PARAS JALINDAR BANSODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant who is arraigned in C.R.No. 74 of 2022 registered with Shahupuri police station, Satara for the offences punishable under Sec. 302, 307, 326 and 323 read with 34 of Indian penal Code, 1860, along with co-accused, has preferred this application to enlarge him on bail.

(2.) Initially the applicant had preferred Bail Application No. 1477 of 2022. The said application came to be disposed as withdrawn.

(3.) The applicant avers that there is a significant change in the circumstances. In the intervening period, co-accused Jay Gaikwad has been released by the learned Additional Sessions Judge, Satara by an order dtd. 4/11/2022.