PRASHANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned A.P.P for the respondent State.

(2.) The applicant seeks bail in Crime No. I-19/2017 registered with Police Station, Parner, District Ahmednagar for the offences punishable under Ss. 143, 147, 148, 149, 302, 120-B, 109 of the Indian Penal Code and under Ss. 3 / 25, 4 / 25 of the Arms Act and under Sec. 3(1)(i)(ii), 3(2), 3(4) of the Maharashtra Control of Organized Crime Act, 1999.

(3.) The applicant was arrested on 21/1/2017. Since then, he ever not applied for bail. The applicant was behind the bars in another crime. Recently, he has been granted bail in that crime. Hence, he approached this Court.