VILAS TUKARAM BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith.

(2.) Mrs.S.V. Sonawane, learned APP waives service on behalf of the respondents. By consent, heard finally forthwith.

(3.) The petitioner is one of the five accused in Regular Criminal Case (RCC) No.311 of 2005 pending before the Chief Judicial Magistrate, Pune. The case arose out of C.R.No.101 of 2004 registered with Nigdi Police Station, Pune, and after investigation, the Investigating Agency concluded that the petitioner and two other accused in the said case had committed an offence punishable under section 409 of the IPC read with section 109 of the IPC, while the remaining two had committed offences punishable under sections 409, 411 and 414 of the IPC.