BHAGWAN AMBAR SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the informant in criminal application no.1489 of 2020. For the reasons stated in the application, criminal application is allowed and the applicant is permitted to assist the learned APP while conducting the hearing of the bail application no.904 of 2020. Criminal application no.1489 of 2020 accordingly disposed off.

(2.) I have heard the learned counsel for the applicants in bail application no.904 of 2020 for some time. Learned counsel for the applicants, on instructions, seeks leave to withdraw the application of applicant no.1 Bhagwan Ambar Shinde with liberty to him to fle an application for regular bail before the Sessions Court after fling of the charge-sheet. Leave granted. Bail application of applicant no.1 Bhagwan Shinde is disposed off as withdrawn with the liberty to applicant no.1 Bhagwan Shinde to fle an application for regular bail before the Sessions Court after fling of the charge-sheet.

(3.) The applicant no.2 Yogesh Bhagwan Shinde is seeking regular bail in connection with Crime No.341 of 2020 registered with Karmad Police Station, Tq. and District Aurangabad for the offences punishable under section 304-B , 34 of the Indian Penal Code. Their application with similar prayer bearing Criminal Bail Petition No.1139 of 2020 came to be rejected by the learned Additional Sessions Judge-6, Aurangabad vide order dated 14.8.2020.