DATTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . On an apprehension of arrest in connection with the offence registered U/s. 306, 506 r/w 34 of the Indian Penal Code ( IPC ), vide C.R. No.0495/2020 with City Chowk Police Station, Aurangabad, the applicant has preferred these applications seeking pre- arrest bail on the grounds set out in detail in the applications.

(2.) Heard learned counsel for the applicant and learned APP representing the respondent-State. Perused first information report and the order passed by the learned Additional Sessions Judge.

(3.) At the outset learned counsel for the applicant submits that both these applications are filed by the present applicant seeking pre-arrest bail arising out of the same crime. The applications sent through e-mail have been separately registered and numbered as A.B.A. No.900/2020 and A.B.A. No.914/2020 by the office. The applicant is therefore not pressing A.B.A. No.914/2020 and urge to dispose of the same as not pressed. Accordingly, A.B.A. No.914/2020 is disposed of as not pressed.