- (1.)THE present applicant has been impleaded as an accused in Sessions Case No. 99 of 2003 for offences punishable under sections 324, 341, 363, 366-A, 376 arid 506 (2) of the Indian Penal Code. He had applied for bail along with other two accused and the bail application was rejected by the learned 1st ad hoc Additional Sessions Judge at palghar on 17-9-2003.
(2.)IT appears that application at Exhibit 7 was filed by the present applicant and the application at Exhibit 5 was filed by one Ganpat Hanmantrao kamble.
(3.)THE learned Additional Sessions Judge, on perusal of the investigation papers, held that prima facie there was evidence against the present applicant, and, therefore, refused to release the applicant on bail.