CHANDRAKANT NAGSHETTY BIRADAR Vs. STATE OF MAHARASHTRA
LAWS(SC)-2018-9-15
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on September 04,2018

Chandrakant Nagshetty Biradar Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) The accused appellant who has been charged for commission of offences under Section 302, 201 read with Section 34 IPC has been in custody for a period of about three and half years. The charges are yet to be framed.;


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