RAMESH KALYAN KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) These applications are preferred for bail in CR No. 69 of 2016 registered with Borivali Police Station, for the offences punishable under Ss. 143, 145, 147, 148, 149, 353, 332, 307, and 109 of the Indian Penal Code, 1860 ('the Penal Code') and Ss. 3, 4, 25 and 27 of the Arms Act, 1959 and Sec. 135 read with Sec. 37 (1) (A) of the Maharashtra Police Act, 1951 and CR No. 68 of 2016 registered with Borivali Police Station, for the offences punishable under Ss. 307, 326, 395, 397 and 459 read with Sec. 34 of the Indian Penal Code, 1860 and Sec. 135 read with Sec. 37 (1) (2) of the Maharashtra Police Act, 1951.

(3.) The genesis of the two crimes is in the same occurrence. The first informant in CR No. 68 of 2016 lodged a report with the allegations that on 8/2/2016 at about 2.30 am, 7 to 8 persons committed dacoity in her house situated at Satya Sai Krupa Society and robbed them of cash amount and valuable ornaments of Rs.57,000.00 and caused grievous hurt to the first informant and her husband.