RASHMI SANJEEV BANGAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) CRIMINAL Application No.578 of 2010 not on board. Mentioned. Taken on board.

(2.) '' Applicants in the above three Criminal Application Nos.4495 of 2010, 4672 of 2010 and 3152 of 2010, seek their enlargement on bail.

(3.) '' Rajgopalan Shridhar-applicant in Criminal Application No.3152 of 2010, is arrayed as accused No.1. Applicant Sanjay Bangad, in Criminal Application No.4672 of 2010, is arrayed as accused No.2, and applicant Rashmi Bangad in Criminal Application No.4495 of 2010 is arrayed as accused No.5 in the chargesheets which have been filed.