DASHRATH BAPU SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties, taken up for hearing and final disposal.

(2.) These two writ petitions can be disposed of by a common judgment because the parties and the facts involved in both the petitions are the same.

(3.) It is necessary to begin with the facts of the case. It is the case of the prosecution that on 16-6-2007, the petitioners committed offences under sections 395, 397, 342, 452, 457, 506(II), 34 of the Indian Penal Code (for short, "the IPC") read with sections 4, 5, 25 of the Arms Act read with section 135 of the Bombay Police Act within the jurisdiction of Pant Nagar Police Station, Mumbai.