SHANKAR THAKURLAL HARIRAMANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for bail. Heard Shri Ramrao Adik for the Applicant and Shri Mhaisapurkar A.P.P. for the State.

(2.) THE Applicant has been arrested in C.R.No.I-244 of 1997 for offence punishable under sections 143, 364, 386, 342, 506 and 506(2) of the I.P.C. and section 25 of the Arms Act. He was produced before the Judicial Magistrate First Class, Thane on 25.8.1997 and was remanded to the Police Custody for 2 days and thereafter he was remanded to the Judicial Custody. I am informed by the learned Counsel for the Applicant that the A.P.P. appearing at the Magistrate's Court had stated that no more police Custody of the Applicant is required, and hence the learned Magistrate remanded the Applicant to the Judicial Custody.

(3.) THE Applicant be released on bail by furnishing security of Rs.10,000/- with one or two sureties in the like amount. The Applicant shall attend Vartak Nagar Police Station on every Sunday between 4 p.m. and 6 p.m. till the charge sheet is filed. The Applicant is at liberty to deposit cash security, instead. Application accordingly disposed of.