BABU BHAU BHAGAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is the second application filed by the applicant, seeking pre-arrest bail in connection with C.R. No. I-34 of 2016 registered with the Kasara Police Station, Thane, for the alleged offence punishable under Sections 302, 201, 364, 120B r/w 34 of the Indian Penal Code (' IPC ').

(2.) Learned counsel for the applicant states that there is a change of circumstance, inasmuch as, till date, the applicant has not been arrested by the police and that co-accused Sitabai Babu Mondule has been released on bail by this Court (Coram : Prakash D. Naik, J.) vide order dated 12 th March 2020 passed in Criminal Bail Application No. 2936 of 2019.

(3.) Learned A.P.P opposes the application. He submits that there is no change of circumstance, since the applicant's first anticipatory bail application was rejected on 21st June 2019, warranting consideration of the second anticipatory bail application.