GAUTAM KISAN KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Solkar for the applicant and Mrs. J.S. Pawar, APP, for the Respondent-State.

(2.) THIS application for bail is filed by the applicant who is accused of having committed offences under Sections 506 and 452 read with Section 34 of I.P.C. and Section 307 of I.P.C. Initially the charges were under Sections 506 and 452 only,subsequently the offence under the Section 207 of IPC was added.

(3.) IN the aforesaid facts, I am of the opinion that since no injuries were caused and ofcourse prima facie the threat on the point of knife was held out, the applicant should be released on bail by putting conditions. I, therefore, allow this application and pass the following order :- The applicant shall be released on bail in the sum of Rs. 5000/- with one surety and PR bond in the like amount on the condition that be shall report to the Central Police Station, Ulhasnagar, once in a week pending the trial.