BHASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 05-03-2021 passed by the High Court of Judicature at Bombay at Nagpur in CRLA(APPP) No. 370/2021 preferred by the present appellant seeking relaxation of condition in the order granting bail in Criminal Application (ABA) No.426 of 2020.

(3.) In connection with the crime registered pursuant to FIR No.172 of 2020 dated 25.07.2020 lodged with Police Station Dongaon, District Buldhana for the offences punishable under Section 307, 504 and 506 read with 34 IPC and under Section 25 (3) of the Arms ned 1959, the appellant was initially granted interim protection his application preferred under Section 438 of the Code of Criminal Procedure ("the Code" for short).