UTTAMRAOKESHAVRAO PATWARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner who is a legal practitioner at Vaijapur, District Aurangabad, has filed this application for enlarging him on bail. His similar application was rejected by the trial Magistrate. The learned Additional Sessions Judge, Aurangabad, confirmed that order in Miscellaneous Application No. 186 of 1976. Being aggrieved he has filed this application.

(2.) The facts are not in dispute. The petitioner is a resident of Taluka place Vaijapur and is a practising lawyer. His house was searched on October 9, 1976, by the Dy. S.P. and in that section four different types of documents were seized. They are as follows : 1. Two cyclostyled 4 page pamphlet with the heading Lok Sangharsha in Marathi. 2. A bunch of five printed pamphlets dated 20-9-1976 being title "Amendment of the Constitution or Throatling the democracy".

(3.) One booklet printed in English and published on September 13, 1976, by N.G. Gore, Pune, bearing the title 'People'.