UMESH 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, 141, 143, 144, 147, 148 , 149 of the Indian Penal Code (hereafter ' IPC ' for short), under Ss. 4, 25 of Arms Act and under Ss. 37(1), 135 of Maharashtra Police Act registered on 26/9/2022 vide C.R. No.419 of 2022 with Sinhagad Road Police Station.

(3.) The applicant is the accused no.14. The applicant was arrested on 22/12/2022. While granting bail to the accused No.2-Prakash Kisan Kank by an order dtd. 11/9/2023 this Court observed thus :-