Bombay High Court
Ramdas Kisan Paradhi vs The State Of Maharashtra on 30 November, 2021
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
40 BA-2979-21.doc
BDP-SPS-TAC
BHARAT
DASHARATH
PANDIT
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by BHARAT
DASHARATH
PANDIT
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 2979 OF 2021
Date: 2021.12.01
11:36:05 +0530
RAMDAS KISAN PARADHI ....Applicant.
V/s
THE STATE OF MAHARASHTRA .....Respondent
Mr. Ajit R. Pitale for the Applicant.
Mrs. J. S. Lohokare, APP for the Respondent/State.
CORAM: NITIN W. SAMBRE, J.
DATE: NOVEMBER 30, 2021
P.C.:-
1] Applicant is seeking regular bail in C.R. No. I-38 of 2015
registered with Kulgaon Police Station for the offence punishable under Sections 302, 34, 120B, 143, 147, 148 and 149 of the Indian Penal Code read with Sections 4 and 27 of Indian Arms Act.
2] I am informed that Applicant has suffered incarceration for a period of more than six years. As far as other five accused are concerned, they are already ordered to be released on regular bail. Charge is yet to be framed.
3] In the aforesaid backdrop, while opposing the bail, learned APP informs that there are criminal antecedents against the Applicant as the offence punishable under Section 302 of the Indian Penal Code was registered against the Applicant.
1/240 BA-2979-21.doc 4] Learned Counsel for the Applicant seeks time to take instructions.
5] Stand over to 13/1/2022.
( NITIN W. SAMBRE, J. )
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