AVINASH DAVID RANSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner is alleged to have kidnapped a minor girl by name Kamal on 28th December 1995. The F.I.R. was lodged in that behalf by the mother of the girl on 8th January 1996. Petitioner came to be arrested on 9-1-1996 and since then he is in jail. He had applied for grant of bail to the Sessions Court, Pune, but that application came to be rejected and hence this application.

(2.) IT is submitted on behalf of the petitioner that in the present case, investigation is over and charge sheet is also filed and there is no reason for refusing bail to the petitioner.

(3.) ACCORDINGLY , petitioner is directed to be released on bail on furnishing solvent surety to the extent of Rs.5,000.00 (five thousand) and PR bond for like amount. Bail before Sessions Court, Pune.