MARENNA @ MAREPPA Vs. STATE

JUDGEMENT

(1.) (Through Virtual Court) Crl.P.No.200315/2020 is filed by the petitioner / accused No.2 under Section 439 of Cr.P.C and Crl.P.No.200318/2020 is filed by the petitioner / accused No.1 under Section 439 of Cr.P.C., seeking to enlarge them on bail.

(2.) Since both the petitions arising out of same Crime i.e., in Crime No.72/2020 of Shahapur P.S., they are taken up together, heard and disposed of by this common order.

(3.) In nutshell, prosecution's case as per FIS is as under;