VISHWAS RAMCHANDRA SATRDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS application is filed by the petitioner who is one of the accused alleged to have committed the offence under Section 397 read with Section 34 of I.P.C. The date of the incident is 21st June 1996 where the petitioner along with the co-accused intercepted the complainant who was carrying cash to the bank. The briefcase containing Rs.1,23,000/- was snatched on the point of chopper. The petitioner was arrested on 11th July 1996.

(2.) THE Assistant Police Inspector attached to Vashi Police Station, New Bombay, has filed affidavit pointing out the antecedents of the petitioner who is involved in similar dacoity cases. His application for bail was rightly rejected by the Sessions Court, Thane on 29.08.1997.