JAY CHANDRAHAS GHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this application under Sec. 439 of the Code of Criminal Procedure the applicant is seeking bail in Crime No.168 of 2024 registered with Uran Police Station, Navi Mumbai, for the offences punishable under Ss. 201, 279, 304, 304(2), 338, 353, 504 of Indian Penal Code r/w Ss. 134(A), 134(B) and 184 of Motor Vehicle Act.

(3.) Having gone through the charge sheet and relevant material and most importantly the order of the Sessions Judge rejecting the application of the Applicant for grant of bail, I am of the opinion that this is not a fit case for grant of bail. The reasons to arrive at such a conclusion are as follow.