MANIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Daga, learned counsel for applicants and Mr. Rao, learned A.P.P. for non applicant-State.

(2.) This is an application for regular bail.

(3.) On the basis of statement dated 25.05.2019 made by Digambar Sautkar, the offence was registered against the applicants and other co-accused for an offence punishable under Sections 147 , 148 , 149 , 324 and 341 of the Indian Penal Code with Police Station, Mana vide Crime No.172/2019. The present applicants were arrested on the very same day and they were released on bail by the competent Court.