KAJAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In view of the extreme urgency expressed by the applicant, the matter is taken up through video conferencing.

(2.) Apprehending arrest in connection with offence registered U/Sec. 306, 504, 506 r/w 34 of the Indian Penal Code vide Crime No.71/2020 with Belwandi Police Station, Tq. Shirgonda, Dist. Ahmednagar, the applicant has preferred this application seeking anticipatory bail.

(3.) Heard learned counsel for the applicant and learned APP for the State. Perused the F.I.R., the order passed by the Additional Sessions Judge and also perused the order dated 22.05.2020 passed by this Court (Coram: V.K. Jadhav,J) in Bail Application No.343/2020 filed by the father of applicant.