ZUBER MUSTAK KONHURE Vs. STATE OF 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. 10 of 2008 of Radhanagari Police Station, Kolhapur. THE said case is mainly under Section302 of IPC.

(3.) The applicant - Zuber Mustak Konhure to be released on bail in the sum of Rs. 20,000/- with one or two sureties to make up the said amount. THE applicant shall report to Radhanagari Police Station, Kolhapur once in a fortnight, till conclusion of the trial.