ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In view of the extreme urgency expressed by the applicants, the matter is taken up through video conferencing.

(2.) Apprehending arrest in connection with offence registered U/Sec. 379, 353, 506, 143, 147, 149 of the Indian Penal Code and Sections 48(7) and 48(8) of Maharashtra Land Revenue Code vide Crime No.79/2020 with Police Station, Pathri, Dist. Parbhani, the applicants have preferred this application seeking anticipatory bail.

(3.) Heard learned counsel for the applicants and learned APP for the State. Perused the F.I.R. and order passed by the Additional Sessions Judge.