GAJANAN JAGDEO KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) Applicants namely - Sunil Abhyankar and Gajanan Kamble came to be arrested by M.I.D.C.Akola Police Station in Crime No. 85/2019 in connection with the offence punishable under Section 376(d) of the Indian Penal Code. Besides some other grounds, both applicants are mainly claiming bail by invoking the rule of parity. It is pointed out that co-accused Akash Khandare and Akash Datta were released on bail by this Court on 26.05.2020 and 12.06.2020.

(3.) It is argued that the role of present applicants is exactly similar to that of co-accused who are released. Rather it is submitted that the material available against applicants is similar to the co-accused who are already released.