ASHISH VINAYAK MAHADIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an Application filed under Sec. 439 of the Code of Criminal Procedure, 1973, (for short ' Cr.P.C .') in connection with CR No.1 of 2022 registered with the Paud police station for offences punishable under Ss. 302 read with Sec. 34 of the Indian Penal Code (for short ' IPC ') and under Sec. 4 read with Sec. 27 of the Arms Act.

(2.) The gist of the prosecution case is as under:

(3.) The investigating officer carried out investigation and after completion of investigation filed charge sheet against the accused persons including the Applicant. The Applicant filed Application under Sec. 439 of Cr.P.C. seeking bail before learned Sessions Judge, the said Application has been rejected by learned Sessions Judge. Aggrieved thereby, the Applicant has filed the present Application.