DHARMANATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.961 of 2020 is filed by informant to assist learned Additional Public Prosecutor in opposing Anticipatory Bail Application No. 259 of 2020. It is allowed.

(2.) Bail Application No.259 of 2020 is filed by the original accused persons seeking pre-arrest bail in Crime No.51 of 2020, registered with MIDC Police Station, Ahmednagar.

(3.) Heard learned advocate Mr. A. B. Girase holding for learned advocate Mr. Y. B. Bolkar for applicants. Learned APP Mr. V. M. Kagne for the State and learned advocate Mr. J. K. Bansod for the intervener i.e. original informant.