PRABHAKAR NIVRUTTI DHAGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Mundargi for the applicant and Mr. Thakur, APP, for the Respondent-State.

(2.) THE applicant who is accused of having committed the murder of his father-in-law Annasaheb on the night of 10th June 1995, has filed this application for bail.

(3.) THE application for bail filed by the applicant before the Sessions Court was rejected by the Additional Sessions Court, Pandharpur, on 22nd July 1996.