RAMESH MANSOOR CHAUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) APPLICANT was arrested on 09/06/2009 by Tardeo Police Station in connection with C.R. No.126 of 2009 for the offence punishable under sections 141, 142, 143, 144, 145, 146, 147, 148, 149, 307, 324 read with section 34 of the Indian Penal Code.

(3.) APPLICANT be released on bail in C.R. No.126 of 2009 registered with Tardeo Police Station, in the sum of Rs.5000/- with one or two sureties in the like amount. He shall, however, not enter the jurisdiction of Tardeo Police Station during pendency of the trial. He shall give his new address to the Superintendent of Police before his release and report to the nearest Police Station from his new residence once in a month.