JUNAID MUKHTAR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard, Mr. Rajendra Rathod, learned counsel for the applicant and Mr. kiran Shinde, learned APP for the respondent - State.

(2.) The applicant was arrested on 21/3/2024, in connection with First Information Report No.0134 of 2024 (FIR), registered on the said date at Police Station RAK Marg, Mumbai, for the offence under Ss. . 307, 504, 506, 143, 147, 148 and 149 of the Indian Penal Code (IPC). Subsequently the victim dies and hence, offence under Sec. 302 of the IPC was added.

(3.) The applicant has remained behind bars since 21/3/2024.