DADDY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) For the reasons stated in Criminal Application No.2001 of 2020, the prayer of the applicant for intervention and to assist the learned Public Prosecutor is allowed and the application is accordingly disposed of.

(2.) So far as Bail Applcations No.1283 of 2020 and 1325 of 2020 are concerned, the applicants are seeking bail in connection with Crime No.950/2020, registered with Shrirampur City Police Station, District Ahmednagar, for the ofences punishable under Sections 302 , 324 , 326 , 143 , 147 , 148 , 149 , 504 , 506 of the Indian Penal Code and Sections 3 , 5 , 7 and 25 of the Arms Act.

(3.) Heard both the sides.