SAMADHAN PRAKASH KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed by original accused persons for getting bail under Section 439 of the Code of Criminal Procedure.

(2.) All the applicants have been arrested in Crime No.95 of 2020 dated 26-03-2020 registered with City Police Station, Chopda, District, Jalgaon for the offences punishable under Sections 307 , 143 , 144 , 147 , 149 , 337 , 323 , 504 and 506 of Indian Penal Code read with Section 135 of Bombay Police Act.

(3.) Heard learned Advocate Mr. K. C. Sant for applicants and learned APP Mr. V. M. Kagne for respondent-State.