GAJANAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) For the reasons stated in Criminal Application No.1875/2020, the prayer of the applicant to assist the learned Public Prosecutor is allowed and the application is accordingly disposed of.

(2.) The applicant - Gajanan @ Babasaheb Sakharam Gangurde in Bail Application No.1133 of 2020, applicant - Bandu @ Tanaji Bhausaheb Gangavane in Bail Application No.1158 of 2020, applicant Dhondiram @ Tukaram s/o Bhanudas Ingale in Bail Application No.1160 of 2020, applicants (1) Parvatabai Babasaheb Gangurde and (2) Savita @ Sarita Rajendra Gangurde in Bail Application No.1172 of 2020, are seeking bail in connection with Crime No.950/2020, registered with Shrirampur City Police Station, District Ahmednagar, for the ofences punishable under Sections 302 , 324 , 323 , 337 , 143 , 147 , 148 , 149 , 504 , 506 of the Indian Penal Code and Sections 3 , 5 and 7 of the Arms Act.

(3.) Heard both sides.