JAGDISH KAILASH SHEJAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application, the Applicant seeks his enlargement on bail in connection with C.R. No. 190 of 2012 dtd. 9/6/2012 registered with the Oshiwara Police Station, for the offences punishable under Ss. 302, 201, 120B, 34 of the Indian Penal Code, 1860 ('IPC').

(2.) Heard Mr. Prashant Pandey, learned counsel for the Applicant and Ms. Megha Bajoria, learned APP representing the State.

(3.) The short point that arises in the present application is whether in the facts and circumstances of this case, the Applicant deserves to be enlarged on bail, at a stage, when the Addl. Sessions Judge, Gr. Bombay (Trial Court) has completed recording of the statement of the Applicant under Sec. 313 of the Cr.PC.