YOGESH BHASKARRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for pre-arrest bail in C.R. No. 0026 of 2020, dated 06.02.2020, under Section 302 read with 34 of the Indian Penal Code registered with Sawantwadi Police Station, District Sindhudurg.

(2.) Heard Mr.N.N. Gavankar, learned counsel for the applicants and Mr.S.V. Gavand, learned A.P.P. for the respondent-State through Video Conferencing.

(3.) The First Information Report is lodged on behalf of the State by Shri. Sunil Kisan Dhanavade, Police Inspector attached to Sawantwadi Police Station on 06.02.2020.