State.
(2.) The applicant, seeks his enlargement on bail in connection, with Crime No.I-114/2017 registered with Dombivali Police Station for the offences punishable under Sections 302, 307, 364, 452, 120(B), 201, 143, 144, 146, 147, 148, 149, 323, 504, 506, 506(2) of the Indian Penal Code and under Sections 3(25), 27 and 30 of the Arms Act.
(3.) Briefly, the allegations are that, the members of the unlawful assembly in prosecution of the common object shot dead, Kishor Chaudhari by pumping 20 bullets into him and severely injured, Nitin Joshi by bullet injuries.