SHIVNATH AND ORS. Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned counsel for the parties taken up for final hearing. Heard Shri Rajendra S. Deshmukh, learned counsel for the petitioners and Shri S.A. Ambad, learned Additional Public Prosecutor for the respondent/State.

(2.) The present petitioners are original accused Nos. 5 and 6 in Crime No. 21 of 2014, registered with police station Shrirampur for the offences punishable under Sections 3, 5, 7 and 25 of the Arms Act, 1959. The first information report was recorded in the said police station on 27.12.2014.

(3.) On 28.12.2014 original accused Nos. 1 and 2 were arrested in connection with the said crime and they were produced before the learned Magistrate and ultimately on the prayer being made by the investigating officer for their police custody remand the learned Magistrate found favour with the investigation officer and the police custody remand of original accused Nos. 1 and 2 was granted for a period of two days from 28.12.2014.