BANDU @ RAVIRAJ JALBA DUDHKAWADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.1355 of 2022 moved for assist to APP stands allowed and disposed of.

(2.) The applicant is apprehending his arrest in connection with Crime No.9/2022 dtd. 31/1/2022 registered with Tamsa Police Station, Dist. Nanded, for the offence punishable under Sec. 452, 395, 323, 504, 506 of the Indian Penal Code, 1860.

(3.) Heard learned Advocate Mr. G.P. Shinde for the applicant and learned APP Mr. V.M. Kagne, well assisted by learned Advocate Mr. Ravindra Nirmal for the informant.