DEVENDRAKUMAR HARKHANATH GOUND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.P.P. for the State.

(2.) THE applicant is seeking bail in connection with C.R.No.I-41/2007. The applicant was arrested by the Crime Branch Rural Area, Thane on 29th May, 2007 for the offences punishable under sections 395, 397, 364, 342 of Indian Penal Code read with sections 3 and 25 of the Arms Act under the aforesaid C.R.

(3.) MR . Bharti, learned counsel for the applicant urged that the applicant did go to inspect the container to find out as to what type of material is available for sale since one Mr. Yadav, resident of Nerul, had approached him saying that he wanted to sell the said material as scrap.