RAVIKIRAN VISHNUPANT INGAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr Dhakephalkar, learned senior counsel for the applicant,Mr Kocharekar, learned counsel for the complainant and Mr Yagnik, learned APP for the State.

(2.) THE applicant is seeking bail in C.R.No.131 of 2008 of Juna Rajwada Police Station, Kolhapur. The crime has been registered against the applicant for having allegedly committed an offence punishable under sections 302, 307, 323 read with 34 of IPC.

(3.) THE applicant is directed to be enlarged on bail in the sum of Rs.10,000/- with two sureties to make up the said amount, subject to condition that the applicant shall not enter the limits of Kolhapur Municipal Corporation for any purpose whatsoever, except for attending the date/s of hearing before the Sessions Court, Kolhapur. This condition shall remain operative till conclusion of the trial. The applicant shall inform his address to the concerned police station where he proposes to stay during this period and shall report to the nearest police station from the place of his residence on every Saturday between 10 and 11 am till conclusion of the trial. It is made clear that these conditions shall not be relaxed/modified till conclusion of the trial. The trial is expedited.