GAURAV KUMAR VILAS YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Upadhyay, learned Advocate for Applicant and Ms. Yadav, learned APP for Respondent - State.

(2.) This is an Application under Sec. 439 of the Code of Criminal Procedure, 1973 seeking Regular Bail in connection with C.R.No.126 of 2023 registered with Nerul Police Station for the offences punishable under Ss. 302 and 120-B read with 34 of the Indian Penal Code, 1860 (for short 'IPC'). Ss. 3, 4, 25 and 27 of the Indian Arms Act, 1959 and Ss. 37(1) and 135 of the Maharashtra Police Act, 1951. In the present crime, Applicant is arraigned as Accused No.4.

(3.) Case of the prosecution as against present Applicant is that he has kept a watch on the movement of the deceased victim who was targeted by main principal absconding Accused No.7 cousin brother of deceased victim due to an enmity with respect to the property and business emanating right from their native place.