SUMIT SURESH MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Chavan, learned Counsel for the Applicant and Mr. Gaikwad, learned APP for the Respondent-State.

(2.) This regular Bail Application is preferred under Sec. 439 of the Code of Criminal Procedure, 1973 ("CrPC"). The relevant details are as follows:-

(3.) The prosecution case is as under:-