PRAKASH KALYAN CHUNGDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present applicant has been arrested on 21/7/2021, in connection with Crime No.262 of 2021, registered with Khultabad Police Station, Dist. Aurangabad, for the offences punishable under Sec. 120-B, 394, 395, 397 of the Indian Penal Code.

(2.) Heard Mr.S.G. Ladda, learned Advocate for the applicant and Mr.S.B. Narwade, learned APP for the respondent/State. In order to cut-short, it can be stated that both of them have vehemently made submissions in support of their respective contentions.

(3.) The charge-sheet is filed after completion of investigation on 14/9/2021 and therefore fresh physical custody of the applicant is not required for the purpose of investigation.