YASIN CHANDSO KAMATE 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.35 of 2008 of Kurundwad Police Station. The said case is mainly under Sections 363 and 376 of IPC.

(3.) THE applicant-Yasin Chandso Kamate be released on bail in the sum of Rs.25,000/- (Rs.twenty five thousand only) with one or two sureties to make up the said amount. The applicant to report to Kurundwad Police Station, once in a month till conclusion of trial.