MADIBAL CHIDALLAPPA KATEMANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) THE applicant is seeking bail in C.R.No.623 of 2006 of Kothrud Police Station. The said case is mainly under Section 307 of IPC.

(3.) I have perused the medical certificates. They show only contusions. None of the medical certificates make out a case under Section 307 of IPC. The applicant has been in custody for almost seven months. In this view of the matter, I am inclined to grant bail.