KASHINATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since both the applicationsare in respect of co-accused in the same crime, they are being disposed of together by this common order.

(2.) Heard learned Advocates and learned APPs in respective bail applications for the respective parties.

(3.) All the applicants have been arrested by Hatta Police station District Hingoli in connection with CRNo.166/2020dated17.5.2020 for the offences punishable under Sections 302 , 307 , 323 , 504 , 506 , 143 , 147 , 148 , 149 of IPC read with 135 of Bombay Police Act, 1951.Presently they all are in Magisterial custody.