PRAFUL SHANKAR SATGHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this Application, Applicant is seeking bail under Sec. 439 of the Code of Criminal Procedure.

(3.) The Applicant has been arrested on 9/6/2022 in Crime No. 72/2022 registered with Police Station, Padoli, District Chandrapur for the offences punishable under Sec. 302, 201, 120(B) read with Sec. 34 of Indian Penal Code.