PRAKASH BABANRAO KHOPADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.P.P. for the State.

(2.) THE applicant is seeking bail in connection with C.R.No.121/2005 registered with Chaturshingi Police Station, Pune for the offences punishable under sections 143, 147, 148, 149 and 307 of I.P.C. read with section 4(25) of the Arms Act.

(3.) CONSIDERING the nature of offence and the lapses committed by the applicant, he is sufficiently punished. In the circumstances, I am inclined to grant bail to the applicant on the same terms and conditions on which he was released on bail by the Sessions Court vide order dated 7th June, 2005 together with following conditions: