PRAVIN SHESHRAO BHALERAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent.

(3.) The applicant was accused of offence punishable under Section 376 of the Indian Penal Code. He was granted bail by the learned Additional Sessions Judge with certain conditions. One of the conditions was that he should not enter village Kalambeshwar.