YASH MAHESH GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The present appeals, by special leave, arise out of separate orders passed by the High Court of Judicature at Bombay, Circuit Bench at Kolhapur [Hereinafter, referred to as "the High Court".] and the learned Additional Sessions Court, Satara [Hereinafter, referred to as "the trial Court".] in connection with FIR No.261 of 2024 dtd. 12/6/2024, registered at Satara Taluka Police Station, for offences punishable under Ss. 302, 307, 323, 109, 504 and 506 read with Sec. 34 of the Indian Penal Code, 1860 [Hereinafter, referred to as "IPC".], whereby regular bail was granted to accused No. 3-Pruthviraj Rajendra Shinde [Hereinafter, referred to as "to accused No.3-Pruthviraj".], accused No. 4-Jyotiraditya Ajitsinh Jadhav [Hereinafter, referred to as "to accused No.4-Jyotiraditya".], and accused No. 5-Ranjit @ Dadaso Balkrushna Mane [Hereinafter, referred to as "to accused No.5-Ranjit @ Dadaso".], while regular bail application filed by accused No. 2- Yash Mahesh Gaikwad [Hereinafter, referred to as "to accused No.2-Yash".] came to be rejected. The impugned orders are summarized as follows: -