VIKRAM MALHARI JADHAVAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail under Section 439 of the Code of Criminal Procedure. The applicants have been arrested in connection with Crime No.0120/2020, registered at Bhoom Police Station, District Osmanabad, for the offences punishable under Sections 306, 498-A read with 34 of the Indian Penal Code.

(2.) Heard. Perused the First Information Report (FIR) and related papers.

(3.) Learned APP would submit that the offence is serious one. Investigation is in progress. He, therefore, urged for rejection of the application.