TUKARAM BABURAO GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . Admit.

(2.) At the outset, it is to be noted, that though the present appeal was filed by three persons for challenging the rejection of their application for anticipatory bail, the appellant No.1 was stated to be arrested on 17.07.2020 and therefore, the appeal was withdrawn as against him, and now the appeal is restricted to appellant Nos.2 and 3.

(3.) Heard learned Advocate Mr. A.B. Jagtap for appellants, learned AGP Mr. S.W. Munde for respondent No.1-State and learned Advocate Mr. S.D. Khotkar for respondent No.2.