HARISHCHANDRA NATHURAM PARANGE 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.89/2007 registered with Wadala Police Station, Mumbai for the offences punishable under sections 376, 511, 354 read with section 34 of Indian Penal Code.

(3.) IN the above circumstances of the case, I am inclined to grant bail to the applicant, subject to the following conditions: