MAHADEV PERU KARDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicant and the learned APP for the State.

(2.) APPLICANT has been arrested in connection with the offence punishable under section 376 of the Indian Penal Code which is registered at Kurunwad Police Station vide C.R. No.50 of 2008.

(3.) UNDER these circumstances, applicant be released on bail in the sum of Rs.5000/- with one or two sureties in the like amount. Applicant, however, shall not enter the jurisdiction of Kurunwad Police Station, pending the hearing and final disposal of the trial. Applicant shall give his new address to the Superintendent of Jail and shall report to the nearest Police Station from his new address once in a month.