VITTHAL MARUTI DHAMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned APP for the respondent.

(2.) THE applicant is seeking bail in C.R.No.100 of 2008 of Khandala Police Station, Satara. The said crime has been registered against the applicant for having allegedly committed an offence punishable under sections 302, 143, 144, 149 of IPC.