BABURAO KACHARU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for bail filed by the applicant/accused pending the trial of Sessions Case arising out of C.A.No.I-46/97 registered at Manpada Police Station Kalyan, on such terms and conditions as this Court deems fit and proper.

(2.) HEARD learned counsel for the applicant/accused as well as learned Addl. Public Prosecutor for the State. Perused the records with the assistance of both the counsel.

(3.) THE applicant/original accused no.4 shall be released on bail on his executing a P.R. bond in the sum of Rs.10,000/- with two sureties in the like amount subject to the following conditions: