SANTOSH PRALHAD WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Deshmukh, learned Advocate for Applicant and Mr. Karmakar, learned APP for Respondent ' The State of Maharashtra.

(2.) This is an Application under Sec. 439 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking Bail in connection with C.R. No.76 of 2017 registered with Hill Line Police Station for offences punishable under Ss. 302 and 201 of Indian Penal Code, 1860 (for short 'IPC') and 37(1), 135 of Bombay Police Act, 1951.

(3.) Applicant is arrested on 26/3/2017. Bail Applications filed by Applicant previously have been rejected. Initially Applicant has filed Bail Application through jail to Court which has remained pending on the docket of this Court for past one year. Subsequently, since said Bail Application was not heard, Applicant has appointed Mr. Deshmukh to represent and espouse his cause in place of appointed Advocate.