DATTATRYA RAGHO DEORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for the applicants seeks leave to withdraw Bail Application No. 1457 of 2020 filed by Dattatraya Ragho Deore and the application of applicant no.1 in Bail Application No. 1422 of 2020, namely, Himmatrao Parshuram Ahirrao, with liberty to file an application for regular bail before the Sessions Court after filing of the charge sheet. Leave granted. Bail Application No. 1457 of 2020 is disposed off as withdrawn, so also the vre/- application of applicant no.1 Himmatrao Parshuram Ahirrao in Bail Application No. 1422 of 2020 is disposed off as withdrawn with liberty to the applicants file an application for regular bail before the Sessions Court after filing of the charge sheet.

(2.) The applicant Nos. 2 and 3 in Bail Application No. 1422 of 2020 are seeking regular bail in connection with Crime No. 144 of 2020 (FIR No. 281/2020) registered with Sakri Police Station, Taluka Sakri, District Dhule for the offence punishable under Sections 307 , 395 , 354 , 427 , 452 , 326 , 143 , 147 , 149 of IPC. Their application with similar prayer bearing Criminal Bail Application No. 876 of 2020 came to be rejected by the Additional Sessions Judge-3, Dhule vide order dated 15.10.2020.

(3.) Learned counsel for the applicants submits that the investigation is almost over and the formality of filing charge sheet is only remained. There is a civil dispute between the parties in respect of an agricultural land and the litigation is now pending before the appellate court. The incident had vre/- taken place on account of the agricultural land which is the subject matter of the said civil litigation. The co-accused Himmatrao is the elder brother of the husband of the informant and the allegations have been made mainly against him. There are general allegations against applicant nos. 2 and 3 without specifying any individual acts. The informant and the other eye-witnesses have not sustained any serious injuries. There is no criminal history. Applicant nos. 2 and 3 may be released on bail.