SHIVSHANT SHIVRAM GAIKWAD 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, 120B read with 34 of the Indian Penal Code, 1860, under Sec. 3, 25 of the Arms Act and under Sec. 3 , 7 of the Criminal Law Amendment Act registered vide C.R. No. 1576 of 2021 with Chakan Police Station, Pune. The incident is dtd. 23/12/2021. The FIR is dtd. 24/12/2021. The applicant is arrested on 24/12/2021. The applicant is accused no.5.

(3.) My attention is invited to the order dtd. 22/08/2022 passed by the trial Court in respect of accused no. 6 who has been enlarged on bail. The facts are stated in the said order in paragraphs 3 and 4 which read thus: