LAWS(BOM)-1997-6-93

NITIN MAHADEO KALE Vs. STATE OF MAHARASHTRA

Decided On June 24, 1997
Nitin Mahadeo Kale Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) THIS is an application for bail filed by the petitioner/accused in C.R.No.61 of 1997 on the file of Miraj City Police Station.

(2.) HEARD learned counsel for the petitioner as well as learned Addl.Public Prosecutor for the State. Perused the records.

(3.) THE learned counsel for the petitioner/accused submits that there are no antecedent and this is not disputed by the prosecution. Learned counsel for the petitioner further submits that his client is willing to stay within the city limits of Kolhapur and report to the police station as directed by this Court and his client will abide by those conditions till disposal of the trial. This statement is placed on record.