REGENT COMPUTRONICS PVT. LTD.

Udaysinh Vilasrao Patil Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
SHAHZAD HASAN KHAN VS. ISHTIAQ HASAN KHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. CAPTAIN BUDDHIKOTA SUBHA RAO [REFERRED TO]
STATE OF U. P. VS. DR. SANJAY SINGH AND ANR. [REFERRED TO]
STATE OF MADHYA PRADESH VS. KAJAD [REFERRED TO]
HARJEET SINGH ALIAS SEETA VS. STATE OF PUNJAB [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
CHAIN SINGH DHAKAD VS. HARGOVIND [REFERRED TO]
M. JAGAN MOHAN RAO VS. P.V. MOHAN RAO [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) The applicant, who is accused No. 11, in Sessions Case No. 180 of 2009 and Sessions Case No. 109 of 2013, arising out of Cr. No. I-19 of 2009 of Karad City Police Station, for the offences punishable under sections 302, 307, 201, 212, 120-B, read with 34 of the Indian Penal Code; sections 3(25) and 5(27) of the Arms Act, and sections 56/142 of the Mumbai Police Act, has filed the present application for bail.

(3.) On 15-1-2009, at about 30 p.m., in front of Shivdarshan Hotel, situated in D. M. Complex, at Malkapur, Satara, two unknown boys fired 10 to 12 rounds from pistols at Sanjay Patil and ran away by a black coloured Motorcycle. Sanjay Patil died on the same day at about 6.00 p.m..

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UDAYSINH VILASRAO PATIL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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