NILESH SITARAM CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE applicants are original accused and arrested on 21st August, 2005, 15th December, 2005 and 12th March, 2006 in connection with C.R. No.156/2005, registered at Khadki Police Station, Pune under section 302, 143, 147, 148, 212 r/w section 149 of Indian Penal Code and the provisions of the Bombay Police Act referred to in Para 1 of this Application.

(2.) THE investigations are complete and the charge-sheet is filed.

(3.) THE learned A.P.P. invited my attention to the affidavit of I.O. and more particularly to the recovery of weapons mentioned therein. He has also invited my attention to paras 11 to 13 of this affidavit and contended that accused No.2 Vijay who was released on bail has been murdered by another rival gang on 21st September, 2006.