AJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. For the reasons stated in criminal application No. 1183 of 2020 seeking permission to assist the learned A.P.P. during the course of hearing of bail application No. 539 of 2020, the same is allowed and disposed of.

(2.) Learned counsel for the applicants, on instructions, seeks leave to withdraw the application of applicant No. (1) Ajay s/o Dhavji Chavan, applicant No. (2) Vinayak s/o Dhavji Chavan and applicant No.(6) Arjun s/o Dhavji Chavan with liberty to file application for bail before the court below after filing of charge sheet. Leave granted. The application of applicant Nos. 1, 2 and 6, as above, is dismissed as withdrawn with liberty to file application for bail before the court below after filing of charge sheet.

(3.) In so far as applicant Nos. 3, 4 and 5, they are seeking bail in connection with crime No. 232 of 2020 registered with Jintur police station, District Parbhani for the offences punishable under Sections 302 , 326 , 324 , 143 , 144 , 147 , 148 and 149 of I.P.C. Their application bearing Criminal M.A. No. 442 of 2020 with similar prayer came to be rejected by the learned Additional Sessions Judge, Parbhani vide order dated 16.6.2020.