PRAVIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) Both applications are arising out of Crime No.225/2019 registered with Civil Lines Police Station, Akola relating to offence punishable under Sections 302 , 143 , 147 , 148 , 149 , 201 , 109 , 323 and 506 of the Indian Penal Code and under Section 3 of the Prevention of Damage to Public Property Act, 1984. To be specific one Mohd. Sabir is seeking bail in Criminal Application No.321/2020, whilst Pravin Gawande seeks bail in Criminal Application No.322/2020.

(3.) Heard Shri S.P. Dharmadhikari, learned Senior Counsel for applicants, Shri M.K. Pathan and Shri N.S. Rao, A.P.Ps for non-applicant State and Shri N.R. Saboo, learned Counsel for the informant. Both applicants are seeking bail on various grounds like innocence, false implication, inadequacy of evidence, having permanent place of residence, ready to abide by conditions etc. Besides, that bail is also claimed on the ground of parity.