PRAKASH SADASHIV NIKALJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the Applicant and the learned APP for the State.

(2.) THE applicant is seeking bail in C.R. No.150 of 2005 of DCB CID Mumbai (Tilak Nagar police station C.R.No.207/2005). THE said case is under Sections 3(1)(ii), 3(2), 3(4), 3(5) of M.C.O.C.Act read with 384, 385, 386, 387, 504, 506(II), 120(B) of Indian Penal Code read with 3, 25, 35 of Arms Act.

(3.) LOOKING to the material on record, it is admitted by the prosecution that the case of the present applicant stands on better footing than co-accused Sujata Nikalje who has been granted bail. In view of this statement, I am inclined to grant bail to the applicant on the ground of parity. ORDER The applicant - Shri.Prakash Sadashiv Nikalje is ordered to be released on bail in the sum of Rs.2,00,000/- (Rs.Two Lac Only) with one or two sureties to make up the said amount subject to the following conditions :-