VIPEEN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.1320 of 2020 is filed by informant to assist learned Additional Public Prosecutor in opposing Anticipatory Bail Application No.463 of 2020. It is allowed.

(2.) Anticipatory Bail Application No.463 of 2020 has been filed by the accused No.3 and 4 under Section 438 of Code of Criminal Procedure as they are apprehending their arrest in connection with Crime No.524 of 2019, dated 19-12-2019, registered with Kaij Police Station Dist. Beed for the offences punishable under Section 307 , 341 , 323 , 506 read with Section 34 of the Indian Penal Code.

(3.) Heard learned Advocate Mr. S. J. Salunke for the applicants and learned Additional Public Prosecutor Mr. S. P. Sonpawale for the respondent-State, who has has been assisted by Advocate Mr. S. K. Naikwade for the informant. In order to cut short it is stated that, both of them have made submissions in support of their respective contentions.