SANTOSH VILAS GHANEKAR 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. 307, 34 of the Indian Penal Code (hereafter ' IPC ' for short) and under Ss. 4, 25 of Arms Act registered on 1/7/2021 vide C.R. No.726 of 2021 with Sakinaka Police Station.

(3.) The applicant was arrested on 2/7/2021.