GAJANAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant - Gajanan s/o Narayan Pithalewad is seeking bail in connection with Crime No. 146/2020, registered with Himayatnagar Police Station, District Nanded, for the ofences punishable under Sections 302 and 498-A of the Indian Penal Code.

(2.) Heard both sides.

(3.) Brief facts of the prosecution case are as under: