SAURABH JALINDER KHEDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Sec. 302, 364, 201, 120-B read with 34 of the Indian Penal Code (hereafter ' IPC ' for short), Sec. 4(25) of the Indian Arms Act, Sec. 37(1) and 135 of the Maharashtra Police Act registered vide C.R. No. 93 of 2019 with Talegaon MIDC Police Station, Pune. The FIR is dtd. 25/06/2019. The applicant is arrested on 25/06/2019 .

(3.) The incident is dtd. 06/06/2019. For ease of reference, I reproduce the order dtd. 13/06/2022 by which the accused no. 3- Amit Balasaheb Sathe was enlarged on bail which reads thus: