MANOJ PRALHAD SONAWANE 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-396/2006 registered with M.F.C. Police Station, Kalyan for the offences punishable under sections 307, 34 of Indian Penal Code (I.P.C.) and section 25(1)(k) of the Arms Act

(3.) LEARNED A.P.P. expressed apprehension that if the applicants are released on bail, they may tamper with the prosecution material or may try to pressurise the eye witnesses. In order to get over this argument, the learned counsel appearing for the applicants submits that if the bail is granted, then both the applicants shall not enter into the jurisdiction of the Sessions Court Kalyan.