SHAIKH SADEK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are apprehending their arrest in connection with Crime No.26 of 2019, registered with Phulambri Police Station, for the offences punishable under Section 143, 144, 147, 148, 149, 186, 268, 323, 333, 337, 338, 339, 341, 353, 354-A, 379, 504, 506, 120-B, 332 read with 34 of the Indian Penal Code .

(2.) At the outset it is to be noted that, when this Court showed disinclination to grant any relief to applicant No.1, the learned advocate for the applicant, on instructions, sought withdrawal of the application for applicant No.1. Accordingly, the application has been allowed to be withdrawn by him as against applicant No.1. Application has been considered only for applicants No.2 to 7.

(3.) Heard learned Advocate Mr. A. K. Bhosale for the applicants and learned Additional Public Prosecutor Mr. R. D. Sanap for respondent- State. In order to cut short it can be said that, both of them have made strong submissions in support of their respective contentions.