BHIMRAO NAMDEV TALEKAR 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 Ss. 302, 504, 141, 143, 147, 148 of the Indian Penal Code read with Ss. 4, 25 of the Arms Act, 1959, registered vide First Information Report (FIR) No.337/2022 with Karmala Police Station, Solapur Rural.

(3.) The FIR is registered on 27/04/2022. By order dtd. 21/08/2023 in Bail Application No. 1545 of 2023, the co- accused Dattatraya Bhimrao Talekar has been enlarged on bail by this Court. For ease of reference, this order is reproduced, which reads thus :