RAJU JOKHANPRASAD GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant, who is arraigned in CR No.275 of 2021, registered with Shirval Police Station, District Satara, for the offences punishable under Ss. 120B, 307, 326, 324, 347, 385, 386, 143, 147, 148, 149, 427, 504 and 506 of the Indian Penal Code, 1860 ('the Penal Code') has preferred this application to enlarge him on bail.

(2.) The prosecution case runs as under:

(3.) The applicant and co-accused came to be arrested. Post completion of investigation charge-sheet has been lodged.