- (1.) We have heard the learned counsel for the petitioner as well as the learned counsel for the State of State of Maharashtra.
(2.) Leave granted.
(3.) This appeal has been filed against the order of the High Court by which bail has been refused to the accused Signature Not Verified appellant who is accused No.1 in a trial under Section 307/34 IPC, under Section 37(1), 135 of the Bombay Police Act and Section 4(25) of the Arms Act (i.e. C.R. No.156 of 2016 registered with Bhosari Police Station, Pune). The accused appellant has been in custody since 19th May, 2016.;