ABDULLAH SULEMAN ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the applicant and the learned APP appearing on behalf of the State.

(2.) APPLICANT was arrested on 25/10/2007 in connection with the offence punishable under sections 307 and 506 of the Indian Penal Code, which was registered at Bazar Peth Police Station vide C.R. No.I-164/07.

(3.) APPLICATION is disposed of.