RAMRUP BHAGWANDAS GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE three applications are being disposed of by this Common Order as the point involved in these applications is similar.

(2.) HEARD the learned Counsel for the applicant and the learned APP for the State.

(3.) IT is alleged that the applicant is habitual receiver of the stolen property. The applicant was arrested in connection with C. R. No. 425 of 2005, C. R. No. 315 of 2005 and C. R. No. 95 of 2005 respectively for the offence punishable under section 379, 414 read with section 34 of the Indian Penal Code. The applicant is in custody since last 55 days.