KAILASH NAVNATH GADE Vs. STATE MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the Applicant and the learned APP for the State.

(2.) The applicant is seeking bail in c. R. No. 16 of 2007 of Karmala police station. The said case is under sections 363, 366 and 367 of IPC.

(3.) Criminal Application is disposed of accordingly. Application allowed.