YOGESH KASHINATH DUSANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No. 257 of 2020 registered with Tardeo Police Station, under sections 306, 498A r/w. 34 of the Indian Penal Code .

(2.) The FIR is lodged on 19th October, 2020 by one Rajendra Sonar. He is the father of the deceased Harshali. Harshali had committed suicide on 19th October, 2020 by hanging herself in her matrimonial house. The Applicant is Harshali's husband.

(3.) Heard Mr. Shailesh Kharat, learned counsel for the Applicant and Mr. S.S. Pednekar, learned APP for the State.