MUDDASSAR NIJAM MOMIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr.Mundargi, learned senior counsel for the applicant, Mr.Saste, learned APP for the respondent and Mr.Bodke, learned counsel for the original complainant.

(2.) THE applicant is seeking bail in C.R.No.19 of 2009 of Karad City Police Station, Dist-Satara. The said crime has been registered against the applicant for having allegedly committed an offence punishable under sections 302, 212, 120(B) read with 34 of IPC and section 3/25 read 5/27 of Arms Act.