ASIF ABDUL GAFOOR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Kudle, Counsel for the petitioners and Shri Nayak, Additional Public Prosecutor for the State.

(2.) PERUSED the original record of Criminal Bail Application No. 261 of 1994 as well as the investigation papers.

(3.) THESE three petitioners are alleged to have committed offences punishable under sections 420, 489-D read with 34, Indian Penal Code registered against them at Omerga Police Station. District Osmanabad at Crime No. 2 of 1994. Their Bail Application No. 261 of 1994 came to be rejected by the Additional Sessions Judge, Osmanabad on 16-4-1994. Hence this application.