SATYENDRA UDAYBHAN SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the applicant and the learned A. P. P. for the state.

(2.) The applicant is seeking bail in cr No. 369 of 2007 of Parksite Police Station. Mumbai. The said case is mainly under Section 302 of IPC.

(3.) The applicant-Satyendra udaybhan Singh be released on bail in the sum of Rs. 35,000/- (Rs. thirty five thousand only)with one or two sureties to make up the said amount. The applicant to report to Parksite police Station, Mumbai once in a week till conclusion of the trial.