SHAILENDRASINGH SOHANSINGH SRAW Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bargat, learned counsel for the applicant and Mr. Damle, learned APP for non-applicant / State.

(2.) The applicant has been arraigned for the offence punishable under Ss. 420, 465, 467, 471, 468, 306, 511 and 120-B read with Sec. 34 of the Indian Penal Code, in Crime No.297/2020, registered with Police Station, Sitabuldi, District Nagpur.

(3.) The FIR is dtd. 7/7/2020. The applicant has been arrested on 16/9/2020. The charge-sheet has been filed on 27/11/2020 and additional charge-sheet has been filed on 1/4/2021.