SATISH SUKHDEORAO TAYADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for regular bail filed by applicant - Satish Sukhdeorao Tayade who is shown as accused no.7 in charge-sheet filed by the investigating officer in Crime No.225/2019.

(2.) Heard Mr.Subodh Dharmadhikari, learned Senior Counsel for applicant and Mr.M.K.Pathan, learned Additional Public Prosecutor for non applicant- State. Also perused the entire charge-sheet.

(3.) Applicant is arrested on 09.05.2019 in connection with Crime No.225/2019 registered with Police Station, Civil Lines, Akola for the offence punishable under Sections 302 , 143 , 147 , 148 , 149 , 201 , 109 , 323 , 327 and 506 of the Indian Penal Code and Section 3 of the Prevention of Damage to Public Property Act.