DNYANESHWAR APPA GORADE Vs. STATE OF MAHARA SHTRA

JUDGEMENT

(1.) Learned counsel undertakes to remove ofce objections during the course of the day.

(2.) The applicants - accused have moved this application for their release on bail in connection with an ofence u/s 306 r/w 34 of the Indian Penal Code registered against them vide Crime No.12/2020 with Police Station, Soygaon Dist.Aurangabad.

(3.) Heard learned counsel for the applicants, learned APP for the respondent - State and learned counsel representing the complainant.